Supreme Court - Daily Orders
Durga Prasad Singh vs The State Of Bihar on 1 December, 2020
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.819 OF 2020
(Arising out of S.L.P.(Criminal) No.4917/2020)
DURGA PRASAD SINGH & ANR. Appellant(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
O R D E R
Leave granted.
On 5.11.2020 while issuing notice we recorded as under:
“Learned counsel for the petitioners contends that the petitioners are a couple aged 77 and 72 years and have already served 5-1/2 and 3 years respectively. The appeal is pending before the High Court. Learned counsel has drawn our attention to the findings in para 8 at page 18 and the statement of PW-15 at page 27 to contend that the petitioner No.1 was already at the police 1 station having lodged a cross FIR at the time when the alleged incident of marpeet has taken place. The dead body was found only subsequently and there is no eye witness to the incident as is apparent from page Signature Not Verified
41.” Digitally signed by Anita Malhotra Date: 2020.12.01 19:10:33 IST Reason: In the given conspectus of the factual situation of the present case more so as noticed in the order dated 2 05.11.2020, we grant bail to the appellants on the terms and conditions to the satisfaction of the trial Court.
The appeal is accordingly allowed.
......................J. [SANJAY KISHAN KAUL] ......................J. [DINESH MAHESHWARI] ......................J. [HRISHIKESH ROY] New Delhi;
December 1, 2020.
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ITEM NO.29 Court 6 (Video Conferencing) 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). 4917/2020
(Arising out of impugned final judgment and order dated 08-07-2020 in IA No. 02/2020 passed by the High Court of Judicature at Patna) DURGA PRASAD SINGH & ANR. Petitioner(s) VERSUS THE STATE OF BIHAR Respondent(s) (FOR ADMISSION and I.R.) Date : 01-12-2020 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Manoj Ranjan Sinha,Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. Saket Singh,Adv.
Mrs. Niranjana Singh, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file.)