Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Bharat Aneja @ Bunty At Present Confined ... vs The State Of Delhi on 25 August, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

       ITEM NO.45                                            COURT NO.2                           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

       Petition(s) for Special Leave to Appeal (Crl.)                                         No(s).      4924/2017

       (Arising out of impugned final judgment and order dated 20-03-2015
       in CRLA No. 652/2011 passed by the High Court Of Delhi At New
       Delhi)

       BHARAT ANEJA @ BUNTY                                                                    ….PETITIONER(S)

                                                      VERSUS

       STATE OF NCT OF DELHI
       REP BY ITS SHO, JAGAT PURI PS DELHI                                                     ….RESPONDENT(S)

       (FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 42095/2017)

       Date : 25-08-2017 These matters were called on for hearing today.

       CORAM :
                                   HON'BLE MR. JUSTICE J. CHELAMESWAR
                                   HON'BLE MR. JUSTICE S. ABDUL NAZEER


       For Petitioner(s)                              Mr. S. Mahendran, AOR

       For Respondent(s)


                                       UPON hearing the counsel the Court made the following
                                                          O R D E R

Inspite of service, none appears for the respondent. Leave granted.

In view of the fact that the appellant has undergone imprisonment almost for a period of eight years, we deem it appropriate to enlarge the appellant on bail subject to the condition that he furnishes a bail bond for an amount of Rs. 25,000/-(Rupees Twenty Five Thousand only) with one surety of the like sum to the satisfaction of Additional Sessions Judge(East), F.T.C., E Courts, Karkardooma Courts, Delhi.

       (OM PARKASH SHARMA)                                                                    (SUMAN JAIN)
          AR CUM PS                                                                          BRANCH OFFICER