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Puran Singh vs State Of U.P. on 19 January, 2021

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy

                                                               1

                                         IN THE SUPREME COURT OF INDIA
                                        CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL NO. 58 /2021
                                          [@ SLP [CRL.] No. 5521/2020]

                      PURAN SINGH                                                        APPELLANT(s)
                                         VERSUS

                      STATE OF U.P.                                                     RESPONDENT(S)
                                                   O R D E R

Leave granted.

Learned counsel for the State submits that investigation is in progress which has been joined by the appellant. He, however, submits that surprisingly the two ladies who were the complainants appeared to have backed out having settled the issue but then the State would like to further investigate the matter taking into consideration the signatures which have been appended on the cheque.

In view of the aforesaid position, we consider appropriate to dispose of the appeal in terms of order dated 27.11.2020 with the direction that the appellant shall continue to join and cooperate with the investigation as and when required to do so.

The appeal stands disposed of.

………..…………………………………J. (SANJAY KISHAN KAUL) ……………………………………………J. (DINESH MAHESHWARI) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.01.21 18:33:18 IST Reason: …………………………………………J. (HRISHIKESH ROY) NEW DELHI;

JANUARY 19, 2021.

ITEM NO.10 Court 8 (Video Conferencing) 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 for Special Leave to Appeal (Crl.) No(s). 5521/2020 (Arising out of impugned final judgment and order dated 19-10-2020 in CRMABA No. 5757/2020 passed by the High Court Of Judicature At Allahabad) PURAN SINGH Petitioner(s) VERSUS STATE OF U.P. Respondent(s) (FOR ADMISSION and I.R. and IA No.114991/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.114989/2020- EXEMPTION FROM FILING O.T. ) Date :19-01-2021 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Ajit Sharma, AOR For Respondent(s) Mr. Sharan Thakur, AAG Mr. Sarvesh Singh Baghel, AOR Mr. Abhinav S Agrawal, adv.

Ms. Shivranjani Ralawata, Adv. UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal stands disposed of. Pending applications stand disposed of. (CHARANJEET KAUR) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [ Signed order is placed on the file ]