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NON-REPORTABLE  IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION SPECIAL LEAVE PETITION (CRL.) NO.228 OF 2012

Paramjit Kaur … Petitioner Vs. Balkar Singh & Anr. … Respondents

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)

New Delhi; ………………………J. April 25, 2016. (Arun Mishra)

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ITEM NO.1B-For Order        COURT NO.9               SECTION IIB                S U P R E M E  C O U R T  O F  I N D I A                        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                                      Petitioner(s)                                 VERSUS BALKAR SINGH AND ANR                               Respondent(s) 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.

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In view of the above, list in the next week.   

(VINOD KUMAR JHA) COURT MASTER

(MALA KUMARI SHARMA) COURT MASTER

   (Signed Non-Reportable order is placed on the file)