Supreme Court - Daily Orders
Simarjeet Singh Bains vs The State Of Punjab on 3 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.52 Court 1 (Video Conferencing) SECTION IIB
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.802/2022
(Arising out of impugned final judgment and order dated 21122021
in CRMM No. 53680/2021 passed by the High Court of Punjab &
Haryana at Chandigarh)
SIMARJEET SINGH BAINS Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.13843/2022EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.13844/2022EXEMPTION FROM
FILING O.T.)
WITH
W.P.(Crl.) No. 24/2022 (X)
(FOR ADMISSION and IA No.11217/2022STAY APPLICATION and IA
No.11218/2022EXEMPTION FROM FILING O.T.)
Date : 03022022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Randeep Singh Rai, Sr. Adv.
Mr. Suneet Aulakh, Adv.
Mr. Nakul Mohta, Adv.
Mr. Devansh Srivastave, Adv.
Mr. Aditya Chadha, Adv.
Mr. Johnson Subba, Adv.
Ms. Misha Rohatgi, AOR
Mr. Gagan Gupta, AOR
For Respondent(s)
Mr. D.S. Patwalia, AG
Ms. Jaspreet Gogia, AOR
Signature Not Verified Ms. Mandakini Singh, Adv.
Digitally signed by
SATISH KUMAR YADAV
Mr. Karanvir Gogia, Adv.
Ms. Shivangi Singhal, Adv.
Date: 2022.02.03
19:05:59 IST
Reason:
Ms. Ashima Mandla, Adv.
Mr. Gagan Gupta, AOR
2
UPON hearing the counsel the Court made the following
O R D E R
Petition for Special Leave to Appeal (Crl.) No.802/2022: The Court is convened through Video Conferencing.
Heard learned Senior counsel appearing for the petitioner, learned Advocate General appearing for the State of Punjab and perused the material available on record. Exemptions are allowed.
Issue notice, returnable in one week. Learned AdvocateonRecord appearing for the State of Punjab accepts and waives formal notice upon them. We direct the State Government not to take any coercive steps including arrest against the petitioner for a period of one week from today.
In the meantime, the State is directed to file the counter affidavit in the matter.
List the matter after one week.
W.P.(Crl.) No. 24/2022: Heard learned counsel appearing for the parties and perused the material available on record.
Exemptions are allowed.
Issue notice, returnable in two weeks. Learned AdvocateonRecord appearing for the State of Punjab accepts and waives formal notice on them. The respondents are directed to file counter affidavit in the matter.
Taking into consideration the averments made in the application for stay, the said application is allowed and there shall be stay of further proceedings as mentioned therein, for a period of two weeks from today.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)