1
CRM-M-59835-2022
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-59835-2022
Decided on: 21.12.2022
Sanjeet Kumar & another
...Petitioner(s)
Versus
CBI
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Ritesh Pandey, Advocate
for the petitioners.
Ms. Shubhra Singh, Standing Counsel
for the respondent-CBI.
****
ANOOP CHITKARA, J. (Oral)
After arguing for some time, counsel for the petitioners has confined his prayer to the relief granted to the petitioners in CRM-M-18619-2022 which was disposed of vide order dated 14.10.2022.
Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of notices to the private respondents is required.
The order dated 14.10.2022 passed in CRM-M-18619-2022 reads as under:-
"Learned counsel for the petitioner prayed for the stay of proceeding and the counsel appearing for the CBI opposed the same.
At this stage, learned counsel for the petitioner submits that he would be satisfied if whenever he moves an application for exemption before trial court, the same be allowed and be dealt with very sympathetically.
At the consent of both the parties, main petition is taken on board.
In view of the prayer of the learned counsel for the petitioner, this petition is disposed of with clarification that except on 3 dates i.e. after framing of charges, in case he is charged, at 1 1 of 2 ::: Downloaded on - 23-12-2022 05:29:44 ::: 2 CRM-M-59835-2022 the time of recording of statement under Section 313 Cr.P.C. and if he wants to appear as defence witness and at the time of pronouncement of final judgment, whenever the accused moves an application for exemption, the trial court shall treat the application very sympathetically and allow him to appear through counsel.
It is clarified that this order is subject to the condition that the not claim any prejudice before any Court regarding his petitioner appearance through his counsel. It is further clarified that at the time of framing of charges, the trial court shall give appropriate and proper hearing to the petitioner through his counsel.
This petition stands disposed of with above said observation. All pending application, if any, stand disposed of."
Given above, the present petition disposed of in same terms, as quoted above. It is further clarified that other prayers are not considered at this stage.
(ANOOP CHITKARA)
JUDGE
December 21, 2022
AK
Whether speaking/reasoned: Yes
Whether reportable: No.
2
2 of 2
::: Downloaded on - 23-12-2022 05:29:45 :::