Supreme Court - Daily Orders
Vinod Mahobia vs State Of M.P. (Now Chhattisgarh) on 2 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
1
ITEM NO.2 COURT NO.2 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1335/2017
VINOD MAHOBIA & ORS. Appellant(s)
VERSUS
STATE OF M.P. (NOW CHHATTISGARH) Respondent(s)
WITH
Crl.A. No. 60/2018 (II-C)
(IA 81642/2018 -ONLY BAIL APPLICATION IS BEING LISTED)
Date : 02-07-2018 This appln.was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Ms. Chitranjali Negi, Adv.
Mr. A.K. Shrivastava, Adv.
Ms. E. R. Sumathy, AOR
Mr. S.K. Sahijpal, Adv.
Ms. Raakhi Sahijpal, Adv.
For Respondent(s) Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Crl.M.P. No.81642/2018 in Crl. Appeal No.60/2018 We have heard the learned counsels for the parties.
Signature Not VerifiedDigitally signed by CHARANJEET KAUR
The accused-appellant (Ashwani Sharma) has Date: 2018.07.02 20:24:01 IST Reason: certain health issues which is clearly delineated in the bail application. He is in custody since 2 December, 2017. The trial Court had acquitted the accused-appellant which acquittal has been reversed by the High Court in appeal. The said order is under challenge before us.
Taking into account the aforesaid facts and particularly the health condition of the accused- appellant i.e. he is stated to be suffering from colon cancer requiring specialized treatment, we order for release of accused-appellant on bail to the satisfaction of the Additional Sessions Judge VII, Raipur. Learned Additional Sessions Judge is free to impose all such conditions as he may deem fit.
Crl.M.P. No.81642 of 2018 is disposed of accordingly.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER