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Nasib Singh Petitioner(S) v. State Of Punjab And Another (S).
Factual and Procedural Background
The opinion records proceedings at the stage of hearing before the Court. Counsel appeared for the petitioner, the State of Punjab, and multiple accused persons (Balwinder Singh, Gurpreet Singh, and Sandeep Singh). One accused (Shinderpal Kaur) was served but did not appear. At the Court’s request, counsel appearing for Balwinder Singh (Mr. D Bharat Kumar) was asked to assist as amicus curiae in relation to Shinderpal Kaur, and he assisted the Court as an officer of the Court in respect of the accused-respondents.
Procedurally, the Court granted leave, concluded arguments, and reserved judgment.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The text does not set out substantive legal reasoning on the merits. It reflects the Court’s management of appearances and representation, including appointing/soliciting assistance of an amicus curiae for a served but non-appearing accused, and records the procedural steps of granting leave, concluding arguments, and reserving judgment.
Holding and Implications
Leave granted; arguments concluded; judgment reserved.
The immediate effect is that the matter will proceed to final disposal by a forthcoming judgment after completion of hearing. The opinion does not indicate any broader legal implications or the laying down of any new precedent.
1. We have heard Mr. Vipin Gogia, learned counsel for the petitioner. Ms. Uttara Babbar, learned counsel, appears for the State of Punjab. Mr. D Bharat Kumar, learned counsel, appears on behalf of the accused - Balwinder Singh, instructed by Mr. Gopal Jha, Advocate-on-Record. Dr. Nishesh Sharma, learned counsel, has entered appearance on behalf of the accused - Gurpreet Singh. Mr. Narender Kumar Verma, learned counsel, has entered appearance on behalf of the accused - Sandeep Singh. There is no appearance on behalf of the accused - Shinderpal Kaur, though served. We have requested Mr. D Bharat Kumar to assist the Court as amicus curiae in respect of the accused - Shinderpal Kaur. Mr. D Bharat Kumar, responding to the request of the Court, assisted the Court as an officer of the Court in respect of the cases of the accused - respondents.
2. Leave granted.
3. Arguments concluded.
4. Judgment reserved.
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