Supreme Court - Daily Orders
Shaukat Ali vs State Of Uttar Pradesh on 5 December, 2016
Bench: Ranjan Gogoi, L. Nageswara Rao
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ITEM NO.54 COURT NO.5 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).
8233-8234/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 24/08/2016
AND 22/09/2016 IN CRMBA NO. 16827/2016 AND IN CRLMA NO. 270228/2016
IN CRMBA NO. 16827/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
SHAUKAT ALI PETITIONER(S)
VERSUS
STATE OF UTTAR PRADESH RESPONDENT(S)
Date : 05/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Sridevi Panikkar, Adv.
Mr. Wasiq Khan, Adv.
Ms. Ananya Ghosh, Adv.
Ms. Rubina Javed, Adv.
For Respondent(s)
Mr. S.R. Singh, Sr. Adv.
Mr. Pradeep Kumar Mathur, Adv.
Mr. Santosh Kr. Singh Paliwal, Adv.
Mr. Khushant Wadhwa, Adv.
Mr. Amit Kishore Sinha, Adv.
Mr. Pramod Swarup, Sr. Adv.
Mr. Anuvrat Sharma, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.12.05
16:40:43 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeals are disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE] 1 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS.1192-1193 OF 2016 [Arising out of Special Leave Petition (Criminal) No.8233-8234/2016] SHAUKAT ALI ...APPELLANT VERSUS STATE OF UTTAR PRADESH ...RESPONDENT ORDER
1. Leave granted.
2. Upon hearing the learned counsels for the parties we modify the conditions imposed in the bail order dated 24th August, 2016 passed by the High Court and direct that the accused appellant be released on bail in Case Crime No.221 of 2014 registered at P.S. Saraimeer, District Azamgarh on furnishing of local sureties and adequate security to the satisfaction of the learned trial Court. 2
3. The appeals are disposed of in the above terms.
....................,J.
(RANJAN GOGOI) ...................,J. (L. NAGESWARA RAO) NEW DELHI DECEMBER 05, 2016