Supreme Court - Daily Orders
Mohammad Irfan vs State Of Karnataka on 19 March, 2020
Bench: Rohinton Fali Nariman, Krishna Murari, S. Ravindra Bhat
1
OUT TODAY
ITEM NO.1 COURT NO.11 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
Criminal Appeal No(s). 201-202/2018
MOHAMMAD IRFAN Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
([ ONLY I.A. NO. 139160/2020 - APPLICATION FOR GRANT OF PAROLE IN
CRL. A. 205-207/2018 TO BE LISTED ON 19.03.2020] )
WITH
Crl.A. No(s). 205-207/2018 (II-C)
(IA No. 139160/2019 - GRANT OF PAROLE)
Date : 19-03-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Appellant(s) Mr. Shadan Farasat, AOR
Ms. Shruti Narayan, Adv.
Mr. Farrukh Rasheed, AOR
For Respondent(s) Mr. Manendra Pal Gupta, Adv.
Mr. V. N. Raghupathy, AOR
Ms. Seema Bengani, Adv.
Ms. Subashini Sen, Adv.
Mr. Prem Prakash, Adv.
Anas Zaid, Adv.
Mr. B. Krishna Prasad, AOR
Mr. B.V. Balramdas, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by BAJAJ IA No. 139160/2019 in Criminal Appeal Nos. 205-207/2018:
SUSHMA KUMARI Date: 2020.03.19 15:28:51 IST Reason:We have perused the application of accused No.1 for release on parole. Considering the fact that accused No.1 has already been in 2 jail for 14 years and that he wishes to visit his ailing mother at Princess Esra Hospital, Shah Ali Banda, Hyderabad – 500 002 and family members, we grant parole to the accused No.1 but strictly in accordance with the following condition:
a) the Accused No.1 is to be accompanied by the local police and the parole period will be for only two days excluding the travel time.
IA is disposed of accordingly.
(R. NATARAJAN) (PARVEEN KUMARI PASRICHA) AR-cum-PS BRANCH OFFICER