Supreme Court - Daily Orders
Anurag Sharma vs State Of U.P. on 9 May, 2017
Bench: A.K. Sikri, Ashok Bhushan
1
R E V I S E D
ITEM NO.51 COURT NO.7 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). 3942/2017
(Arising out of impugned final judgment and order dated 17/09/2016
in CRMBA No. 17977/2015 passed by the High Court of Judicature at
Allahabad)
ANURAG SHARMA Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(With appln. (s) for permission to file additional documents and
office report)
Date : 09/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Manan Kumar Mishra,Sr. Adv.
Mr. Sai Girdhar Dwivedi,Adv.
Ms. Anjul Dwivedi,Adv.
Mr. Anjani Kumar Mishra,Adv.
Ms. Hardeep Kaur,Adv.
S. Agarwal,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG
Mr. Rajeev Nanda,Adv.
Mr. P. Gautam,Adv.
Mr. M.K. Maroria,Adv.
Mr. Vishwajit Singh,Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SAPNA BISHT Date: 2017.05.12 17:07:13 TLT Reason: The petitioner is facing trial in the case registered under Section 120(B), 420, 467, 468 and 471 of the IPC as well as Section 13(2) read with Section 13(1)(d) of the Prevention of 2 Corruption Act. The allegations are for disbursement of some loan in an unauthorised manner. It may be noted that the petitioner is one of the co-accused who was working as a trainee in the Punjab National Bank. Other co-accused included Assistant General Manager, Chief Manager and Senior Manager. It is alleged that all these persons entered into a conspiracy and disbursement of the loan in question in an unauthorised manner thereby causing loss to the Bank. It is not in dispute that the aforesaid Assistant General Manager, Chief Manager and Senior Manager have already been released on bail pending trial. The petitioner is in custody for last two years. Keeping in view the aforesaid circumstances, we enlarge the petitioner also on bail on the conditions that will be imposed by the trial Court.
The special leave petition is disposed of.
(SAPNA BISHT) (MALA KUMARI SHARMA)
SR. P.A. COURT MASTER
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ITEM NO.51 COURT NO.7 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). 3942/2017
(Arising out of impugned final judgment and order dated 17/09/2016 in CRMBA No. 17977/2015 passed by the High Court of Judicature at Allahabad) ANURAG SHARMA Petitioner(s) VERSUS STATE OF U.P. & ANR. Respondent(s) (With appln. (s) for permission to file additional documents and office report) Date : 09/05/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Manan Kumar Mishra,Sr. Adv.
Mr. Sai Girdhar Dwivedi,Adv.
Ms. Anjul Dwivedi,Adv.
Mr. Anjani Kumar Mishra,Adv.
Ms. Hardeep Kaur,Adv.
S. Agarwal,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG Mr. Rajeev Nanda,Adv.
Mr. P. Gautam,Adv.
Mr. M.K. Maroria,Adv.
Mr. Vishwajit Singh,Adv.
Mr. Ardhendumauli Kumar Prasad,Adv. UPON hearing the counsel the Court made the following O R D E R The petitioner is facing trial in the case registered under Section 120(B), 420, 467, 471 of the IPC as well as Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act. The allegations are for disbursement of some loan in an 4 unauthorised manner. It may be noted that the petitioner is one of the co-accused who was working as a trainee in the Punjab National Bank. Other co-accused included Assistant General Manager, Chief Manager and Senior Manager. It is alleged that all these persons entered into a conspiracy and disbursement of the loan in question in an unauthorised manner thereby causing loss to the Bank. It is not in dispute that the aforesaid Assistant General Manager, Chief Manager and Senior Manager have already been released on bail pending trial. The petitioner is in custody for last two years. Keeping in view the aforesaid circumstances, we enlarge the petitioner also on bail on the conditions that will be imposed by the trial Court.
The special leave petition is disposed of.
(SAPNA BISHT) (MALA KUMARI SHARMA)
SR. P.A. COURT MASTER