Supreme Court - Daily Orders
Arvind Kumar @ Nemichand . vs The State Of Rajasthan on 17 April, 2017
Bench: S.A. Bobde, L. Nageswara Rao
1
ITEM NO.45 COURT NO.9 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).5300/2015
(Arising out of impugned final judgment and order dated 18/02/2015 in
DBCRA No.449/1990 passed by the High Court Of Rajasthan At Jaipur)
ARVIND KUMAR @ NEMICHAND & ORS. Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln. (s) for bail and exemption from filing O.T. and
intervention and permission to file additional documents and interim
relief and office report)
WITH SLP(Crl.) No.5319/2015 (With appln.(s) for bail and exemption
from filing O.T. and permission to place addl. documents on record and
Interim Relief and Office Report)
SLP(Crl.) Nos.6831-6832/2015 (With appln.(s) for exemption from filing
O.T. and Office Report)
Date : 17/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. C. A. Sunderam, Sr. Adv.
Mr. Abhishek Gupta,Adv.
Ms. Rohini Musa, Adv.
Mr. Zafar Inayat, Adv.
Mr. Rishi Matoliya,Adv.
For Respondent(s) Dr. Manish Singhvi, Adv.
Mr. Rishi Matoliya, Adv.
Ms. Sumati Sharma, Adv.
Ms. Iti Jain, Adv.
Mr. Prashant Bhagwati, Adv.
Ms. Ruchi Kohli,Adv.
Mr. Abhishek Gupta, Adv.
Mr. Milind Kumar,Adv.
Mr. Harsha Vinoy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by SANJAYSLP(Crl.) KUMAR Date: 2017.04.17 No.5300 of 2015 17:18:49 IST Reason:
Leave granted.
Heard learned counsel appearing for the parties and perused the 2 criminal miscellaneous petition for bail.
We see no reason to enlarge Appellant No.1 viz., Arvind Kumar @ Nemichand, on bail in view of his conduct pointed out to us by Dr. Manish Singhvi, learned counsel appearing for the respondent-complainant, with reference to the orders passed by the courts below. Hence, the prayer of appellant no.1 for grant of bail is rejected.
In so far as appellant nos.2 and 3 are concerned, their prayer for bail is rejected at present, but they are given liberty to renew their prayer for bail after a period of two years from today.
With the aforesaid direction, Crl.M.P. No.17215 of 2016 stands disposed of.
SLP(Crl.) No.5319/2015
Leave granted.
The prayer of the appellant viz., Ramanarayan, for bail is rejected at present but he is given liberty to renew his prayer for bail after a period of two years from today.
With the aforesaid direction, Crl.M.P. No.17217 of 2016 stands disposed of.
SLP(Crl.) Nos.6831-6832/2015 Leave granted.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master