Supreme Court - Daily Orders
Mandeep Singh vs The State Of Punjab on 16 March, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s). 815 OF 2023
(Arising out of SLP(Crl.) No. 1309 of 2020)
MANDEEP SINGH & ORS. Appellant(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
ORDER
Leave granted.
Heard learned counsel for the appellants and the respondent- State.
By the order of this Court passed on 01.12.2022, this Court had directed the appellants to implead the complainant and the victim as party respondents in the present proceeding. This exercise has been completed on 11th January, 2023.
At the time of hearing, we were apprised by the learned Advocate for the appellants that respondent No. 2 i.e., complainant, ‘Charanjeet Singh’ and respondent No. 3 i.e., victim, ‘Paramjeet Kaur’ were present in Court but no argument has been advanced on their behalf.
On going through the materials disclosed, we do not think custodial interrogation of the appellants is necessary. There is no other aggravating factor also which would require their detention Signature Not Verified Digitally signed by SNEHA DAS Date: 2023.03.16 pending further investigation or any other step that may be taken 14:07:53 IST Reason:
subsequent thereto.
In such circumstances, we allow the anticipatory bail plea of 2 the appellants and direct that in case they are arrested pending further investigation or subsequent thereto in the proceeding arising out of F.I.R. No. 50 of 04.06.2019, lodged with Police Station Sadar Zira, District- Ferozepur, Punjab, they shall be released on bail on such terms and conditions the concerned Court may deems fit and proper.
The present appeal is allowed in the above terms. This order is being passed on the condition that the appellant shall join investigation and cooperate with the investigating agency.
Pending application(s), if any, shall stand disposed of.
………………………………………………………………………..J. [ANIRUDDHA BOSE] ………………………………………………………………………..J. [SUDHANSHU DHULIA] NEW DELHI;
MARCH 16, 2023.
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ITEM NO.6 COURT NO.11 SECTION II-B
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. 1309/2020 (Arising out of impugned final judgment and order dated 14-01-2020 in CRM-M No. 35630/2019 passed by the High Court Of Punjab & Haryana At Chandigarh) MANDEEP SINGH & ORS. Petitioner(s) VERSUS THE STATE OF PUNJAB & ORS. Respondent(s) Date : 16-03-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Mr. Shubham Bhalla, AOR For Respondent(s) Ms. Nupur Kumar, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed and the appellants are granted anticipatory bail in terms of the signed order which is placed on the file.
Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR