Supreme Court - Daily Orders
Manish Kumar vs State Of Himachal Pradesh on 27 July, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
1
ITEM NO.22 Court 3 (Video Conferencing) SECTION II-C
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). 3364/2020
(Arising out of impugned final judgment and order dated 21-07-2020
in CRMPM No. 1215/2020 passed by the High Court Of Himachal Pradesh
At Shimla)
MANISH KUMAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.67591/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.67593/2020-EXEMPTION FROM
FILING O.T. and IA No.67589/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 27-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Sudhir Thakur, Sr. Adv.
Mr. Ankur Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere with the impugned order refusing to grant anticipatory bail. The Special Leave Petition is dismissed accordingly.
However, we grant two weeks’ time to the petitioner to Signature Not Verified surrender before the concerned Court and apply for regular Digitally signed by DEEPAK SINGH Date: 2020.07.27 16:11:56 IST bail. If regular bail application is moved, after giving 48 Reason:
hours advance notice to the local Public Prosecutor, the 2 concerned Court shall decide the same preferably on the same day on its own merits and in accordance with law uninfluenced by any observation in the impugned order.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)