Supreme Court - Daily Orders
Netrapal Singh vs State Of Uttar Pradesh on 31 January, 2024
Bench: Vikram Nath, Sanjay Karol
1
ITEM NO.15 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). 16046/2023
(Arising out of impugned final judgment and order dated 17-08-2023
in CRMBA No. 36040/2023 passed by the High Court Of Judicature At
Allahabad)
NETRAPAL SINGH Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH Respondent(s)
(IA No. 251048/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 251049/2023 - EXEMPTION FROM FILING O.T. AND IA
No. 251046/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 31-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Ronak Karanpuria, AOR
Mr. Gyanendra Singh, Adv.
Mr. Jai Wadhwa, Adv.
Mr. Parteek Kumar, Adv.
Mr. Akarsh Jain, Adv.
For Respondent(s) Ms. Ruchira Goel, AOR
Mr. Shashank Shekhar Singh, AOR (NP)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and Signature Not Verified perused the material placed on record. Digitally signed by Neetu Khajuria Date: 2024.01.31 16:48:27 IST Reason:
Considering the facts and circumstances of the case and the fact that the petitioner is in custody SLP (Crl.) No(s). 16046/2023 2 since 23.08.2022, we are inclined to grant bail to the petitioner.
Accordingly, we direct that the petitioner be released on bail on such terms and conditions as may be imposed by the Trial Court in connection with FIR/Case Crime No.262/2022, Police Station Jawan, District Aligarh, Uttar Pradesh.
The Special Leave Petition(s) and pending applications are disposed of accordingly. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER