Sunishchai Sachar Vs. State of Punjab

[Criminal Appeal Nos. 925-926 of 2012 (@ Special Leave Petition (CRL.) Nos.4850-4851 of 2011]

O R D E R

1. Leave granted.

2. Delay condoned.

3. We have heard learned counsel for the parties to the lis.

4. The present appeals are preferred against the impugned interim judgment and order dated 14th July, 2010 and 24th August, 2010 in Criminal Miscellaneous No.M-12550 of 2010 passed by the High Court of Punjab and Haryana at Chandigarh with certain directions.

5. In the peculiar facts and circumstances of these cases, we are of the considered view that the interim order dated 6th July, 2011 passed by this Court be made absolute. Appeals disposed of accordingly.

Ordered accordingly.

......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI;

JULY 05, 2012

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