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Supreme Court - Daily Orders

Pritam Singh Bhatti vs State Of Nct Of Delhi on 5 September, 2016

Bench: S.A. Bobde, Ashok Bhushan

                                                       1

     ITEM NO.49                                COURT NO.11                     SECTION II

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                       No.59/2016

     (Arising out of impugned final judgment and order dated 12/10/2015
     in BA No. 1990/2015 passed by the High Court Of Delhi At New Delhi)

     PRITAM SINGH                  BHATTI                                      Petitioner(s)

                                                      VERSUS

     STATE OF NCT OF DELHI                                                     Respondent(s)

     (With interim relief and office report)

     Date : 05/09/2016 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE S.A. BOBDE
                            HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                   Mr. Pawan Sharma, Adv.
                                         Mr. Balraj Dewan,Adv.

     For Respondent(s)                   Dr. Ms. Charu Wali Khanna, Adv.
                                         Mr. Chirag M. Shroff,Adv.

                                         Mr. R.K. Rathore, Adv.
                                         Mr. R.S. Nagar, Adv.
                                         For Mr. D.S. Mahra, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

By order dated 15.1.2016, while issuing notice, we granted interim bail to the petitioner, on furnishing bail bonds and sureties to the satisfaction of the Court in seisin of the matter, on such terms and conditions that may be imposed by it.

Having heard learned counsel appearing for the parties and in Signature Not Verified the facts and circumstances of the case, we make the aforesaid Digitally signed by SANJAY KUMAR Date: 2016.09.08 17:17:16 IST Reason: order dated 15.1.2016, absolute, subject to furnishing fresh bail bonds in the sum of Rs.1,00,000/- (Rupees one lakh only) with two 2 sureties of the like amount to the satisfaction of the trial court. We further direct that the petitioner shall notify to the police the proposed change in address of his residence. If he fails to do so before hand and is not found at the present address, his bail shall liable to be cancelled.

With the aforesaid directions, the special leave petition is disposed of.

As a sequel to the above, pending interlocutory applications, if any, stand disposed of.

    (Sanjay Kumar-II)                         (Indu Pokhriyal)
     Court Master                               Court Master