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Supreme Court - Daily Orders

Naim Ahamad vs State (Nct Of Delhi) on 20 April, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                                                                                1


     ITEM NO.48                                  COURT NO.3                  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). 8586/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 30-09-2016
     IN CRLA NO. 46/2016 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)

     NAIM AHAMAD                                                                PETITIONER(S)

                                                          VERSUS

     STATE (NCT OF DELHI)                                                       RESPONDENT(S)

     Date : 20-04-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE RANJAN GOGOI
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                           Mr.   Shakeel Ahmed, Adv.
                                                 Mr.   Pratiush Pratik, Adv.
                                                 Mr.   Kowsik Sankara, Adv.
                                                 Mr.   Raj Kishor Choudhary, AOR

     For Respondent(s)                           Mr.   Aman Lekhi, ASG
                                                 Ms.   Geeta Luthra, Sr. Adv.
                                                 Mr.   Ujjwal Jain, Adv.
                                                 Ms.   Abha R. Sharma, Adv.
                                                 Mr.   K.L. Janjani, Adv.
                                                 Mr.   B. V. Balaram Das, AOR

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

As per Office Report dated 17th April, 2018, it appears that on 24th March, 2018 the petitioner has paid a sum of Rs.3 lakh (Rupees Three Lakh) to the complainant – prosecutrix.

Signature Not Verified

In view of the above, issue notice, returnable Digitally signed by VINOD LAKHINA Date: 2018.04.20 16:36:22 IST Reason: in three months.

2

Considering the totality of the facts of the case and the fact that accused petitioner has been in custody since 23rd November, 2015, we are inclined to release the petitioner on bail. Therefore, the petitioner is ordered to be released on bail to the satisfaction of the learned Additional Sessions Judge (Special Fast Track Court), Dwarka Courts, New Delhi in S.C. No.67/2015.

The Additional Sessions Judge (Special Fast Track Court), Dwarka Courts, New Delhi is free to impose appropriate condition(s) as he deems fit.

The petitioner shall make further payment so as to ensure that within a period of three months from today the amount of Rs.5 lakh (Rupees Five lakh) ordered to be paid by the High Court stands fully paid to the complainant – prosecutrix.

 [VINOD LAKHINA]                               [ASHA SONI]
    AR-cum-PS                                 BRANCH OFFICER