Supreme Court - Daily Orders
Jagatnarain Tripathy vs State Of Chhatisgarh on 25 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar, Navin Sinha
ITEM NO.9 COURT NO.5 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). 2054/2011
(Arising out of impugned final judgment and order dated 25-11-2009
in CRLA No. 188/1994 passed by the High Court Of Chhatisgarh At
Bilaspur)
JAGATNARAIN TRIPATHI Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(WITH APPLN(S) FOR BAIL, EXEMPTION FROM FILING O.T., TO PLACE
ADDITIONAL FACTS ON RECORD)
Date : 25-04-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Girijesh Pandey,Adv.
Mr. Ramjee Pandey, AOR
For Respondent(s) Mr. Atul Jha,Adv.
Mr. Sandeep Jha,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Call for the records.
Having regard to the advanced age of the appellant, which is reported to be 84 years, having regard to his health conditions and considering the fact that he has spent around 50% of the term in jail, we are of the view that the appellant should be released on bail, in connection with Special Case No.3/87, on his execution of a bond to the tune of Rs.2,00,000/- (Rupees Two Lacs only) with two solvent sureties of the like amount and subject to other conditions to be imposed by the Trial Court. Ordered accordingly.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.04.25 17:24:51 IST Reason: (NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR