Supreme Court - Daily Orders
Veerendra Singh Gurjar vs State Of Madhya Pradesh on 4 February, 2022
Bench: B.R. Gavai, Krishna Murari
ITEM NO.25 Court 7 (Video Conferencing) SECTION II-A
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). 7198/2021
(Arising out of impugned final judgment and order dated 11-08-2021
in MCRC No. 38834/2021 passed by the High Court of M.P, Bench at
Gwalior)
VEERENDRA SINGH GURJAR Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(IA No. 120678/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 119997/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 119993/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 119995/2021 - EXEMPTION FROM FILING O.T. IA No. 120677/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 04-02-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Prashant Shukla,Adv.
Ms. Anushree Shukla,Adv.
Mr. Mayank Gautam,Adv.
Mr. Divyesh Pratap Singh, AOR For Respondent(s) Mr. Veer Vikrant Singh,Dy.AG Mr. Gopal Jha, AOR Mr. Gautam Singh,Adv.
Mr. Shreyash Bhardwaj,Adv.
Mr. Nishant Verma,Adv.
UPON hearing the counsel the Court made the following O R D E R Taking into consideration the ailment of the petitioner's wife and further that she has been referred Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.02.04 to G.B.Pant Hospital, Delhi by the District Hospital, 17:14:43 IST Reason: Morena, Madhya Pradesh for further treatment, we are 1 inclined to direct release of the petitioner on temporary bail for a period of two months on such terms and conditions as deemed fit and proper by the trial Court.
The Special Leave Petition is accordingly disposed of.
It is needless to say that on the expiry of the said period of two months, the petitioner shall surrender before the concerned prison authority.
Pending application also stands disposed of.
(ANITA MALHOTRA) (BEENA JOLLY)
COURT MASTER COURT MASTER
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