Supreme Court - Daily Orders
Jagdeep Sharma vs State Of Hp on 4 July, 2014
(4 ITEM NO.54 COURT NO.6 SECTION IIB
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). 4662/2014
(Arising out of impugned final judgment and order dated 13/05/2014
in CRLMP No. 565/2014 passed by the High Court Of H.P At Shimla)
JAGDEEP SHARMA Petitioner(s)
VERSUS
STATE OF HP Respondent(s)
(with appln. (s) for bail and office report)
WITH
SLP(Crl) No. 4670/2014
(With prayer for and bail and and exemption from filing official
english translation and Office Report)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Mr. M.N. Krishnamani, Sr. Adv.
Mr. Yadav Narender Singh, Adv.
Mr. Vijay Kumar Sharma, Adv.
Mr. Sanjay Kumar Visen ,Adv.
Ms. Deep Shikha, Adv.
Mr. Manendradubey, Adv.
For Respondent(s)
Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeals are allowed in terms of the
Signature Not Verified signed orders.
Digitally signed by
Rajni Mukhi
Date: 2014.07.17
17:02:51 IST
Reason:
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
(Signed orders are placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1351 OF 2014 (arising out of SLP (Crl.) No. 4662 of 2014) JAGDEEP SHARMA APPELLANT VERSUS STATE OF HP RESPONDENT O R D E R Leave granted.
The appellant has challenged the judgment and order dated 13 th May, 2014 passed by the High Court of Himachal Pradesh at Shimla in Criminal Misc. Petition (Main) No. 565 of 2014 By the impugned judgment, the High Court refused to grant bail in favour of the appellant in connection with FIR No.194 of 2013 dated 3 rd October, 2013, registered under sections 147,148, 149,307, 323, 324 and 506 IPC at Police Station West, Shimla. Learned counsel for the appellant submitted that the appellant is a student and the co-accused have already been granted bail. Learned counsel for the respondent appeared and opposed the prayer.
Having regard to the facts and circumstances of the case, that the appellant was in custody since 3rd October, 2013 and the co-assued have already been granted bail, we set aside the impugned order dated 13th May, 2014 passed by the High Court of Himachal Pradesh at Shimla in Criminal Misc. Petition (Main) No. 565 of 2014 and enlarge the appellant - Jagdeep Sharma, s/o Shri Pratap Singh on bail in connection with F.I.R. No. 194 of 2013 dated 3rd October, 2013, subject to furnishing bail bonds for the sum of Rs.20,000/- (rupees twenty thousand only) with two solvent sureties for the like amount to the satisfaction of the Trial Court.
The appeal is allowed.
...................................J. (SUDHANSU JYOTI MUKHOPADHAYA) ................................J. (RANJAN GOGOI) NEW DELHI;
JULY 04, 2014 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1352 OF 2014 (arising out of SLP (Crl.) No. 4670 of 2014) KUSHAL KAUNDAL APPELLANT VERSUS STATE OF HP RESPONDENT O R D E R Leave granted.
The appellant has challenged the judgment and order dated 28 th May, 2014 passed by the High Court of Himachal Pradesh at Shimla in Criminal Misc. Petition (Main) No. 608 of 2014. By the impugned judgment, the High Court refused to grant bail in favour of the appellant in connection with FIR No.194 of 2013 dated 3 rd October, 2013, registered under sections 147,148, 149,307, 323, 324 and 506 IPC at Police Station West, Shimla.
Learned counsel for the appellant submitted that the appellant is a student and the co-accused have already been granted bail. Learned counsel for the respondent appeared and opposed the prayer.
Having regard to the facts and circumstances of the case, that the appellant was in custody since 3rd October, 2013 and the co-accused have already been granted bail, we set aside the impugned order dated 28th May, 2014 passed by the High Court of Himachal Pradesh at Shimla in Criminal Misc. Petition (Main) No. 608 of 2014 and enlarge the appellant - Kushal Kaundal @ Kushal Singh, s/o Shri Karam Singh on bail in connection with F.I.R. No. 194 of 2013 dated 3rd October, 2013, subject to furnishing bail bonds for the sum of Rs.20,000/- (rupees twenty thousand only) with two solvent sureties for the like amount to the satisfaction of the Trial Court.
The appeal is allowed.
...................................J. (SUDHANSU JYOTI MUKHOPADHAYA) ................................J. (RANJAN GOGOI) NEW DELHI;
JULY 04, 2014