Supreme Court - Daily Orders
Guraditta @ Guru Singh vs The State Of Rajasthan on 25 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.7 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.M.P. NO.6050/2016 in Criminal Appeal No(s).2325/2014
GURADITTA @ GURU SINGH Appellant(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(For bail and office report)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mrs. Rachana Joshi Issar,Adv.
Ms. Vandana Mishra, Adv.
For Respondent(s) Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Mr. Ankit Raj, Adv.
For Ms. Ruchi Kohli,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Indisputably, the appellant has been in jail for more than 12 years.
Having regard to the facts and circumstances of the case, we consider it appropriate in the interests of justice to direct the release of the appellant on bail.
Accordingly, during the pendency of this appeal, the appellant is directed to be released on bail on furnishing bail bonds in the sum of Rs.5,000/- (Rupees five thousand only) with two sureties of the like amount to the satisfaction of the trial court.
The criminal miscellaneous petition stands disposed of accordingly.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.07.25 17:20:23 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master