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Supreme Court - Daily Orders

Manoj Kumar Katiyar vs The State Of Uttar Pradesh on 4 January, 2023

Bench: Krishna Murari, V. Ramasubramanian

                                                                 SLP(Crl.)    No(s).   10265/2022




     ITEM NO.46                              COURT NO.13                     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).     10265/2022

     (Arising out of impugned final judgment and order dated 29-09-2022
     in CRMFBA (4th Bail) No. 16/2022 in Crl. A. No. 873/2013 passed by
     the High Court Of Judicature At Allahabad)

     MANOJ KUMAR KATIYAR                                                     Petitioner(s)

                                                    VERSUS

     STATE OF UTTAR PRADESH                                                   Respondent(s)

     (and I.R.
     IA No. 162995/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 162997/2022 - EXEMPTION FROM FILING O.T.) Date : 04-01-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Ms. Arundhati Katju, Adv Mr. Pradeep Kumar Yadav, Adv.
Ms. Shristi Borthakur Adv.
Ms. Ritika Meena Adv.
Mr. Vishal Thakre, Adv.
Mr. Aryan P Nanda Adv.
Mr D.K Thakur Adv.
Mr. Sanjeev Malhotra, AOR For Respondent(s) Mr. Ankit Goel, AOR Ms. Harshita Raghuvanshi, Adv.
UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by SONIA BHASIN Date: 2023.01.05 15:08:36 IST Reason: We have heard learned counsel for the petitioner and learned standing counsel for the State of Uttar Pradesh.
1 SLP(Crl.) No(s). 10265/2022
Considering the fact that the criminal appeal filed by the petitioner is of 2013 and will take a long time in disposal and the fact that he has already undergone incarceration for a period of 14 years, in our considered opinion, the petitioner is entitled to be released on bail. We order accordingly.
Let the petitioner be released on bail on such terms and conditions as may be deemed fit and appropriate by the learned Trial Court in the facts and circumstances of the case.
The Special Leave Petition stands disposed of.
Pending applications, if any, stand disposed of.
  (SONIA BHASIN)                                 (BEENA JOLLY)
  COURT MASTER (SH)                            COURT MASTER (NSH)




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