Supreme Court - Daily Orders
Jaga Alias Jagdish vs State Of Karnataka on 22 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.2 Court 5 (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. 1304/2014
JAGA ALIAS JAGDISH Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(IA No. 131250/2020 - GRANT OF BAIL)
WITH
I.A. NO. 117672/2020 in Crl.A. No. 2423/2014 (II-C)
(IA No. 117672/2020 - GRANT OF BAIL)
Date : 22-01-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s)
Mr. Rajesh Srivastava, AOR
Mr. S. N. Bhat, AOR
For Respondent(s)
Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 117672/2020 in Crl.A. No. 2423/2014 I.A. No. 131250/2020 in Crl.A. No. 1304/2014 I.A. No. 117672/2020 is filed by applicant-appellant (H.R. Ganesh) (Accused No.2) in Criminal Appeal No. 2423 of Signature Not Verified 2014 and I.A. No. 131250/2020 is filed by the applicant- Digitally signed by Nidhi Ahuja Date: 2021.01.22 17:52:43 IST Reason: appellant (Jaga alias Jagadish)(Accused No. 3) in Criminal Appeal No. 1304 of 2014 for grant of bail.
It is not in dispute that the applicant-appellant (H. R. Ganesh) (Accused No.2) is in custody for more than 9 years and 6 months and applicant-appellant (Jaga alias Jagdish)(Accused No. 3) is in custody for more than 9 years and 4 months in connection with the stated offences.
Counsel for the respondent-State, on instructions, submits that the conduct of the applicants in jail has been satisfactory; they have reported to jail on time after the expiry of parole whenever availed.
There is no likelihood of the appeal being taken up for hearing in the immediate near future. Taking over all view of the matter and in the peculiar facts of the present case, we direct the release of the applicants on bail, during the pendency of the appeals, in connection with Sessions Case No. 134 of 2007, on such terms and conditions as may be imposed by the trial Court.
The applications for grant of bail stand disposed of.
(NIDHI AHUJA) (VIDYA NEGI)
AR-cum-PS COURT MASTER (NSH)