Dhirendra Kumar Tiwari @ Abhay Kumar vs The State Of Uttar Pradesh on 18 May, 2023

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Dhirendra Kumar Tiwari @ Abhay Kumar vs The State Of Uttar Pradesh on 18 May, 2023

Bench: Sanjay Kishan Kaul

                                            IN THE SUPREME COURT OF INDIA
                                           CRIMINAL APPELLATE JURISDICTION



                                        CRIMINAL APPEAL NO.1589/2023
                                  (Arising out of SLP (CRL.) No.4255/2023)



     DHIRENDRA KUMAR TIWARI @ ABHAY KUMAR                                             Appellant(s)



                                                                   VERSUS


     THE STATE OF UTTAR PRADESH                                                       Respondent(s)


                                                            O R D E R

Leave granted.

The appellant has been in custody for about 12 years and the appeal is pending before the High Court. Co-accused have already been granted bail.

In view of the aforesaid facts and circumstances, the appellant is granted bail on Signature Not Verified Digitally signed by Charanjeet Kaur terms and conditions to the satisfaction of the Date: 2023.05.18 17:16:42 IST Reason: Trial Court.

Criminal Appeal No(s). 1589/2023 1

The criminal appeal stands disposed of accordingly.

…………………………………………….J. (SANJAY KISHAN KAUL) …………………………………………….J. (AHSANUDDIN AMANULLAH) NEW DELHI;

18th May, 2023




Criminal Appeal   No(s).   1589/2023                                           2
ITEM NO.26                                  COURT NO.2                  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). 4255/2023 (Arising out of impugned final judgment and order dated 19-04-2022 in CMA No. 4646/2020 (Third Bail Application) in Crl. Appeal No. 697/2014 passed by the High Court Of Judicature At Allahabad, Lucknow Bench) DHIRENDRA KUMAR TIWARI @ ABHAY KUMAR Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH Respondent(s) Date : 18-05-2023 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Appellant(s) Mr. Mohd. Asad Khan, Adv.

Mr. Danish Zubair Khan, AOR Dr. Anil Kumar Gupta, Adv.

Mr. D. N. Mishra, Adv.

Mr. Varun Singh, Adv.

Mr. Santosh Kumar Shukla, Adv.

For Respondent(s) Mr. Ravindra Raizada, Sr. AAG Mr. Adarsh Upadhyay, AOR Ms. Pallavi Kumari, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appellant is granted bail on terms and conditions to the satisfaction of the Trial Court.

The appeal stands disposed of in terms of the signed order. Pending application(s) stands disposed of.



(RASHMI DHYANI PANT)                            (POONAM VAID)
   COURT MASTER                                 COURT MASTER

(signed order is placed on the file) Criminal Appeal No(s). 1589/2023 3

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