Supreme Court - Daily Orders
Ritu Pal vs The State Of Uttar Pradesh on 25 February, 2022
Author: Chief Justice
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION(CRL.)No.535 OF 2021
RITU PAL … PETITIONER
Versus
THE STATE OF UTTAR PRADESH … RESPONDENT
O R D E R
The Court is convened through Video Conferencing.
Heard learned counsel appearing on behalf of the
petitioner as also the learned counsel appearing on behalf of the
respondent – State.
Taking into consideration the fact that the petitioner
has already undergone 14 years and 3 months of actual custody and
17 years and 3 months of total custody with remission and more
particularly the fact that the co-accused have already been
released on bail and the bail application of the petitioner is
pending consideration before the High Court since 2012, we deem it
to be fit case to grant him bail.
The petitioner is, accordingly, directed to be enlarged
on bail on such terms and conditions as the trial court may deem
appropriate to impose upon him.
The writ petition stands disposed of accordingly.
As a sequel to the above, pending interlocutory
application also stands disposed of.
.........................CJI.
(N.V. RAMANA)
..............……..........J.
(A.S. BOPANNA)
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.02.26
12:37:30 IST
Reason:
..............…..........J.
(HIMA KOHLI)
NEW DELHI;
FEBRUARY 25, 2022.
ITEM NO.26 Court 1 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s).535/2021
RITU PAL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and IA No.169459/2021-GRANT OF BAIL
IA No.169459/2021 - GRANT OF BAIL)
Date : 25-02-2022 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Rishi Malhotra, AOR
For Respondent(s) Mr. Sarvesh Singh Baghel, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. For the reasons stated in the signed order, the petitioner is directed to be enlarged on bail on such terms and conditions as the trial court may deem appropriate to impose upon him.
The writ petition stands disposed of accordingly. As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)