Supreme Court - Daily Orders
Suleman vs The State (Govt. Of Nct Of Delhi) on 17 April, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.13 COURT NO.12 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 for Special Leave to Appeal (Crl.) No.1929/2023
(Arising out of impugned final judgment and order dated 03-08-2022
in CRLR No. 351/2022 passed by the High Court of Delhi at New
Delhi)
SULEMAN Petitioner(s)
VERSUS
THE STATE (GOVT. OF NCT OF DELHI) Respondent(s)
(IA No. 20259/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 20257/2023 - EXEMPTION FROM FILING O.T.)
Date : 17-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Ms. Prakriti Rastogi, Adv.
Mr. Raghav Gupta, Adv.
Mr. Randhir Kumar, Adv.
Mr. Anas Tanwir, AOR
For Respondent(s) Mr. Suryaprakash V.Raju, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Ms. Sairica Raju, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rajat Nair, Adv.
Mr. Aditya Gaggar, Adv.
Dr. N. Visakamurthy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner as also learned Additional Solicitor General for the respondent. Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.04.17
The main question urged in the petition in any event 17:20:16 IST Reason: will have to be considered alongwith the batch of matters which 1 SLP (Crl.) No.1929/2023 are pending before this Court. For the present, we take note that even though the issue of default bail/statutory bail will arise for consideration as the main question for being decided, for the present, without reference to the same we take note the length of incarceration and also the fact that the proceedings will remain pending in view of the main question yet to be decided by this Court. Therefore in that circumstance, we direct that the petitioner be released on bail subject to appropriate conditions being imposed by the trial court.
List this petition alongwith the connected petitions.
(RAJNI MUKHI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)
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