Supreme Court - Daily Orders
Surinder Kaur vs State Of H.P. on 24 January, 2014
Author: Chief Justice
Bench: Chief Justice
."
ITEM NO.10 COURT NO.1 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).10292/2013
(From the judgement and order dated 03/12/2013 in CRLMP No.11756/2013 of
The HIGH COURT OF H.P AT SHIMLA)
SURINDER KAUR & ANR. Petitioner(s)
VERSUS
STATE OF H.P. Respondent(s)
(With appln(s) for anticipatory bail and office report)
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. A. Tewari,Adv.
Ms. Eliza Bar,Adv.
Mr. Shree Pal Singh,Adv.
For Respondent(s) Mr. Aditya Dhawan,Adv.
Mr. Varinder Kumar Sharma,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard both sides.
Leave granted.
The appeal is disposed of in terms of the signed order.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.226 OF 2014 (@ SPECIAL LEAVE PETITION(CRL.)NO.10292 OF 2013) SURINDER KAUR & ANR. ...APPELLANT(S) VERSUS STATE OF H.P. ...RESPONDENT(S) O R D E R Heard both sides.
Leave granted.
It is not in dispute that after our order dated 17.12.2013, the appellants have appeared before the Investigating Officer and cooperated for inquiry. In view of the same and after going into all the materials placed and the grievance expressed, we are inclined to consider the claim of the appellants. Therefore, we direct that the interim protection granted by this Court in connection with FIR No. 181 of 2013 dated 31.08.2013 registered at Police Station Nalagarh, District Solan, H.P. shall continue subject to the following conditions:
(i) the appellants shall make themselves available for interrogation as and when required;
(ii) the appellants shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;
...2/-
(iii) the appellants shall furnish their addresses to the Investigating Officer who shall verify it and submit it to the Trial Court under his signature. In case of change of address, it must be communicated to the Investigating Officer who shall verify it and intimate the same to the Court concerned under his signature; and
(iv) the appellants shall not leave India without the previous permission of the Trial Court.
The criminal appeal is disposed of accordingly.
................CJI.
[P. SATHASIVAM] ..................J. [RANJAN GOGOI] NEW DELHI ...................J. 24TH JANUARY, 2014 [M.Y. EQBAL]