Supreme Court - Daily Orders
Praveen Bhanotar vs The State Of Haryana on 4 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
1
ITEM NO.19 Court 7 (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). 5717-
5718/2021
(Arising out of impugned final judgment and order dated 06-07-2021
in CRM-M No. 17842/2021 and in CRM-M No. 17634/2021 in CRM-M No.
17842/2021 passed by the High Court of Punjab & Haryana at
Chandigarh)
PRAVEEN BHANOTAR Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
IA No. 93986/2021 - EXEMPTION FROM FILING O.T.)
Date : 04-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Ghan Shyam Vasisht, AOR
Mr. Ravi Sharma, Adv.
Mr. M.K. Vasisht, Adv.
For Respondent(s) Dr. Monika Gusain, Adv.
Mr. Vishwa Pal Singh, AOR
Mr. Rajinder Mathur, AOR
Mr. Tarun Mathur, Adv.
Mr. Akshat Singhal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Petitioner seeks permission of the Court to withdraw Signature Not Verified the Special leave Petition so far as the Digitally signed by Anita Malhotra Date: 2022.03.04 quashing of the FIR is concerned.
16:43:15 IST Reason: Permission granted. The Special Leave Petition relating to quashing of the FIR is dismissed as 2 withdrawn.
Learned counsel for the Petitioner further submits that the petitioner is on interim bail till today. He is permitted to apply for regular bail before the trial court. If such an application is filed, the trial court is directed to consider the same forthwith.
Interim bail granted earlier by this Court to continue till the outcome of the application for regular bail.
The special leave petition relating to the regular bail, is disposed of accordingly.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)