Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s).../2022
Arising out of SLP(Criminal) Nos. 7323-7324/2021
SUNITA DEVI & ANR. Appellant(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
O R D E R
Leave granted.
Heard learned counsel appearing for the parties.
It is submitted on behalf of the appellants that both of
them have joined investigation.
Learned counsel for the State also does not dispute this.
The offences alleged against the appellants primarily
relate to cheating in connection with certain land related
transactions.
In such circumstances, in our opinion, in the event the
appellants cooperate with the Investigating Agency, custodial
interrogation would not be necessary at this stage.
We, accordingly, set aside the judgment of the High Court
refusing pre-arrest bail to the appellants and the subsequent
Signature Not Verified
order passed declining appellants’ plea for recalling the
Digitally signed by
Jatinder Kaur
Date: 2022.12.03
13:35:38 IST
Reason:
order of dismissal of their petition for anticipatory bail.
Let the appellants be enlarged on bail in the event of
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their arrest, on such terms the concerned court may consider
fit and proper.
We are passing this order having regard to the fact that
the appellants have joined the investigation and at this
stage, there is no allegation as regards their participation
in investigation.
In the event the appellants refuse to cooperate with the
investigating agency at any subsequent stage, it shall be open
to the State to apply for cancellation of the bail before the
Trial Court.
The appeals are allowed in the above terms.
Pending application(s), if any, shall also stand disposed of.
…………………………………………….J.
[ANIRUDDHA BOSE]
…………………………………………….J.
[SUDHANSHU DHULIA]
New Delhi.
December 02, 2022.
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ITEM NO.12 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (Crl.) No(s). 7323-7324/2021
(Arising out of impugned final judgment and order dated 01-07-2021
in CRM-M No. 51648/2019 17-09-2021 in CRM No. 29904/2021 passed by
the High Court Of Punjab & Haryana At Chandigarh)
SUNITA DEVI & ANR. Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
IA No. 122817/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 02-12-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Harish Goyal, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick, AOR
For Respondent(s) Mr. Anil Kaushik, Adv.
Mr. Rajat Rana, Adv.
Ms. Anju Kaushik, Adv.
Mr. Samar Vijay Singh, AOR
Ms. Amrita Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
T he appellants be enlarged on bail in the event of their
arrest, on such terms the concerned court may consider fit and
proper.
The appeals are allowed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(JATINDER KAUR) (RENU BALA GAMBHIR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
[Signed order is placed on the file]
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