Supreme Court - Daily Orders
Anil Madhukar Bhatkar vs The State Of Maharashtra on 8 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.1 COURT NO.8 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. NOS. 8662/2015
&
21246/2014
IN
CRIMINAL APPEAL NO. 905/2012
ANIL MADHUKAR BHATKAR & ANR APPELLANT(S)
VERSUS
STATE OF MAHARASHTRA RESPONDENT(S)
(FOR RESTORATION AND BAIL AND OFFICE REPORT)
Date : 08/07/2015 These CRL.M.Ps. were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Appellant(s)
Mr. Subhash Sharma, Adv.
For Respondent(s) Mr. Amol Chitale, Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
CRL.M.P. NO.8662/2015 IN CRL.M.P. NO.21246/2014 IN CRL. A. NO.905 OF 2012 We have heard the learned counsels for the parties. CRL.M.P. No.21246 of 2014 dismissed for non-prosecution is restored to its original number.
Crl.M.P. No.8662/2015 is disposed of. Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.08 16:40:24 IST Reason: Page No.1 of 2 CRL.M.P. NO.21246/2014 IN CRL. A. NO.905 OF 2012 We have heard the learned counsels for the parties for prayer for bail.
The accused appellants are in custody since 22nd February, 2004 and have completed almost 11 years of custody by this time. The appeal is of the year 2012 and is likely to take some time in disposal. In these circumstances, we are of the view that both the accused appellants should be enlarged on bail. We accordingly allow this Crl.M.P. and direct that the accused appellants be released on bail to the satisfaction of the learned Additional Sessions Judge, Akola in Sessions Trial No.70 of 2004.
The learned Additional Sessions Judge, Akola is free to impose appropriate condition(s) as he deems fit.
Crl.M.P. is disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.2 of 2