SUNISCHAI SACHAR Vs STATE OF PUNJAB
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: Crl.A. No.-000925-000926 / 2012
Diary number: 15647 / 2011
Advocates: RAHUL GUPTA Vs
KULDIP SINGH
Page 1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.925-926 OF 2012 (@ SPECIAL LEAVE PETITION(CRL.)NOS.4850-4851 OF 2011)
SUNISHCHAI SACHAR ... APPELLANT
VERSUS
STATE OF PUNJAB ... RESPONDENT
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