Supreme Court - Daily Orders
Ajeet Singh Verma @ Ajeet Kumar vs The State Of Uttar Pradesh on 14 March, 2023
Bench: C.T. Ravikumar, Sudhanshu Dhulia
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). OF 2023
(Arising from SLP(Crl.)No(s).10340/2022)
AJEET SINGH VERMA @ AJEET KUMAR APPELLANT(S)
VERSUS
STATE OF U.P. RESPONDENT(S)
O R D E R
Leave granted.
This appeal arises on the impugned final order passed by the High Court of Judicature at Allahabad in Criminal Misc. Bail Application No.55500/2021 dated 11.08.2022. FIR No.475/2020 has been registered against the appellant for offences punishable under Sections 420, 406, 409 and 120-B of the Indian Penal Code. Admittedly, he has been arrested on 13.07.2021 and since then he has been in custody. As per the impugned order his application for regular bail was rejected. It is the said circumstances that the appellant has filed this appeal. When this matter is taken up for consideration, the learned Standing Counsel appearing for the State of Uttar Pradesh submitted that charge sheet has already been filed in this case.
Taking into account the factum of filing of charge sheet and also the fact that the appellant has been in custody since 13.07.2021, We are of the considered view that the appellant can be enlarged on bail. We, accordingly, set aside the impugned final order Signature Not Verified passed by the High Court of Judicature at Allahabad in Digitally signed by NIRMALA NEGI Criminal Misc. Bail Application No.55500/2021 dated 11.08.2022. Date: 2023.03.14 17:12:03 IST Reason:
In the said circumstances, the appellant is ordered to be enlarged on bail subject to the conditions to be imposed by the 2 Court concerned.
The appeal is allowed in the above terms. Pending application(s), if any, shall stand disposed of.
...................J. [C.T. RAVIKUMAR] ...................J. [SUDHANSHU DHULIA] New Delhi;
March 14, 2023.
3
ITEM NO.6 COURT NO.11 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). 10340/2022
(Arising out of impugned final judgment and order dated 11-08-2022 in CRMBA No. 55500/2021 passed by the High Court Of Judicature At Allahabad) AJEET SINGH VERMA @ AJEET KUMAR PETITIONER(S) VERSUS STATE OF U.P. RESPONDENT(S) ( IA No. 164575/2022 - EXEMPTION FROM FILING O.T. & IA No. 170332/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 14-03-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Mr. Gourave Kumar Agarwal, AOR For Respondent(s) Mr. Vishwa Pal Singh, AOR Mr. Adesh Kr. Gill, Adv.
Mr. Ashish Pandey, Adv.
Mr. Jhingan Ashwani Omprakash, Adv. UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed and appellant is enlarged on bail in terms of the signed order, which is placed on the file. Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR