- (1.) Learned counsel appearing for both the parties in the matter submit that the impugned order cannot be sustained in view of the scheme provided in the proviso to Section 24(8) of the Cr.PC and in light of the decision of this Court in Shiv Kumar v. Hukam Chand and Anr. (1999) 7 SCC 467 and Dhariwal Industries Ltd. v. Kishore Wadhwani and Ors. 2016 (4) Law Herald (SC) 2725 : 2016 (5) Law Herald (P and H) 4020 (SC) : 2016 Law Herald. Org 1731 : (2016) 10 SCC 378 .
(2.) The impugned judgment is accordingly set aside in light of the aforementioned decisions.
(3.) The special leave petition is disposed of.;