Supreme Court - Daily Orders
Shanta Devi vs State Of Rajasthan on 5 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.105 OF 2016
(Arising out of SLP(Crl.)No.7543 OF 2015)
SHANTA DEVI ...APPELLANT(S)
VERSUS
STATE OF RAJASTHAN ...RESPONDENT(S)
O R D E R
Leave granted.
We have heard learned counsel for the parties.
Considering the totality of the facts of the case and the fact that the accused-appellant has been in custody from 10th November, 2014 and the trial is going on which will take some time, we direct that the accused-appellant be released on bail to the satisfaction of the Additional Sessions Judge, Salumbar, District Udaipur Rajasthan in Signature Not Verified Criminal Case No.488 of 2014. Digitally signed by Sukhbir Paul Kaur Date: 2016.02.05 16:58:34 IST Reason: 2 The learned Additional Sessions Judge is free to impose appropriate conditions as he deems fit.
The appeal is accordingly disposed of.
....................,J.
(RANJAN GOGOI) ....................,J.
(PRAFULLA C. PANT)
NEW DELHI
FEBRUARY 05, 2016
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ITEM NO.48 COURT NO.7 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).7543/2015
(Arising out of impugned final judgment and order dated 01/07/2015 in SBCMS No. 5302/2014 passed by the High Court of Rajasthan at Jodhpur) SHANTA DEVI Petitioner(s) VERSUS STATE OF RAJASTHAN Respondent(s) (with interim relief and office report) Date : 05/02/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. H.D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
Mr. Rishi Matoliya,Adv.
For Respondent(s) Mr. Sarad Kr. Singhania, Adv.
Mr. Milind Kumar, Adv.
Mr. Ajay Choudhary,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
(Neetu Khajuria) (Asha Soni)
Sr.P.A. Court Master
(Signed order is placed on the file.)