Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 283 OF 2013
(@ SPECIAL LEAVE PETITION(CRIMINAL)NO.4625 OF 2009)
RAJ KUMAR LUTHRA & ANR. ... APPELLANTS
VERSUS
STATE OF PUNJAB & ANR. ... RESPONDENTS
O R D E R
1. Leave granted.
2. This appeal is directed against an interim order passed by
the High Court of Punjab and Haryana at Chandigarh in Criminal
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Misc.No.10716-M of 2009 (O & M), dated 23 April, 2009, whereby the
High Court has issued notice and the appellants were directed to
appear before Chief Judicial Magistrate, Gurdaspur and deposit an
amount of Rs.15 lakhs.
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3. This Court, vide order dated 24 July, 2009, while issuing
notice, has passed the following order :
“.... In the meanwhile, subject to the petitioners'
depositing the amount of Rs.15 lakhs within four weeks'
from today, the operation of the imopugned order shall
remain stayed. However, the amount so deposited shall not
be disbursed without the leave of this Court.
JUDGMENT
The petitioners shall not be arrested till the next
date.”
4. In the facts and circumstances of the case and having
heard the learned counsel for the parties to the lis, we are of the
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considered opinion that the order dated 24 July, 2009 passed by
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this Court be made absolute and is made absolute. The appeal is
disposed of accordingly.
Liberty is also reserved to the appellants to request for
disposal of the application filed by him under Section 482 of the
Code of Criminal Procedure, 1973, pending before the High Court.
Ordered accordingly.
...................J.
(H.L. DATTU)
...................J.
(RANJAN GOGOI)
NEW DELHI;
FEBRUARY 08, 2013
JUDGMENT
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