Full Judgment Text
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
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interim judgment and order dated 14 July, 2010 and 24 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
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are of the considered view that the interim order dated 6 July,
2011 passed by this Court be made absolute.
Appeals disposed of accordingly.
Ordered accordingly.
JUDGMENT
......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 05, 2012
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