Supreme Court - Daily Orders
Jasvir Singh vs State Of Punjab on 10 February, 2014
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ITEM NO.16 COURT NO.6 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).928/2014
(From the judgement and order dated 03/12/2013 in CRLM No.39152/2013, of
The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
JASVIR SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(With appln(s) for anticipatory bail)
Date: 10/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Himanshu Gupta,Adv.
Mr. Anil Kumar Tandale,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
This order shall not however prevent the petitioner from surrendering before the court concerned and seeking regular bail in FIR No.214 dated 06.09.2013, registered at Police Station Sadar Dhuri, District Sangrur. In case such an application for bail is filed within 15 days from today, the court concerned may examine the same and pass an appropriate order.
Contd...2/-
For a period of 15 days or till the bail application is decided, whichever is earlier, the petitioner shall remain protected against arrest. The court concerned shall while deciding the bail application remain uninfluenced by the fact that we have granted interim protection to the petitioner.
It is also made clear that in case the prayer for bail is rejected, the court concerned before whom the petitioner surrenders shall be free to commit the petitioner to custody.
|(Mahabir Singh) | (Suneet Mahajan) | | Court Master | Court Master |