Chaman Lal Vs. State of
Punjab [2008] INSC 2007 (25 November 2008)
Judgment
SUPREME COURT OF
INDIA RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl)
No(s).423/2008 (From the judgement and order dated 29/10/2007 in CRLM No.
49114/2007 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH) CHAMAN LAL
Petitioner(s) VERSUS STATE OF PUNJAB Respondent(s) (With appln(s) for stay of
arrest) (For final disposal) WITH SLP(Crl) NO. 1087 of 2008 (With appln(s) for
stay of arrest) (For final disposal) SLP(Crl) NO. 3278 of 2008 (With appln(s)
for stay of arrest and office report) (For final disposal) SLP(Crl) NO. 3292 of
2008 (With appln.(s) for C/delay in filing SLP and ad-interim ex-parte stay and
office report) (For final disposal) Date: 25/11/2008 These Petitions were
called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE
LOKESHWAR SINGH PANTA HON'BLE MR. JUSTICE AFTAB ALAM For Petitioner(s) Mr. Anis
Ahmed Khan,Adv.
For Respondent(s) Mr.
Ajay Pal, Adv. Mr. Kuldip Singh,Adv.
...2/- -2- UPON
hearing counsel the Court made the following ORDER Heard learned counsel for
the parties.
Leave granted.
The applications for
the grant of bail are allowed subject to the conditions mentioned in the signed
order.
The Appeals are
allowed in terms of the signed order.
(Sukhbir Paul Kaur)
(Vinod Kulvi) Court Master Court Master (Signed Order is placed on the file)
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL
NO.1876 OF 2008 (Arising out of SLP(Crl.)No.423 of 2008) CHAMAN LAL
APPELLANT(S) Versus WITH
CRIMINAL APPEAL NO.1877 OF 2008 (Arising out of S.L.P.(Crl.) 1087 of 2008)
LAKHWINDER SINGH APPELLANT(S) Versus WITH
CRIMINAL APPEAL
NO.1878 OF 2008 (Arising out of S.L.P.(Crl.) 3278 of 2008) BHARAT BHUSHAN
APPELLANT(S) Versus WITH
CRIMINAL APPEAL
NO.1879 OF 2008 (Arising out of S.L.P.(Crl.) 3292 of 2008) SUDESH KUMAR
APPELLANT(S) Versus Heard learned counsel for the parties.
Leave granted.
The applications for
the grant of bail are allowed subject to the conditions imposed herein :- 1.The
applicants are directed to appear before the Investigating Officer on 3rd
December, 2008 at 11.00 A.M. at Police Station - Vigilance Bureau, Ferozpur for
interrogation and thereafter as and when they are so directed by the
Investigating Officer.
2.Each of the
applicants shall furnish personal bond in the sum of Rs.25,000/- with one
surety each of the like amount to the satisfaction of the Investigating
Officer.
3.The applicants
shall join and cooperate in the investigation without causing any hindrance in
the smooth conduct of the investigation by the Investigating Officer.
...3/- -3- 4.The
applicants shall not make any inducement, threat or promise to any witness
acquainted with the facts of the case, so as to dissuade him from disclosing
such facts from the Court.
The Appeals are
accordingly allowed in the aforesaid terms.
.......................J.
(LOKESHWAR SINGH PANTA)
.......................J
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