Supreme Court - Daily Orders
Manoj @ Munna vs The State Of Chhattisgarh on 8 November, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.1 Court 14 (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
Criminal Appeal No(s). 1129/2013
MANOJ @ MUNNA Appellant(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(ONLY I.A. NOS. 127242/2021, 127243/2021 AND 127244/2021 ARE BEING
LISTED AGAINST THIS ITEM.
IA No. 127244/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 127243/2021 - EXEMPTION FROM FILING O.T.
IA No. 127242/2021 - GRANT OF BAIL)
Date : 08-11-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Appellant(s) Mr. MD Farman,AOR
Mr. Salman khan, Adv.
For Respondent(s) Mr. S. C. Verma, Adv./AG
Mr. Sumeer Sodhi, AOR
Mr. Dhruv Wadhwa, Adv
UPON hearing the counsel the Court made the following
O R D E R
We allow the present application and suspend the sentence of the appellant till disposal of the appeal noticing the fact that the appellant has already undergone incarceration of about 15 years. The terms and conditions would be fixed by the Trial Court. The application for suspension of sentence is disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.11.08 (BABITA PANDEY) 18:25:16 IST Reason: (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR