Supreme Court - Daily Orders
Aamir Abbas Dev vs The State (Nct Of Delhi) on 15 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
1
ITEM NO.11 COURT NO.1 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). 3065/2014
(Arising out of impugned final judgment and order dated 16/12/2013
in CRLA No. 953/2013 passed by the High Court Of Delhi At New
Delhi)
AAMIR ABBAS DEV Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(with appln. (s) for bail and stay and office report)
Date : 15/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Arunabh Chowdhary, Adv.
Mr. Parthiv Goswami, Adv.
Mr. Vaibhav Tomar, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s) Mr. Mukul Rohtagi, AG,
Ms. Pinky Anand, ASG,
Ms. V.Mohana, ASG,
Mr. Sridhar Potaraju, Adv.
Ms. Binu Tamta, Adv.
Mr. Sudhir Walia, Adv.
MS. Kritika Sachdeva, Adv.
Mr. Pankaj Pandey, Adv.
Ms. Sushma Suri,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SHASHI SAREEN Date: 2016.03.03 07:36:45 IST Reason: Leave granted.
We have heard learned counsel for the petitioner and Mr. Mukul Rohatgi, learned Attorney General at some length. Mr. Mukul 2 Rohatgi submits that the petitioner has, according to the instructions received by him from the public prosecutor, made a clean and full disclosure of the facts relevant to the commission of the crime in question and as at present there is no question of the public prosecutor taking any steps in terms of Section 308 of the Cr.P.C. He further states that the State has at no stage opposed grant of bail to the appellant and that even the High Court has declined to release the appellant only because of certain threats that he is alleged to have received from his confederaties. It is submitted that as an interim measure this Court could at the risk of the appellant grant interim bail to him. We see merit in that submission We accordingly direct that the appellant shall be released from custody subject to his furnishing bail bonds in a sum of Rs. 50,000/- with two sureties in the like amount to the satisfaction of the Trial Court. Since the appellant belongs to District Kishtwar in the State of Jammu and Kashmir, he shall report once in a month to the jurisdictional police Station nearest to his home.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master