Supreme Court - Daily Orders
Sunil Kumar @ Silent Sunil vs The State Of Karnataka on 9 October, 2018
Bench: R. Banumathi, Indira Banerjee
1
OUT-TODAY
ITEM NO.10 COURT NO.9 SECTION II-C
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). 6429/2018
(Arising out of impugned final judgment and order dated 21-06-2018
in CRL.PETITION No. 2247/2018 passed by the High Court Of Karnataka
At Bengaluru)
SUNIL KUMAR @ SILENT SUNIL Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
Date : 09-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Manan Mishra,Sr.Adv.
Ms. Anjul Dwivedi,Adv.
Ms. Divya Roy, AOR
For Respondent(s) Mr. V.N. Raghupathy,Adv.
Mr. Parikshit P. Angadi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. Being aggrieved by the refusal of grant of bail, the petitioner has preferred this special leave petition.
The petitioner is said to have been involved in the case, Crime NO.58 of 2017, under Sections 399 and 402 I.P.C. and Sections 27 and 30 of the Arms Act. In the Crime No.58 of 2017, the occurrence is alleged to have taken place on 19 th February, 2017, on Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.10.09 which date, the petitioner was admittedly in custody in connection 16:50:13 IST Reason:
with Crime No.42 of 2017. Even though the petitioner is said to be involved in seventeen cases and the prosecution alleges conspiracy 2 between the petitioner and the co-accused, at this stage we are not inclined to go into the merits of the said contention. Considering the fact that the petitioner-Sunil Kumar @ Silent Sunil was in custody at the relevant point of time, he is granted bail in Crime NO.58 of 2017 subject to the satisfaction of the trial court. The trial court will be at liberty to impose such terms and conditions as it may deem necessary.
The special leave petition is accordingly disposed of. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER