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Devendra Singh vs The State Of Uttar Pradesh on 18 August, 2022

Bench: Hemant Gupta, Vikram Nath

     ITEM NO.28                             COURT NO.8                 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).   4222/2022

     (Arising out of impugned final judgment and order dated 23-10-2021
     in CRMBA No. 53801/2019 passed by the High Court of Judicature at
     Allahabad)

     DEVENDRA SINGH                                                     Petitioner(s)

                                                   VERSUS

     STATE OF UTTAR PRADESH                                             Respondent(s)

     (FOR ADMISSION and IA No.66918/2022-EXEMPTION FROM FILING O.T.)

     Date : 18-08-2022 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE HEMANT GUPTA
                          HON'BLE MR. JUSTICE VIKRAM NATH


     For Petitioner(s)               Mr.   K.L.Janjani,Adv.
                                     Dr.   Vinod Kumar Tewari, AOR
                                     Mr.   Pramod Tiwari,Adv.
                                     Mr.   vivek Tiwari,Adv.
                                     Ms.   Priyanka Dubey,Adv.
                                     Mr.   Arun Kumar Shukla,Adv.
                                     Mr.   Manindra Dubey,Adv.

     For Respondent(s)               Mr. Vishnu Shankar Jain, AOR
                                     Mr. Satyam Pandey,Adv.


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

Heard learned counsel for the parties.

Digitally signed by Anita Malhotra Date: 2022.08.18 The challenge in the present petition is to an order 17:10:08 IST Reason: passed by the High Court of Judicature at Allahabad on 1 23rd October, 2021 whereby the petitioner who is father- in-law of the deceased was not granted bail for the offences punishable under Section 498-A, 304-B IPC read with Sections 3 and 4 of the Dowry Prohibition Act, 1961.

The petitioner is in custody since 13th April, 2018. Even though there was a direction to conclude the trial within a time frame, still the trial is not concluded.

In view of the long period of incarceration and the fact that the trial is not likely to conclude early, we deem it appropriate to allow the present petition. The petitioner is ordered to be admitted to bail subject to the conditions to be imposed by the trial Court.

The Special Leave Petition is accordingly disposed of.

Pending application also stands disposed of.

(ANITA MALHOTRA)                                    (RENU BALA GAMBHIR)
   AR-CUM-PS                                            COURT MASTER




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