Supreme Court - Daily Orders
Shiv Kumar @ Gatta vs The State Of Uttar Pradesh on 26 March, 2021
Bench: Navin Sinha, Ajay Rastogi
ITEM NO.25 Court 10 (Video Conferencing) 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). 1800/2021
(Arising out of impugned final judgment and order dated 09-09-2010
in CRLA No. 7540/2009 passed by the High Court of Judicature at
Allahabad)
SHIV KUMAR @ GATTA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No. 26486/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 26487/2021 - EXEMPTION FROM FILING O.T.) Date : 26-03-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr. Nagendra Singh, Adv.
Dr. Sanjay Gupta, Adv.
Ms. Akansha, Adv.
Mr. Ronak Karanpuria, AOR For Respondent(s) Mr. Vishnu Shankar Jain, AOR UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel for the parties. Considering that the petitioner has already undergone 11 years of sentence and that there is no likelihood of the criminal appeal being taken up for hearing soon, the petitioner is directed to be released on bail on terms and conditions to the satisfaction of the Sessions Court concerned.Signature Not Verified Digitally signed by Rajni Mukhi Date: 2021.03.26 20:19:42 IST Reason:
...2/-
- 2 -
An undertaking is given on behalf of the petitioner to be duly represented when the appeal is taken up for hearing.
The Special Leave Petition stands disposed of. Pending applications shall also stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)