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Supreme Court - Daily Orders

Ashok Kumar Sain vs The State Of Uttarakhand on 11 August, 2023

Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra

     ITEM NO.23                                COURT NO.4                     SECTION II-B

                                    S U P R E M E C O U R T O F           I N D I A
                                            RECORD OF PROCEEDINGS

     MISCELLANEOUS APPLICATION NO.                   1085/2021 IN/AND
     SLP(CRL) NO. 3969/2021


     ASHOK KUMAR SAIN                                                             PETITIONER(S)

                                                         VERSUS

     THE STATE OF UTTARAKHAND & ORS.                                              RESPONDENT(S)

     (FOR ADMISSION and IA
      IA No. 136097/2021 - CONDONATION OF DELAY IN FILING
      IA No. 75270/2021 - EXTENSION OF TIME)

     WITH
     SLP(Crl) No. 5316/2021 (II-B)
     (FOR ADMISSION and I.R.
     IA No. 86414/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 86416/2021 - EXEMPTION FROM FILING O.T.
     IA No. 87341/2021 - INTERVENTION/IMPLEADMENT)

     Date : 11-08-2023 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)
                                          Mr. Shankar Divate, AOR

     For Respondent(s)
                                         Mr. Ankur Prakash, AOR
                                         Mr. Ashutosh Kumar Sharma, Adv.

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

1. Despite service of notice, none appears for the complainant.

Signature Not Verified

2. Digitally signed by These matters are taken up for final hearing. Narendra Prasad Date: 2023.08.11

3. 17:03:46 IST Reason: Taking into consideration that this Court, on 26.11.2021, granted interim protection to the petitioner, we are inclined to 1 grant bail.

4. In the event of arrest, the petitioner be released on bail in connection with FIR Nos.0566 dated 29.10.2020 registered at P.S. Kotwali Jwalapur, District Haridwar, subject to his executing personal bonds for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only), with one or more sureties in the like amount.

5. The special leave petition and the miscellaneous application are, accordingly, disposed of.

6. Pending application(s) including application for impleadment, if any, shall stand disposed of. 

  (NARENDRA PRASAD)                                         (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS                                    COURT MASTER (NSH)




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