Supreme Court - Daily Orders
Shubha @ Shubhashankar vs State Of Karnataka on 11 August, 2014
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ITEM NO.2 COURT NO.6 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
CRLMP. 14561/2014 in Criminal Appeal No. 1029/2011
SHUBHA @ SHUBHASHANKAR Appellan
t(s)
VERSUS
STATE OF KARNATAKA Responde
nt(s)
(for bail and office report)
Date : 11/08/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Appellant(s) Mr. K.V. Vishwanathan, Sr.Adv.
Mr. S.K. Kulkarni, Adv.
Mr.Gireesh Kumar, Adv.
Mr.Anand Srivastava, Adv.
Mr. Shubham Jaiswal, Adv.
Mr. Ankur S. Kulkarni ,Adv.
For Respondent(s) Mr. S.J. Amith, Adv.
Dr. (Mrs.) Vipin Gupta ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
This is an application for grant of bail. It is submitted by Mr. K.V. Viswanathan learned senior counsel for the appellant that the appellant has been roped in the crime without any justification and throughout trial she was on bail. During that period she has completed her law. It is also urged that she has remain in custody for more than four years. Regard being had to the totality of the circumstances, it is directed that the Signature Not Verified Digitally signed by appellant shall be enlarged on bail subject to the satisfaction of Usha Rani Bhardwaj Date: 2014.08.12 15:49:01 IST Reason: the conditions imposed by the learned trial judge.
We order
accordingly.
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The Crl.MP. for bail is disposed of.
(USHA BHARDWAJ) (RENUKA SADANA) AR-CUM-PS (COURT MASTER)