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Manohar Lal Ainani vs The State Of Rajasthan on 15 November, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

     SLP(Crl.)No.2893/21                             1

     ITEM NO.33                  Court 1 (Video Conferencing)             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).2893/2021

     (Arising out of impugned final judgment and order dated 07-01-2021
     in SBCRMBA No.5962/2020 passed by the High Court of Judicature for
     Rajasthan at Jodhpur)

     MANOHAR LAL AINANI                                                 Petitioner(s)
                                                   VERSUS
     THE STATE OF RAJASTHAN & ANR.                                      Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 15-11-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)               Mr. Manan Kumar Mishra, Sr.Adv.
                                     Ms. Anjul Dwivedi, Adv.
                                     Ms. Divya Roy, AOR

     For Respondent(s)               Mr.   S.V. Raju, ASG
                                     Mr.   Mukesh Kumar Maroria, AOR
                                     Ms.   Sairica Raju, Adv.
                                     Mr.   Navanjay Mahapatra, Adv.
                                     Mr.   Guntur Pramod Kumar, Adv.
                                     Mr.   Ashok Panigrahi, Adv.

                                     Mr. Ashutosh Shekhar Paarcha, Adv.
                                     Mr. Milind Kumar, AOR

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

The Court is convened through Video Conferencing. Heard learned senior counsel appearing on behalf of the petitioner as also the learned Additional Solicitor General appearing on behalf of the respondent – Union of India.

Although learned Additional Solicitor General appearing Digitally signed by SATISH KUMAR YADAV on behalf of the respondent – Union of India vehemently opposed the Date: 2021.11.15 18:58:05 IST Reason:

prayer for granting bail to the petitioner herein yet taking into consideration the fact that the petitioner has spent approximately six and a half year in custody, we are inclined to grant him bail.

The petitioner is, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.

The respondents are at liberty to move an application for cancellation of bail granted to the petitioner today before the trial court if the petitioner does not cooperate with the trial or try to tamper with the evidence or influence the witnesses or does not attend the court when he called for.

The special leave petition stands disposed of accordingly.

(SATISH KUMAR YADAV)                                   (R.S. NARAYANAN)
  DEPUTY REGISTRAR                                    COURT MASTER (NSH)