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Wahid @ Wahid Ali @ Abdul Wahid vs The State Of Uttar Pradesh on 1 December, 2022

Bench: B.R. Gavai, Vikram Nath

                                           IN THE SUPREME COURT OF INDIA
                                            CRIMINAL APPELLATE JURISDICTION



                           CRIMINAL APPEAL NO. 2123/2022 @           SLP(Crl) No.2872/2020




                         WAHID @ WAHID ALI @ ABDUL WAHID                         PETITIONER(S)


                                                        VERSUS


                         THE STATE OF UTTAR PRADESH                              RESPONDENT(S)


                                                        WITH


                          CRIMINAL APPEAL NO. 2124/2022 @           SLP(Crl) No. 3886/2020

                                                     O R D E R

Leave granted.

Learned counsel appearing for the respondent/State vehemently opposes the appeals.

Taking into consideration the fact that the appellants have been granted interim protections on 16.06.2020 and 04.09.2020 that is around two years ago and the charge-

sheets have already been filed, we are inclined to confirm the interim protections, as above, granted by this Court.

In the event of arrest, the appellants be released on bail, subject to their executing bail bonds for a sum of Signature Not Verified Rs.25,000/- (Rupees Twenty Five Thousand only) each with two Digitally signed by Narendra Prasad Date: 2022.12.02 18:59:14 IST or more sureties in the like amount.

The appeals are, accordingly, allowed.

 Pending application(s), if any, shall stand disposed of.

..............................J ( B.R. GAVAI ) ..............................J ( VIKRAM NATH ) NEW DELHI;

DECEMBER 01, 2022




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ITEM NO.14                COURT NO.8               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). 2872/2020 (Arising out of impugned judgment and order dated 13-02-2020 in CRMABA No. 1334/2020 passed by the High Court of Judicature at Allahabad) WAHID @ WAHID ALI @ ABDUL WAHID PETITIONER(S) VERSUS THE STATE OF UTTAR PRADESH RESPONDENT(S) (IA No. 52264/2020 - EXEMPTION FROM FILING O.T.) WITH SLP(CRL) NO. 3886/2020 (II) (FOR ADMISSION and I.R. and IA No.80622/2020-EXEMPTION FROM FILING O.T. and IA No.80626/2020-EXEMPTION FROM FILING AFFIDAVIT) Date : 01-12-2022 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Kaushal Yadav,Adv.

Mr. Ram Kishor Singh Yadav, AOR Mr. Nandlal Kumar Mishra,Adv.

Mr. Arjun Raghuvanshi,Adv.

Mr. Santosh Kumar,Adv.

Mr. Pramod Kumar,Adv.

Ms. Shweta Yadav,Adv.

Ms. Vandana Chauhan,Adv.

Mr. Ritul Tandon,Adv.

For Respondent(s) Mr. Ardhendumauli Kumar Prasad,AAG Mr. Sarvesh Singh Baghel, AOR Ms. Prerna Swaroop,Adv.

Ms. Stuti Chopra,Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeals are allowed, in terms of the signed order.

(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) 3