Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Robin Singh vs The State Of Uttar Pradesh on 7 February, 2023

Bench: Aniruddha Bose, Sudhanshu Dhulia

                                        IN THE SUPREME COURT OF INDIA
                                       CRIMINAL APPELLATE JURISDICTION

                                      CRIMINAL APPEAL NO. 347 OF 2023
                               (arising out of SLP(Crl.) No. 11229 of 2022)


     ROBIN SINGH                                                              Appellant(s)

                                                       VERSUS

     STATE OF UTTAR PRADESH                                                   Respondent(s)

                                                     ORDER

Leave granted.

Heard learned counsel appearing for the appellant and for the State.

The appellant is in custody for more than two years. Considering the materials on record, we do not think there is necessity of further detention of the appellant pending trial. We, accordingly, set aside the order impugned and direct that the appellant be released on bail on such terms the Trial Court may consider fit and proper.

The appellant, however, shall not delay the trial and shall remain present in the trial on the days his presence is required.

The present appeal is allowed in the above terms. Pending application(s), if any, shall stand disposed of.

…………………………………………………….J. [ANIRUDDHA BOSE] Signature Not Verified Digitally signed by …………………………………………………….J. SNEHA DAS Date: 2023.02.07 18:03:47 IST [SUDHANSHU DHULIA] NEW DELHI;

Reason:



     FEBRUARY 07, 2023
ITEM NO.8                COURT NO.11                 SECTION II

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

SPECIAL LEAVE PETITION (CRIMINAL) NO. 11229/2022 ROBIN SINGH Appellant(s) VERSUS STATE OF UTTAR PRADESH Respondent(s) (IA No. 170276/2022 - EXEMPTION FROM FILING O.T.) Date : 07-02-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Appellant(s) Mr. Mukesh Kumar Verma, Adv.
Mr. Suresh Chandra, Adv.
Mr. Sumit Anchal, Adv.
Mr. Yadav Narender Singh, AOR For Respondent(s) Mr. Ardhendumauli Kumar Prasad, A.A.G. Mr. Sarvesh Singh Baghel, AOR Ms. Shweta Yadav, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The order impugned is set aside and the appellant be released on bail in terms of the signed order. The present appeal is allowed in the above terms. Pending application(s), if any, shall stand disposed of.
     (SNEHA DAS)                              (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT                  ASSISTANT REGISTRAR
(Signed order is placed in the file)