Supreme Court - Daily Orders
Praveen Gupta vs The State Of Uttar Pradesh on 10 May, 2019
Bench: L. Nageswara Rao, M.R. Shah
1
ITEM NO.32 COURT NO.13 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).4396/2019
(Arising out of impugned final judgment and order dated 10-01-
2019 in CRMBA No. 22734/2017 passed by the High Court Of
Judicature At Allahabad)
PRAVEEN GUPTA Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.76172/2019-EXEMPTION FROM
FILING O.T. and IA No.76171/2019-PERMISSION TO PLACE ADDITIONAL
FACTS AND GROUNDS and IA No.76170/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 10-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Zeeshan Diwan, Adv.
Mr. Krishna Datta Multani, Adv.
Aishwarya Kane, Adv.
Ms. Gayatri Verma, Adv.
Mr. Sunil Fernandes, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr.Gopal Sankaranarayanan, learned senior counsel appearing Signature Not Verified on behalf of the petitioner submits that the Digitally signed by VISHAL ANAND Date: 2019.05.13 petitioner has been in custody for 2 ½ years. He further submits 13:56:14 IST Reason:
that the investigation is complete and the charge sheet has been 2 filed. Therefore, he states that the petitioner is entitled to be released on bail.
We have carefully examined the submissions made on behalf of the petitioner and perused the material available on record. We are not inclined to interfere with the order passed by the High Court. The Special Leave Petition is dismissed. However, liberty is granted to the petitioner to renew the bail application after six months.
Pending applications(s) stand disposed of.
(GEETA AHUJA) (KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR