BALDEV SINGH Vs STATE OF PUNJAB
Bench: DALVEER BHANDARI,DIPAK MISRA
Case number: Crl.A. No.-001909-001909 / 2011
Diary number: 16158 / 2008
Advocates: ANIS AHMED KHAN Vs
KULDIP SINGH
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1909 OF 2011
(Arising out of SLP(Crl.) No.4536/2008)
BALDEV SINGH Appellant(s)
:VERSUS:
STATE OF PUNJAB Respondent(s)
O R D E R
1. Leave granted.
2. While issuing notice on 30.6.2008, this Court
directed stay of arrest of the appellant.
3. We have heard the learned counsel for the
parties. In the facts and circumstances of this
case, we deem it appropriate to make the said order
absolute and accordingly, we direct that in the
event of arrest, the appellant shall be released on
bail on furnishing bail bonds for Rs.20,000/- with
two sureties each in the like amount, to the
satisfaction of the arresting authority.
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4. The appellant, however, is directed to fully
cooperate with the investigating agency and in case
the appellant does not cooperate with the trial, the
State would be at liberty to move this Court for
variation of our order.
5. The complainant had filed an application for
impleadment as a party respondent in this case, on
which notice was issued on 2.12.2009. Nobody appears
today to press this application which is accordingly
dismissed as not pressed.
6. With the aforementioned observation and
direction, this appeal is disposed of.
.....................J (DALVEER BHANDARI)
.....................J (DIPAK MISRA)
New Delhi; October 12, 2011.