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Ranveer @ Rinku vs State Of M.P. on 14 November, 2022

Bench: B.R. Gavai, Vikram Nath

     ITEM NO.43                             COURT NO.9                 SECTION II-A

                                  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).    9987/2022

     (Arising out of impugned final judgment and order dated 25-03-2022
     in IA No. 31353/2021 in Crl.A. No.660/2014 passed by the High Court
     of M.P. at Gwalior)

     RANVEER @ RINKU                                                    Petitioner(s)
                                                   VERSUS

     STATE OF M.P.                                                      Respondent(s)

     (WITH APPLN(S) IA No. 145603/2022 - APPLICATION FOR PERMISSION
      IA No. 135804/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 135808/2022 - EXEMPTION FROM FILING O.T.)

     Date : 14-11-2022 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE VIKRAM NATH

     For Petitioner(s)                 Mr. Kanhaiya Singhal, AOR
                                       Mr. Prasanna,Adv.
                                       Mr. Chetan Bhardwaj,Adv.
                                       Ms. Priyal Garg,Adv.
                                       Mr. Ajay K.,Adv.

     For Respondent(s)                 Mr. Joydip Roy,AAG
                                       Mr. Gopal Jha,Adv.
                                       Mr. Baij Nath Patel,Adv.
                                       Mr. Umesh Kr. Yadav,Adv.
                                       Mr. Nishant Verma,Adv.

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

This is a petition seeking grant of bail, during the pendency of the appeal.

The petition is vehemently opposed by the learned counsel for the respondent/State.

Taking into consideration the fact that the petitioner has 17:20:26 IST Reason: been incarcerated for almost eleven years, we are inclined to allow the prayer for bail. The petitioner is, therefore, directed to be released on bail on such terms and conditions as may be deemed fit and appropriate by the learned Trial Judge. It is, however, made clear that whenever the appeal is listed for hearing, the petitioner shall cooperate with the expeditious disposal of the appeal.

The special leave petition is, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.

  (NARENDRA PRASAD)                              (BEENA JOLLY)
ASTT. REGISTRAR-cum-PS                         COURT MASTER (NSH)