Supreme Court - Daily Orders
Inder Pal Singh vs State Of Rajasthan on 23 May, 2017
Bench: L. Nageswara Rao, Navin Sinha
1
O U T T O D A Y
ITEM NO.4 COURT NO.5 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).2399/2017
(Arising out of impugned final judgment and order dated 23.2.2017
in S.B. Criminal Misc. Bail Application No.1148 of 2017, passed by
the High Court Of Judicature for Rajasthan at Jaipur Bench, Jaipur)
Inder Pal Singh ...Petitioner(s)
VERSUS
State of Rajasthan .....Respondent(s)
(With appln. (s) for exemption from filing c/c of impugned order
and for exemption from filing O.T.)
Date : 23/05/2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE NAVIN SINHA
(VACATION BENCH)
Counsel for the parties
Mr. S.K. Gandhi, Adv.
Mr. Rahul Baid, Adv.
For Mr. Kedar Nath Tripathy, Adv.
Mr. Yasobant Das, Sr. Adv.
Mr. Rahat Bansal, Adv.
Mr. Venkita Subramoniam T.R., Adv.
UPON hearing the counsel the Court made the following
O R D E R
By an order dated 24.03.2017, we directed the petitioner to file an affidavit that he would pay the amount due to the Bank. Signature Not Verified
Today, an affidavit has been produced by the petitioner before Digitally signed by SANJAY KUMAR Date: 2017.05.23 this Court wherein the petitioner is expressing his willingness to 16:46:51 IST Reason:
pay a sum of Rs.1,50,00,000/- (Rupees one crore and fifty lakh only) to the complainant within six months from the date of his 2 release from jail. An undertaking to this effect may be filed by the petitioner in the Registry of this Court. The affidavit filed today is taken on record.
Having heard learned counsel appearing for the parties and taking into consideration the contents of the aforesaid affidavit, we consider it appropriate in the interests of justice to direct the release of the petitioner on bail.
Accordingly, the petitioner is directed to be released on bail on furnishing bail bonds in the sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties of the like amount to the satisfaction of the trial court.
Accordingly, the special leave petition is disposed of. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
(Copy of this Order be given today)