Supreme Court - Daily Orders
Arun Shankar vs The State Of Madhya Pradesh on 18 September, 2023
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
ITEM NO.3 COURT NO.8 SECTION II-A
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). 1186/2022
ARUN SHANKAR Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No. 71407/2023 - GRANT OF BAIL)
Date : 18-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) Mr. M. Shoeb Alam, Adv.
Mr. Nikhil Jain, AOR
Ms. Divya Jain, Adv.
For Respondent(s) Mr. Nachiketa Joshi, A.A.G.
Mr. Sunny Choudhary, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties and are of the opinion that the appellant/applicant deserved to be enlarged on bail. The appellant/applicant is therefore, directed to be released on bail, during the pendency of this appeal appeal subject to such terms and conditions as the trial Court may impose; including Signature Not Verified the condition of appellant/applicant reporting Digitally signed by NEETA SAPRA Date: 2023.09.18 periodically, after hearing learned counsel for the parties. 17:24:15 IST Reason:
Crl. A. No. 1186/2022 1 of 2 IA No. 71407/2023 – application seeking bail is allowed in the above terms.
List the appeal in the month of December, 2023.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) Crl. A. No. 1186/2022 2 of 2