Supreme Court - Daily Orders
Asaduddin Owaisi vs The State Of Uttar Pradesh on 30 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.31 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 26167/2022
(Arising out of impugned final judgment and order dated 12-07-2022
in CRMBA No. 23399/2022 and 27-06-2022 in CRMBA No. 24787/2022
passed by the High Court of Judicature at Allahabad)
ASADUDDIN OWAISI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.124569/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.124570/2022-EXEMPTION FROM
FILING O.T. and IA No.124568/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.124573/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 30-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. M. R. Shamshad, AOR
Mr. Arijit Sarkar, Adv.
Ms. Nabeela Jamil, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petitions granted. By way of present Special Leave Petitions, the petitioners have challenged the orders passed by the High Court in Criminal Misc. Bail Application No.23399/2022 (Sachin Sharma & Anr Vs State of UP) and the another order passed in Signature Not Verified Criminal Misc. Bail Application No. 24787/2022 (Aalim versus Digitally signed by SNEHA Date: 2022.10.11 17:47:33 IST Reason: State of UP).
So far as the impugned order passed by the High Court contd..
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releasing respondent/Aalim is concerned, looking to the role attributed to him and the allegations that before six months, he supplied foreign made pistol and no further role is attributed to him with respect to any fire shot by him, we see no reason to interfere with the order passed by High Court releasing the said accused/Aalim on bail. The present Special Leave Petitions qua the respondent/accused Aalim stand dismissed.
Now so far as challenge to the impugned order passed by the High Court releasing the other accused on bail (Criminal Misc Application No.23399/2022) is concerned, issue limited notice why the matter may not be remitted back to the High Court for fresh consideration, making it returnable on 11.11.2022.
The respondent(s) be served through the concerned police station.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR