Supreme Court - Daily Orders
Krishan Kumar And Ors Etc vs The State Of Haryana on 5 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
1
ITEM NO.1 COURT NO.12 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.1375-1376/2017
(Arising out of impugned final judgment and order dated 05-10-2016
in CRA-S- No. 1209-SB/2002 and in CRA-S-No. 1345-SB/2002 passed by
the High Court of Punjab & Haryana at Chandigarh)
KRISHAN KUMAR AND ORS ETC Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(BAIL APPLICATIONS)
WITH
SLP(Crl) No. 2728/2017 (II-B)
Date : 05-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr.Rishi Malhotra, AOR
Mr. Rohit Bhardwaj, Adv.
Mr. Harish Malik, Adv.
Mr.Snehasish Mukherjee, AOR
For Respondent(s) Mr. Birendra Kumar Choudhary, Adv.
Mr. Arun Kumar, Adv.
Mr.Sanjay Kumar Visen, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Leave granted in both matters.
For the grounds stated in the special leave petitions the Signature Not Verified Digitally signed by USHA petitioners are ordered to be released on bail subject to the RANI BHARDWAJ Date: 2017.07.05 17:12:25 IST Reason: following conditions:
2(1) The petitioners shall furnish bail bonds in the sum of Rs.25,000/- (Rupees Twenty Five Thousands only) with two sureties each of the like amount to the satisfaction of the trial court.
(2) The petitioners shall get their presence marked before the concerned Officer-in-Charge/S.H.O. of the Police Station once in a month;
(3) The petitioners would produce their latest and full residential address in the concerned Trial Court/ Police Station while obtaining bail and they shall not change their address without the prior permission of the Court;
(4) If the petitioners are holding passport, they shall deposit the same in the concerned trial court and if not, they should produce affidavit in that regard.
(5) In the event of necessity of any further condition(s), depending on the attendant facts and circumstances, it would be open for the concerned trial court to prescribe the same.
(USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER