Supreme Court - Daily Orders
Praveen Kaur @ Parveen Kumari vs State Of Punjab on 25 July, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.308 COURT NO.9 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). 4098/2015
(Arising out of impugned final judgment and order dated 20/04/2015
in CRMM No. 36506/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
PRAVEEN KAUR @ PARVEEN KUMARI Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with interim relief and office report)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Soayib Qureshi, Adv.
Mr. Sandeep Bajaj, adv.
Mr. Rabin Majumder,Adv.
For Respondent(s)
Mr. Saurabh Ajay Gupta, Adv.
Mr. Nishant Bishnoi, Adv.
For Ms. Naresh Bakshi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
This Court, on 18.5.2015, passed the following order :-
“Issue notice.
In the meantime, interim protection Signature Not Verified from arrest is granted to the petitioner in Digitally signed by FIR bearing No. 102 dated 29.08.2014 registered at PS Islamabad, Amritsar, Punjab PARVEEN KUMAR Date: 2016.07.27 16:03:19 IST under Sections 323, 325 and 326 of the Reason:
Indian Penal Code. We make it clear that the interim protection is granted having regard to the fact that the petitioner is a -2- lady of 51 years of age.
Needless to say, the petitioner will co-operate in the investigation, whenever required.” Having heard learned counsel appearing for the parties and in the facts and circumstances of the case, we make the aforesaid order dated 18.5.2015, absolute.
Accordingly, the special leave petition is disposed of. As a sequel to the above, pending applications, if any, stand disposed of.
[SNEH LATA SHARMA] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.