Supreme Court - Daily Orders
Surendra Singh @ Chindu @ Chinda vs State Of Uttarakhand on 17 May, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
SLP(Crl.) No. 5003/2023
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2023
(@ SPECIAL LEAVE TO APPEAL (CRL.) NO. 5003/2023)
SURENDRA SINGH @ CHINDU @ CHINDA ..... APPELLANT
VERSUS
THE STATE OF UTTARAKHAND ..... RESPONDENT
O R D E R
Leave granted.
We have heard the learned counsel for the appellant and the learned standing counsel for the State.
Considering the fact that the appellant is in custody since 06.10.2012, and was granted interim bail for a period of 93 days, we deem it fit to enlarge the appellant on bail. Signature Not Verified Accordingly, the appeal is allowed and the Digitally signed by POOJA SHARMA Date: 2023.05.17 18:12:14 IST Reason: appellant is directed to be enlarged on bail on such terms and conditions as may be imposed by the trial 1 SLP(Crl.) No. 5003/2023 court.
Pending application(s), if any, shall stand disposed of.
..................J. (V. RAMASUBRAMANIAN) ..................J. (PANKAJ MITHAL) NEW DELHI;
MAY 17, 2023.
ps 2 SLP(Crl.) No. 5003/2023 ITEM NO.43 COURT NO.13 SECTION II-B 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). 5003/2023 (Arising out of impugned judgment and order dated 15-10-2020 in
BA6 No. 1/2019 passed by the High Court Of Uttarakhand At Nainital) SURENDRA SINGH @ CHINDU @ CHINDA PETITIONER(S) VERSUS STATE OF UTTARAKHAND RESPONDENT(S) (IA No.69104/2023-CONDONATION OF DELAY IN FILING and IA No.69100/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.69101/2023-EXEMPTION FROM FILING O.T.) Date : 17-05-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Mohit D. Ram, AOR Ms. Monisha Handa, Adv.
Mr. Rajul Shrivastav, Adv. Mr. Anubhav Sharma, Adv.
For Respondent(s) Ms. Vanshaja Shukla, AOR Mr. Abhishek Chaterjee, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed and the appellant is directed to be released on bail in terms of the signed order.3 SLP(Crl.) No. 5003/2023
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file.) 4