Supreme Court - Daily Orders
Motiram vs State Of Madhya Pradesh(Now ... on 30 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
1
ITEM NO.6 COURT NO.3 SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.M.P. No.620/2017
in
Criminal Appeal No(s). 482/2015
MOTIRAM AND ORS Appellant(s)
VERSUS
STATE OF MP (CHATTISGARH) Respondent(s)
(With appln.for bail and office report)
WITH
CRL.M.P. No.439/2017 in Crl.A. No. 485/2015
(With appln.(s) for bail and Office Report)
Date : 30/01/2017 These applications were
called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Dr. Rajesh Pandey, Adv.
Ms. Mridula Ray Bharadwaj,Adv.
For Respondent(s) Mr. J.K. Gilda, Adv. Genl.
Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsels for the parties and perused the relevant material.
The accused-applicants, namely, Motiram Signature Not Verified (A-1), Atmaram (A-2), Santru (A-3) and Ramprakash Digitally signed by NEETU KHAJURIA Date: 2017.01.30 16:40:55 IST Reason: (A-12) in Criminal Appeal No.482 of 2015 and Bhuwan (A-7) and Man Singh (A-9) in Criminal Appeal 2 No.485/2015 have completed almost ten years of custody. The appeals before this Court are of the year 2015 and are likely to take some time in disposal.
Considering the period of custody suffered, we are of the view that the aforesaid six accused-applicants be released on bail in connection with F.I.R. No.111/1996 dated 24.08.1996, P.S. Sahaspur Lohara to the satisfaction of the learned Additional Sessions Judge, Khairagarh, Link court Kawardha, District Rajnandgaon in Session Trial No.25/1997. We order accordingly.
The learned trial Court is free to impose all such conditions as it may deem fit.
The prayer for bail of other accused-applicants is refused at this stage.
Crl.M.P. Nos. 620 and 439 of 2017 are disposed of in the above terms.
(Neetu Khajuria) (Asha Soni) Court Master Court Master