Supreme Court - Daily Orders
Ram Gopal Yadav vs The State Of Uttar Pradesh on 15 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
1
ITEM NO.41 COURT NO.9 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).11174/2023
(Arising out of impugned final judgment and order dated 07-07-2023
in CRA No. 6962/2011 passed by the High Court Of Judicature At
Allahabad)
RAM GOPAL YADAV & ANR. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
( IA No.179802/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.179804/2023-EXEMPTION FROM FILING O.T. )
Date : 15-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Ashish Pandey, Adv.
M/S. V. Maheshwari & Co., AOR
Mr. Nagendra Singh, Adv.
Ms. Akansha, Adv.
Mr. Akash Choudhary, Adv.
Mr. Naman Raj Singh, Adv.
Ms. Preeti, Adv.
Ms. Dewangan Kiran Bala, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Ashish Pandey, learned counsel appearing for the petitioners. The Petitioners’ criminal appeals are pending in the High Court but their bail prayers were not favourably considered under the impugned order dated 07.07.2023. Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.16
The counsel would refer to the Custody Certificate(s) given by 13:06:05 IST Reason: the Superintendent, Central Jail, Agra dated 06.02.2022 and 07.02.2022 respectively to point out that the 1st petitioner - Ram 2 Gopal Yadav has been in jail for 10 years and six months and likewise the 2nd petitioner - Kishha @ Vinod has also been in jail for around 10 years and five months.
Issue notice.
Dasti in addition through Standing Counsel.
[DEEPAK JOSHI] [KAMLESH RAWAT] COURT MASTER ASSISTANT REGISTRAR