Supreme Court - Daily Orders
Rana Babu Gazi vs Union Of India on 4 August, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.11 COURT NO.1 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.1034/2022
(Arising out of impugned final judgment and order dated 28-09-2021
in C.R.M No. 4146/2021 passed by the High Court at Calcutta)
RANA BABU GAZI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(IA No. 17802/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 04-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Adbhut Pathak, Adv.
Mr. Chand Qureshi, Adv.
Mr. Harish Dasan, Adv.
Mr. Rajiv Ranjan, Adv.
Mr. Hiren Dasan, AOR
For Respondent(s) Ms. Aishwarya Bhati, ASG
Mr. Anmol Chandan, Adv.
Mr. Raghav Sharma, Adv.
Mr. B.K. Satija, Adv.
Ms. Shagun Thakur, Adv.
Mr. Ameya Mahadik, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Signature Not Verified Heard learned counsel appearing for the petitioner and Digitally signed by Rajni Mukhi Date: 2022.08.04 Ms.Aishwarya 16:45:17 IST Reason: Bhati, learned Additional Solicitor General appearing on behalf of the Union of India. 1
2. Taking into consideration the fact that the petitioner has been in judicial custody since 07.01.2021, we are inclined to grant him bail subject to the condition that on being released, the petitioner will not commit any offence or indulge in any prejudicial activity.
3. The Trial Court is at liberty to impose such terms and conditions on the petitioner as may be deemed appropriate for granting him bail.
4. It is made clear that if the petitioner does not co-operate during the trial and/or violates any of the conditions of bail imposed on him, the respondent is at liberty to move an application before this Court for cancellation of bail.
5. The Special Leave Petition stands disposed of accordingly.
6. As a sequel to the above, pending applications stand disposed of.
(RAJNI MUKHI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
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