Supreme Court - Daily Orders
Shriram vs State Of Rajasthan on 7 May, 2014
f 1
ITEM NO.8 COURT NO.5 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).3172/2014
(From the judgement and order dated 13/03/2014 in SBCRM No.731/2014,
of The HIGH COURT OF RAJASTHAN AT JAIPUR)
SHRIRAM Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln(s) for bail,exemption from filing O.T. and office
report)
Date: 07/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. Abhishek Gupta,Adv.
For Respondent(s) Mr. Shiv Mangal Sharma, AAG,
Ms. Abhinandini Sharma, Adv.
Mr. Akshat Anand, Adv.
Mr. Shrey Kapoor, Adv.
Ms. Anjali Chauhan, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
The appeal is allowed in terms of the signed order.
(Shashi Sareen) (Saroj Saini) Court Master Court Master (Signed order is placed on the file) 2 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No. 1121 OF 2014 (Arising out SLP(Crl.) No. 3172 of 2014) SHRIRAM ... Appellant(s) Versus STATE OF RAJASTHAN .. Respondent(s) .
O R D E R Leave granted.
In the facts and circumstances of the case we see no reason to decline the prayer for bail made by the appellant who has been in custody since 26.07.2013 especially when the investigation has been completed and a charge-sheet already filed.
We accordingly allow this appeal, set aside the order passed by the High Court and direct that the appellant shall be enlarged from custody subject to his furnishing bail bonds in a sum of ‘ 20,000/- with two sureties in the like amount to the satisfaction of the Trial Court. The appellant shall however refrain from tampering with the evidence and shall at all times co- operate with the Trial Court for an early disposal of the case.
......................J. (T.S.THAKUR) ......................J. (C.NAGAPPAN) New Delhi, May 7, 2014.