Supreme Court - Daily Orders
Kala Ram vs The State Of Punjab on 11 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.(S) 1109 OF 2017
[Arising out of Special Leave Petition
(Criminal) No.4313 of 2017]
KALA RAM ...APPELLANT(S)
VERSUS
STATE OF PUNJAB & ANR. ...RESPONDENT(S)
ORDER
1. Despite service is complete on the respondents, no one appears for them. We have heard the learned counsel for the petitioner and considered the matter.
2. Leave granted.
3. After going into all the materials placed and the grievance expressed, we are inclined to consider the claim of the Signature Not Verified appellant. Therefore, we direct that in the Digitally signed by VINOD LAKHINA event of arrest of the appellant in Date: 2017.07.11 18:19:12 IST Reason:
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connection with FIR No.221 dated 1st November, 2016 registered at P.S. Patran, District Patiala, Punjab, he shall be released on bail to the satisfaction of the Arresting Authority. The accused appellant shall cooperate with the investigation at all further stages as may be required and in the event there is any failure on the part of the appellant to so cooperate, it will be open for the prosecution to seek cancellation of the anticipatory bail granted by the present order. We also make it clear that it will be open to the Arresting Authority to impose such condition(s) as may be considered fit and appropriate.
4. The Arresting Authority is free to impose appropriate conditions as he deems fit.
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5. The appeal is disposed of in the above terms.
....................,J.
(RANJAN GOGOI) ...................,J.
(NAVIN SINHA)
NEW DELHI
JULY 11, 2017
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ITEM NO.12 COURT NO.4 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). 004313/2017 (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 26-04-2017 IN CRLM NO. 42971/2016 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH) KALA RAM PETITIONER(S) VERSUS THE STATE OF PUNJAB & ANR. RESPONDENT(S) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 42826/2017 FOR EXEMPTION FROM FILING O.T. ON IA 42827/2017 Date : 11-07-2017 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Aditya Singh, AOR Mr. Vikas Verma, Adv.
Mr. Naveen Gupta, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Exemption from filing certified copy of the impugned order and O.T. is granted.
Leave granted.
The appeal is disposed of in terms of the signed order.
(VINOD LAKHINA) (ASHA SONI)
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]