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Arif vs The State Of Rajasthan on 2 February, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

                                                   1

     ITEM NO.47                  Court 1 (Video Conferencing)             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).5549/2021

     (Arising out of impugned final judgment and order dated 25-01-2021
     in SBCRMFBA No.14565/2020 passed by the High Court of Judicature
     for Rajasthan at Jaipur)

     ARIF                                                                Petitioner(s)

                                                  VERSUS

     THE STATE OF RAJASTHAN                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.91104/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.91103/2021-EXEMPTION FROM
     FILING O.T. and IA No.91102/2021-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 02-02-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)               Mr. Aabhas Kshetarpal, Adv.
                                     Mr. Siddhartha Jha, AOR

     For Respondent(s)               Mr. Vishal Meghwal, Adv.
                                     Ms. Padhma Lakshmi Iyengar, Adv.
                                     Mr. Milind Kumar, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned counsel appearing on behalf of the petitioner as also the learned counsel appearing on behalf of the respondent – State.

Taking into consideration the fact that the petitioner has suffered incarceration for a period of more than 3 years and Digitally signed by SATISH KUMAR YADAV Date: 2022.02.02 18:31:04 IST Reason: more particularly the fact that the main witnesses have already been examined after the charge-sheet had been filed, we deem it to be a fit case to grant him bail.

The petitioner is, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.

The special leave petition stands disposed of accordingly.

As a sequel to the above, pending interlocutory applications also stand disposed of.

(SATISH KUMAR YADAV)                                    (R.S. NARAYANAN)
  DEPUTY REGISTRAR                                     COURT MASTER (NSH)