Supreme Court - Daily Orders
Sukhchain Singh vs State Of Punjab . on 4 July, 2014
Ø ITEM NO.7 COURT NO.6 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(s) for Special Leave to Appeal (Crl.) No(s). 3730/2014
(Arising out of impugned final judgment and order dated 12/08/2013
in CRLR No. 2019/2013 passed by the High Court of Punjab & Haryana
aAt Chandigarh)
SUKHCHAIN SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(with appln. (s) for bail and exemption from filing O.T. and
permission to file additional documents and office report)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Brajesh Pandey, Adv.
Mr. Anilendra Pandey, Adv.
Mr. Nitin Kumar Thakur ,Adv.
For Respondent(s) Mr. Rajeev Naseem, Adv.
Mr. Ramesh Kumar, Adv.
Mr. Rupansh Purohit, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the parties submit that the petitioner-husband and complainant-wife inclined to settle the dispute amicably and requested to refer the matter to the Mediation centre. Accordinlgy, we, Signature Not Verified refer the matter to the Co-ordinator, Supreme Court Digitally signed by Rajni Mukhi Date: 2014.07.17 17:03:05 IST Reason: Mediation Centre at 110, Lawyers’ Chamers (R.K. Jain Block), Supreme Court Compound, Tilak Marg, New Delhi-110001. The parties shall appear before the Mediator on 11th July, 2014 at 11.00 A.M. Let the Mediator examine all the options to resolve the dispute amicably.
Report may be submitted within six weeks from the date of appearance.
Post the matter thereafter.
In the meantime the petitioner shall pay a sum of Rs.5,000/- (rupees five thousand) in favour of the complainant-wife towards her to and fro journey.
It is also directed to suspend the sentence and release the petitioner Sukhchain Singh, S/o Kashmir Singh on bail in connection with Criminal Case No. 150/12/2/2009 subject to furnishing bail bonds for the sum of Rs.20,000/- (rupees twenty thousand only) with two solvent sureties for the like amount to the satisfaction of the Trial Court.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER