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Vinay Kumar vs The State Of Himachal Pradesh on 22 January, 2021

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     SLP(Crl.)No.10072/19                            1

     ITEM NO.19                 Court 2 (Video Conferencing)                         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).10072/2019

     (Arising out of impugned final judgment and order dated 28-02-2019
     in CRLA No.236/2006 passed by the High Court of Himachal Pradesh at
     Shimla)

     VINAY KUMAR                                                                  Petitioner(s)
                                                          VERSUS
     THE STATE OF HIMACHAL PRADESH                                                Respondent(s)

     IA No.136331/2020 - GRANT OF BAIL

     Date : 22-01-2021 These matters were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE N.V. RAMANA
              HON'BLE MR. JUSTICE SURYA KANT
              HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                   Mr. Gaurav Agrawal, AOR(SCLSC)

     For Respondent(s)                   Mr. Abhinav Mukerji, AOR

                          UPON hearing the counsel the Court made the following
                                             O R D E R

I.A.No.136331/2020 in SLP(Crl.)No.10072/19 The Court is convened through Video Conferencing. This is an application filed by the petitioner herein to release him on bail during the pendency of the special leave petition.

Heard learned counsel for the petitioner and carefully perused the averments made in the application for bail.

Notice in the special leave petition was issued on 04.11.2019.

Taking into consideration the fact that the petitioner has already suffered incarceration for a period of 2 years out of a total sentence of 5 years, we are of the view that it is a fit case Signature Not Verified to grant bail to the petitioner herein.

The petitioner is, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.

……...2/-

I.A.No.136331/2020 stands allowed accordingly.

(SATISH KUMAR YADAV)                                     (RAJ RANI NEGI)
  DEPUTY REGISTRAR                                      DEPUTY REGISTRAR