Supreme Court - Daily Orders
Sikandar Singh vs State Of Punjab on 17 May, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
SLP (Crl.) No. 2914/2022
ITEM NO.36 COURT NO.13 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 for Special Leave to Appeal (Crl.) No. 2914/2022
(Arising out of impugned final judgment and order dated 09-02-2022
in CRM-M No. 3243/2022 passed by the High Court of Punjab & Haryana
at Chandigarh)
SIKANDAR SINGH & ANR. Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(IA No. 45768/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 45769/2022 - EXEMPTION FROM FILING O.T.)
Date : 17-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Suvir Sidhu, Adv.
Mr. Apoorv Shukla, AOR
Ms. Ishita Farsaiya, Adv.
Ms. Prabhleen Kaur, Adv.
Ms. Sandhya Gaur, Adv.
Mr. Ayush Acharjee, Adv.
For Respondent(s) Ms. Jaspreet Gogia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties and having perused the material on record, we are not persuaded to grant the concession of pre-arrest bail to the petitioners in this matter, at this stage. However, in the totality of circumstances, it does Signature Not Verified appear appropriate to provide for early consideration of their plea Digitally signed by Rajni Mukhi Date: 2022.05.18 19:14:28 IST Reason: for regular bail.
1 SLP (Crl.) No. 2914/2022
Therefore, while this petition seeking leave to appeal is dismissed, but it is provided that if the petitioners surrender within a week from today before the Trial Court and apply for regular bail, while giving at least 48 hours’ advance notice to the public prosecutor, their bail application may be considered expeditiously by the Trial Court.
All pending applications stand disposed of.
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)
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