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Supreme Court - Daily Orders

Kawalsai Rajwade vs State Of Chattisgarh on 18 January, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

     SLP(Crl.)No.9966/19                          1

     ITEM NO.1                  Court 1 (Video Conferencing)                 SECTION II-C

                                 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).9966/2019

     (Arising out of impugned final judgment and order dated 30-01-2019
     in CRLA No.175/2010 passed by the High Court of Chhatisgarh at
     Bilaspur)

     KAWALSAI RAJWADE                                                       Petitioner(s)

                                                      VERSUS

     STATE OF CHATTISGARH                                                   Respondent(s)

     (ONLY IA NO. 152498/2021 (GRANT OF BAIL) AND IA NO.
     152501/202(EXEMPTION FROM FILING OT) ARE LISTED
     IA No. 152501/2021 - EXEMPTION FROM FILING O.T.
     IA No. 152498/2021 - GRANT OF BAIL)

     Date : 18-01-2022 This application 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)                 Dr.   Rajesh Pandey, Sr.Adv.
                                       Mr.   Rakesh Mohan Pandey, Adv.
                                       Mr.   Abhishek Pandey, Adv.
                                       Mr.   Manoj Selvaraj S., Adv.
                                       Ms.   Tanuja Manjari Patra, Adv.
                                       Mr.   Satish Pandey, AOR
                                       Mr.   Mahesh Pandey, Adv.
                                       Mr.   Mahesh Kumar Tiwari, Adv.

     For Respondent(s)                 Mr. Pranav Sachdeva, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing.

IA No.152498/2021 In SLP(Crl.) No.9966/2019 Signature Not Verified This is an application filed on behalf of the Digitally signed by SATISH KUMAR YADAV Date: 2022.01.18 17:03:28 IST Reason: applicant/petitioner for grant of bail to him during the pendency of the special leave petition.

………..2/-

SLP(Crl.)No.9966/19 2

Heard Dr. Rajesh Pandey, learned senior counsel appearing on behalf of the applicant/petitioner as also Mr. Pranav Sachdeva, learned counsel appearing on behalf of the respondent – State.

Taking into consideration the fact that the applicant/petitioner has suffered incarceration for a period of 3 years and 7 months out of a total sentence of 7 years imposed upon him, we deem it to be a fit case to grant him bail.

The applicant/petitioner is, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.

IA No.152498/2021 stands allowed accordingly.





(SATISH KUMAR YADAV)                             (SUNIL KUMAR RAJVANSHI)
  DEPUTY REGISTRAR                                   BRANCH OFFICER