Supreme Court - Daily Orders
Jagram Jaiswal vs The State Of Haryana on 22 June, 2021
Bench: Vineet Saran, Dinesh Maheshwari
1
ITEM NO.19 Court 12 (Video Conferencing) 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). 4212/2021
(Arising out of impugned final judgment and order dated 23-04-2021
in CRM-M No. 844/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JAGRAM JAISWAL Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.67701/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.67704/2021-EXEMPTION FROM
FILING O.T. and IA No.67702/2021-APPLICATION FOR EXEMPTION FROM
FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT)
Date : 22-06-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Punit Vinay, AOR
Mr. Arun Khatri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the record. Considering the facts and circumstances of the case, we do not find any ground to interfere with the order passed by the High Court. However, we dispose of this petition with a direction that in case the petitioner surrenders before the Trial Court and files an application for grant of bail, the same shall be considered Signature Not Verified expeditiously and in accordance with law, preferably within a Digitally signed by Jayant Kumar Arora Date: 2021.06.22 19:40:00 IST Reason: period of two weeks from today.
2For a period of two weeks or till the order is passed on the application, whichever is earlier, the petitioner shall not be arrested.
Pending interlocutory application, if any, stands disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER