Supreme Court - Daily Orders
Ravindra Kumar Dayal vs The State Of Uttar Pradesh on 29 August, 2022
Bench: Indira Banerjee, M.M. Sundresh
ITEM NO.22 COURT NO.5 SECTION II
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). 6190/2022
(Arising out of impugned final judgment and order dated 16-05-2022
in CRMBA No. 53460/2021 passed by the High Court of Judicature at
Allahabad)
RAVINDRA KUMAR DAYAL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.92379/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.92380/2022-EXEMPTION FROM
FILING O.T. and IA No.92382/2022-PERMISSION TO PLACE ADDITIONAL
FACTS AND GROUNDS and IA No.92381/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 29-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Anupam Lal Das, Sr. Adv.
Mr. Naresh K. Daksh, Adv.
Mr. Arvind Kumar, AOR
For Respondent(s) Mr. Vishwa Pal Singh, AOR
Mr. Ram Singh Baliyan, Adv.
Mr. Ombir Sangwan, Adv.
Mr. Sandeep Kumar, Adv.
Mr. P.S. Tomar, Adv.
Mr. Y.P. Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Signature Not VerifiedFrom the custody certificate dated 16.06.2022 annexed to the Digitally signed by CHETAN KUMAR Date: 2022.08.29 paper-book it appears that the petitioner has been in custody for 16:45:02 IST Reason:
about 11 months and 11 days. Considering the fact that the charge-sheet has already been filed and the investigation 2 completed, we deem it appropriate to direct that the petitioner be released on interim bail on such terms and conditions as may be imposed by the concerned Trial Court.
The special leave petition is disposed of.
Pending applications, if any, shall stand disposed of.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)