Supreme Court - Daily Orders
Imamudin @ D vs The State Of Rajasthan on 5 July, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1745/2023
(Arising out of SLP(Crl.)No.5959/2023)
IMAMUDIN @ D Appellant(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for parties. Three factors weigh with us. The live-in- relationship agreement of 25.8.2022, the parties filing a joint petition for police protection specially as an interfaith couple and the petitioner has already been in custody for about nine months.
In view of the aforesaid facts and Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.07.05 16:27:22 IST Reason: circumstances, we grant bail to the appellant on CRIMINAL APPEAL @ SLP(Crl.)No.5959/2023 1 of 3 terms and conditions to the satisfaction of the Trial Court.
The criminal appeal stands disposed of.
………………………………………………………J. (SANJAY KISHAN KAUL) ………………………………………………………J. (SUDHANSHU DHULIA) NEW DELHI July 05, 2023 CRIMINAL APPEAL @ SLP(Crl.)No.5959/2023 2 of 3 ITEM NO.13 COURT NO.2 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). 5959/2023 (Arising out of impugned final judgment and order dated 25-04-2023 in SBCRMBA No. 2045/2023 passed by the High Court Of Judicature For Rajasthan At Jaipur) IMAMUDIN @ D Petitioner(s) VERSUS THE STATE OF RAJASTHAN Respondent(s) (FOR ADMISSION and I.R. and IA No.95212/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.95211/2023-EXEMPTION FROM FILING O.T. ) Date : 05-07-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Mr. Namit Saxena, AOR Mr. Awnish Maithani, Adv.
Mr. Shivam Raghuwanshi, Adv. Ms. Shiksha Ashra, Adv.
For Respondent(s) Mr. Vishal Meghwal, Adv.
Mrs. Padhmalakshmi Iyengar, Adv. Mr. Milind Kumar, AOR Mr. Jagdish Chandra Solanki, Adv. Ms. Yashika Bum, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appellant is granted bail on terms and conditions to the satisfaction of the Trial Court.
The appeal stands disposed of in terms of the signed order. Pending applications stand disposed of.
(RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER
(signed order is placed on the file) CRIMINAL APPEAL @ SLP(Crl.)No.5959/2023 3 of 3