Supreme Court - Daily Orders
Amritpal Singh vs The State Of Punjab on 28 November, 2022
Bench: B.R. Gavai, Hima Kohli
1
ITEM NO.11 COURT NO.9 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(s). 5232/2019
(Arising out of impugned final judgment and order dated 15-05-2019
in CRMM No. 31960/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
AMRITPAL SINGH Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
WITH
SLP(Crl) No. 5254/2019 (II-B)
(IA No. 88819/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Rahul Kaushik, Adv.
Ms. Bhuvneshwari Pathak, AOR
Mr. Roshan Lal, Adv.
For Respondent(s)
Ms. Rooh-e-hina Dua, AOR
Mr. Harshit Khanduja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioners/applicants, by way of present special Signature Not Verified Digitally signed by leave petitions have preferred a prayer for anticipatory bail. Deepak Singh Date: 2022.11.29 18:14:58 IST Reason:
Taking into consideration the nature of allegation and further that the interim protection was granted to the petitioner as early 2 as on 14.06.2019, we are inclined to allow the prayer(s) for anticipatory bail in connection with FIR No. 142 dated 28.06.2018, registered at Police Station Tripuri, District-Patiala, Punjab, subject to executing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand Only) with two sureties in the like amount.
The applicants/petitioners are also directed to report to the Investigating Agency, initially, once in a week for period of one month and, thereafter, as and when directed by the Investigating Officer.
The special leave petitions are disposed of accordingly. Pending application(s), if any, stand(s) disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)