Paramjit Kaur Vs. Balkar Singh & ANR.

[Special Leave Petition (CRL.) No.228 of 2012]

O R D E R

In this SLP the accused persons had questioned the framing of the charge and dismissal of the discharge application before the High Court. The case was heard and reserved with other connected matters but on a perusal we find that the case is somewhat different. Only the question of sanction has been argued whereas the High Court has also decided on merits that there is no evidence against the accused person to frame charge. On the latter aspect no arguments have been advanced by learned counsel for the parties. As this case is required to be re-heard, it be de-tagged from other cases and be listed for hearing afresh.

...........................J. (V. Gopala Gowda)

...........................J. (Arun Mishra)

New Delhi;

April 25, 2016.

Item No.1B - For Order Court No.9 Section IIB

Supreme Court of India

Record of Proceedings

Petition(s) for Special Leave to Appeal (CRL.) No(s). 228/2012 (arising out of impugned final judgment and order dated 14/07/2011 in CRR No. 1390/2009 passed by the High Court of Punjab & Haryana At Chandigarh)

Paramjit Kaur Vs. Balkar Singh and ANR

Date: 25/04/2016

This petition was called on for pronouncement of ORDER today.

For Petitioner(s)

Ms. Kamini Jaiswal,Adv.

For Respondent(s)

Mr. Arvind Kumar Sharma,Adv.

Mr. Sudhir Walia, Adv.

Ms. Niharika Ahluwalia, Adv.

Mr. Abhishek Atrey,Adv.

Hon'ble Mr. Justice Arun Mishra pronounced the Order of the Bench comprising Hon'ble Mr. Justice V. Gopala Gowda and His Lordship.

In terms of the signed non-reportable order, inter alia, as this case is required to be re-heard, it be de-tagged from other cases and be listed for hearing afresh. In view of the above, list in the next week.

Vinod Kumar Jha	Mala Kumari Sharma
Court Master	Court Master
Signed Non-Reportable order is placed on the file

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