Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 188 OF 2013
(SPECIAL LEAVE PETITION(CRL.)NO.9515 OF 2012)
SHISHPAL SINGH APPELLANT
VERSUS
STATE OF HARYANA RESPONDENT
O R D E R
1. Leave granted.
2. We have heard learned counsel for the parties to the lis.
3. Vide Order dated 05.12.2012, while issuing notice, this
Court has ordered that :
“In the meanwhile, it is directed that the petitioner
shall not be arrested till further orders.”
4. In the facts and circumstances of the case and having gone
through the records of the case, we are of the opinion that the
order dated 05.12.2012 be made absolute and is made absolute with a
further direction that the appellant will join the investigation as
and when required by the police and will not tamper with evidence or
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hamper the investigation in any manner.
5. The Criminal Appeal is allowed accordingly.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(RANJAN GOGOI)
NEW DELHI;
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JANUARY 28, 2013
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