Supreme Court - Daily Orders
Ompal vs The State Of Uttar Pradesh on 10 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
SLP (Crl.) No(s). 7068/2019
ITEM NO.11 COURT NO.14 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). 7068/2019
(Arising out of impugned final judgment and order dated 07-09-2018
in CRLA No. 894/1983 passed by the High Court of Judicature at
Allahabad)
OMPAL Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(IA No. 204127/2022 - GRANT OF BAIL)
Date : 10-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Gaurav Kumar, Adv.
Mr. Vijay Kumar Singh, Adv.
Mr. Jitendra Kumar, AOR
For Respondent(s) Mr. Rajan Kumar Chourasia, Adv.
Mr. Sarvesh Singh Baghel, AOR
Ms. Mamta Saxena, Adv.
Mr. Harsh Pratap Shahi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the I.A. No. 204127 of 2022. Learned counsel Mr. Sarvesh Singh Baghel accepts notice.
With the consent of counsel the application was Signature Not Verified NEETA SAPRA Date: 2023.01.10 heard.
Digitally signed by16:57:16 IST Reason:
The materials on record disclose that the petitioner 1 SLP (Crl.) No(s). 7068/2019 has undergone more than 4 years of sentence. The incident in this case occurred in the year 1980. The appeal was pending before the Allahabad High Court for over 36 years. After the petitioner was convicted in the year 1983, he nearly 65 years now.
Having regard to these facts, the Court is of the opinion that the applicant-petitioner requests for interim bail on the ground that he desirous of securing matches for his children merits consideration. Accordingly, the petitioner is hereby directed to be enlarged on bail for three weeks, upon such terms and conditions as the Trial Court may deem appropriate to impose. This shall also include a condition of the applicant-petitioner reporting to the concerned local police station at certain periodic intervals. The petitioner shall surrender on or before the said period of 3 weeks.
I.A. No. 204127 of 2022 is allowed.
List the petition on 08.02.2023.
(NEETA SAPRA) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
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