Supreme Court - Daily Orders
The State Of Jharkhand vs Lalu Ram on 20 March, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.37 COURT NO.8 SECTION II-A
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). 8109/2022
(Arising out of impugned final judgment and order dated 16-12-2021
in BA No. 13838/2021 passed by the High Court of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND Petitioner(s)
VERSUS
LALU RAM Respondent(s)
(IA No. 111753/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 111754/2022 - EXEMPTION FROM FILING O.T.)
Date : 20-03-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Ms. Pragya Baghel, Standing Counsel, Adv.
Mr. Saurabh Jain, Addl Standing Counsel, Adv.
Ms. Tulika Mukherjee, AOR
Ms. Aastha Shrestha, Adv.
Mr. Beenu Sharma, Adv.
For Respondent(s) Mr. Ravi Shanker Jha,Adv.
Mr. Purushottam Sharma,Adv.
Mr. Manish Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioner/State challenges the order of grant of bail.
2. Signature Not Verified Learned counsel or the State submits that the High Court has grossly erred in granting bail for a serious offence wherein 8 kgs.
Digitally signed by Narendra Prasad Date: 2023.03.21 17:13:56 IST Reason:of Ganja was seized from the petitioner and total seizure was about 20 kgs.
13. However, the learned counsel appearing for the State fairly states that the trial has commenced and four other accused have already been granted bail.
4. In that view of the matter, without going into the merits of the matter, we are not inclined to interfere in the impugned order.
5. The special leave petition is, accordingly, dismissed.
6. Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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