ITEM NO.203                 COURT NO.9               SECTION IIA

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS

                    Petition(s) for Special Leave to Appeal (Crl) No(s).423/2008

(From the judgement and order dated 29/10/2007 in  CRLM No. 49114/2007  of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)

CHAMAN LAL                                           Petitioner(s)

                     VERSUS

STATE OF PUNJAB                                      Respondent(s)

(With appln(s) for stay of arrest) (For final disposal)

WITH SLP(Crl) NO. 1087 of 2008 (With appln(s) for stay of arrest) (For final disposal)

SLP(Crl) NO. 3278 of 2008 (With appln(s) for stay of arrest and office report) (For final disposal)

SLP(Crl) NO. 3292 of 2008 (With appln.(s) for C/delay in filing SLP and ad-interim ex-parte stay and office report) (For final disposal)

Date: 25/11/2008  These Petitions were called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE LOKESHWAR SINGH PANTA         HON'BLE MR. JUSTICE AFTAB ALAM

For Petitioner(s)                      Mr. Anis Ahmed Khan,Adv.

For Respondent(s) Mr. Ajay Pal, Adv.

                    Mr. Kuldip Singh,Adv.

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          UPON hearing counsel the Court made the following                                O R D E R  

Heard learned counsel for the parties.

Leave granted.

The applications for the grant of bail are allowed subject to the conditions

mentioned in the signed order.

The Appeals are allowed in terms of the signed order.

        (Sukhbir Paul Kaur)        (Vinod Kulvi)             Court Master                Court Master

(Signed Order is placed on the file)

           IN THE SUPREME COURT OF INDIA   CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO.1876 OF 2008 (Arising out of SLP(Crl.)No.423 of 2008)

CHAMAN LAL APPELLANT(S)

Versus

STATE OF PUNJAB RESPONDENT(S)  

 WITH

CRIMINAL APPEAL NO.1877 OF 2008     (Arising out of S.L.P.(Crl.) 1087 of 2008)

LAKHWINDER SINGH APPELLANT(S)

Versus

STATE OF PUNJAB RESPONDENT(S)

           WITH

CRIMINAL APPEAL NO.1878 OF 2008     (Arising out of S.L.P.(Crl.) 3278 of 2008)

BHARAT BHUSHAN APPELLANT(S)

Versus

STATE OF PUNJAB RESPONDENT(S)

          WITH

CRIMINAL APPEAL NO.1879 OF 2008     (Arising out of S.L.P.(Crl.) 3292 of 2008)

SUDESH KUMAR APPELLANT(S)

Versus

STATE OF PUNJAB RESPONDENT(S)

O R D E R

Heard learned counsel for the parties.

Leave granted.

The applications for the grant of bail are allowed subject to the conditions

imposed herein :-

1.The  applicants  are directed  to  appear before  the   Investigating Officer on 3rd

December, 2008 at 11.00  A.M.  at Police Station – Vigilance Bureau, Ferozpur for

interrogation and thereafter as and when they are so  directed by the Investigating

Officer.

2.Each of the applicants shall furnish personal bond in the sum of Rs.25,000/- with

one surety each of the like amount to the satisfaction of the Investigating Officer.

3.The applicants shall join and cooperate in the investigation without causing any

hindrance in the smooth conduct of the investigation by the Investigating Officer.

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4.The applicants shall not make any inducement, threat or promise to any witness

acquainted with the facts of the case, so as to dissuade him from disclosing such

facts from the Court.

The Appeals are accordingly allowed in the aforesaid terms.    

                         .......................J.            (LOKESHWAR SINGH PANTA)

                       .......................J.             (AFTAB ALAM)

New Delhi, November 10, 2008