Supreme Court - Daily Orders
Akshay Mohan Ghuge vs The State Of Maharashtra on 8 October, 2021
Bench: Vineet Saran, Aniruddha Bose
1
ITEM NO.1 Court 9 (Video Conferencing) 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
Criminal Appeal No(s). 768/2021
AKSHAY MOHAN GHUGE & ANR. Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
([FOR CONSIDERATION OF BAIL]
IA No. 56623/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 56619/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 56620/2021 - EXEMPTION FROM FILING O.T.) WITH Crl.A. No. 769/2021 (II-A) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 58486/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 58487/2021 FOR EXEMPTION FROM FILING O.T. ON IA 58488/2021 FOR EXEMPTION FROM SURRENDERING WITHIN TIME ON IA 58490/2021 FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 58493/2021 Crl.A. No. 822/2021 (II-A) FOR EXEMPTION FROM SURRENDERING WITHIN TIME ON IA 58633/2021 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 58634/2021 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 58635/2021 FOR EXEMPTION FROM FILING O.T. ON IA 58636/2021 FOR GRANT OF BAIL ON IA 58637/2021 Crl.A. No. 766/2021 (II-A) FOR STAY APPLICATION ON IA 65977/2021 FOR EXEMPTION FROM FILING O.T. ON IA 65979/2021 FOR GRANT OF BAIL ON IA 94153/2021 Crl.A. No. 739/2021 (II-A) Signature Not Verified Digitally signed by SUNIL KUMAR Date: 2021.10.09 IA No. 50402/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED 12:00:14 IST Reason:
JUDGMENT IA No. 50400/2021 - EXEMPTION FROM FILING O.T.) Crl.A. No. 958/2021 (II-A) 2 Date : 08-10-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Pratik R. Bombarde, AOR Mr. Rajendra M. Daga, Adv.
Mr. Gaurav Agrawal, AOR Mr. Shree Prakash Sinha, Adv.
Ms. Mohua Sinha, Adv.
Mr. Rakesh Mishra, Adv.
Mr. Nawalendra Kumar, Adv.
Mr. Sidharth Singh, Adv.
Mr. Shekhar Kumar, AOR Mr. Anshuman Ashok, AOR Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR Mr. Siddharth Gautam, Adv.
Mr. Himanshu Sharma, Adv.
Mr. Rohit Anil Rathi, AOR For Respondent(s) Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, AOR
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the appellants as well as Mr. Rahul Chitnis, learned counsel for the respondent/State. The case of the appellants is that they were acquitted by the Trial Court of charges under Section 302 IPC but the High Court had reversed the order of acquittal and the appellants have been arrested and are in jail for a considerable period. Learned counsel for the respondent/State has vehemently 3 opposed the bail applications of the appellants. However, considering the facts and circumstances of the case and on perusal of the reversal order of the High Court, as well as keeping in view that the appellants have already been in jail for a considerable period, we direct that the appellants be enlarged on bail on such terms and conditions as may be imposed by the Trial Court. The applications for bail stand disposed of accordingly. (Nisha Khulbey) (PRADEEP KUMAR) (ASHWANI THAKUR) (Sr. P.A) (BRANCH OFFICER) AR-CUM-PS