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Mohd. Israr Khan vs The State Of Uttar Pradesh on 16 December, 2022

Bench: Abhay S. Oka, Vikram Nath

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                               IN THE     SUPREME COURT OF INDIA

                               CRIMINAL     APPELLATE JURISDICTION


                                CRIMINAL APPEAL NO. 2316/2022
                            (Arising out of SLP(Crl) No. 7682/2022


                         MOHD. ISRAR KHAN                        ..APPELLANT(S)

                                                  VERSUS

                         THE STATE OF UTTAR PRADESH              ..RESPONDENT(S)

                                            O R D E R

Leave granted.

Heard learned counsel appearing for petitioner and learned counsel appearing for the respondent.

It is not in dispute that all the co- accused in the case have been ordered to be enlarged on bail by the High Court. Hence, a case is made for grant of bail.

Accordingly, we direct that the appellant shall be enlarged on bail on such terms and conditions as may be fixed by the Signature Not Verified trial Court.

Charanjeet Kaur Date: 2022.12.16 17:43:22 IST Reason:  2 The appeal stands disposed of.

....................J. [ABHAY S. OKA] ..................J. [VIKRAM NATH] NEW DELHI, DECEMBER 16 , 2022.

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ITEM NO.7               IN 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).    7682/2022

(Arising out of impugned final judgment and order dated 23-03-2022 in CRMBA No. 2877/2022 passed by the High Court Of Judicature At Allahabad, Lucknow Bench) MOHD. ISRAR KHAN Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH Respondent(s) Date : 16-12-2022 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Saswat Adhyapak, Adv.

Mr. Kundan Kumar Mishra, AOR For Respondent(s) Mr. Rohit K. Singh, AOR Mr. Harsh Pratap Shahi, Adv. Mr. Kislay Jha, Adv.

Ms. Ruchi Gupta, Adv.

Mr. Shashi Shekhar Kumar Prasad, Adv.

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

The appellant shall be enlarged on bail on such terms and conditions as may be fixed by the trial Court.

The appeal stands disposed of.

[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ]