Supreme Court - Daily Orders
Neeraj Sharma vs The State Of Chhattisgarh on 17 September, 2019
Bench: R. Banumathi, A.S. Bopanna
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ITEM NO.5 COURT NO.6 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9973/2018
(Arising out of impugned final judgment and order dated 26-06-2018
in CRA No. 200/2015 passed by the High Court Of Chhatisgarh At
Bilaspur)
NEERAJ SHARMA Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.160275/2018-EXEMPTION FROM FILING
O.T. IA No. 160275/2018 - EXEMPTION FROM FILING O.T.)
Date : 17-09-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sameer Shrivastava, AOR
For Respondent(s) Mr. Sumeer Sodhi, AOR
Mr. Ashish Tiwari,Adv.
Mr. Sherick Dhingra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioner/appellant as well as learned counsel appearing on behalf of the respondent-State.
Leave granted.
The appellant is stated to be aged about 24 years and has been convicted under Section 364(A) and Sections 307 and 397 IPC. Signature Not Verified
By the order dated 30.11.2018, notice was issued limited to Digitally signed by MADHU BALA Date: 2019.09.17 16:59:01 IST Reason: the conviction under Section 364(A). Insofar as conviction under Sections 307 IPC is concerned, the appellant has been convicted and 2 sentenced to undergo imprisonment for a period of ten years.
Considering the fact that the appellant has undergone about six years and six months and also considering the age of the appellant, the sentence of imprisonment imposed upon the appellant is ordered to be suspended and he is ordered to be released from custody on condition that the appellant should execute bail bonds for a sum of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount to the satisfaction of the committal Court.
The Registry is directed to call for the original records from the Courts below.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER