Supreme Court - Daily Orders
Neelam Kumari vs The State Of Himachal Pradesh on 24 February, 2020
Bench: Indu Malhotra, Ajay Rastogi
1
ITEM NO.1 COURT NO.16 SECTION II-C
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). 1356-1358/2015
NEELAM KUMARI & ORS. Appellant(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
ONLY BAIL APPLICATION i.e.( CRL.M.P. NO 155364 OF 2019) IN CRIMINAL
APPEAL NO. 1359 OF 2015 IS BEING LISTED AGAINST THIS ITEM.
WITH
Crl.A. No. 1359/2015 (II-C)
(ONLY BAIL APPLICATION i.e.( CRL.M.P. NO 155364 OF 2019) IS BEING
LISTED AGAINST THIS ITEM.
IA No. 155364/2019 - GRANT OF BAIL)
Date : 24-02-2020 These appeals were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Appellant(s) Mr. Rishi Malhotra, AOR
Mr. Utkarsh Singh, Adv.
For Respondent(s) Mr. Satish Kumar, AOR
Mr. Manish Kumar, Adv.
Mr. Vijay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Crl.MP No. 155364 in Crl.A. No. 1359/2015:
Criminal Miscellaneous Petition No. 155364 of 2019 has been filed on behalf of accused-appellant Vikasdeep seeking indulgence for suspension of sentence pending appeal.Signature Not Verified
Digitally signed by ASHWANI KUMAR Date: 2020.02.26 10:37:19 IST Reason: The accused-appellant has been convicted for offences punishable under Section 302 read with Section 201 IPC and sentenced to life imprisonment and has undergone more than 7 years 2 of sentence on the date of filing of the application and is presently lodged at Model Central Jail, Nahan.
It is being alleged that the accused-appellant is suffering from Actue Schizophrenia like psychotic disorder as reported by Department of Psychiatry, I.G. Medical College, Shimla dated 15 th November, 2019 under the signatures of Dr. Ravi Sharma, Sr. Resident, Department of Psychiatry, IGMC, Shimla and this fact has not been controverted by learned counsel for the respondent State.
Taking note of the physical condition of the accused- appellant, as noticed above, we find it appropriate to enlarge him on bail.
Accordingly, the appellant is directed to be enlarged on bail to the satisfaction of the concerned Trial Court, i.e. learned Additional Sessions Judge (1), Una, District Una, H.P. in Sessions Case No. 18/2010 pending appeal.
Criminal Miscellaneous Petition, on the terms indicated, stands disposed of.
(JATINDER KAUR) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER