Supreme Court - Daily Orders
Rajveer Singh vs The State Of Uttar Pradesh on 14 October, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.24 Court 5 (Video Conferencing) 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. 4834/2020
(Arising out of impugned final judgment and order dated 28-08-2020
in IA No. 8/2020 in Criminal Appeal No. 6495/2017 passed by the
High Court of Judicature at Allahabad)
RAJVEER SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(With IA No.101583/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.101590/2020-EXEMPTION FROM FILING O.T. and IA
No.101588/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 14-10-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s)
Mr. Chandrashekhar A. Chakalabbi, Adv.
Mr. Shiv Kumar Pandey, Adv.
Mr. Awanish Kumar, Adv.
Mr. Anshul Rai, Adv.
M/S. Dharmaprabhas Law Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in this special leave petition.
However, we request the High Court to expedite the Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2020.10.14 hearing of the pending criminal appeal being Criminal 17:48:20 IST Reason: Appeal No. 6495 of 2017; and dispose it of preferably by 1 SLP (Crl.) No. 4834/2020 the end of December, 2021, since the petitioner has already undergone more than 3½ years in jail.
If the appeal cannot be finally disposed of by the High Court for no fault of the petitioner, within the said time, it will be open to the petitioner to renew the request for bail before the High Court. That application be decided on its own merits, uninfluenced by the rejection of the previous bail application(s) pending appeal.
The special leave petition stands disposed of. Pending applications stand disposed of.
(NIDHI AHUJA) (VIDYA NEGI)
AR-cum-PS COURT MASTER (NSH)
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