Supreme Court - Daily Orders
Deepu @ Asit Bajpai vs The State Of Uttar Pradesh on 26 June, 2018
Bench: Arun Mishra, Sanjay Kishan Kaul
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 1282 OF 2012
DEEPU @ ASIT BAJPAI Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
O R D E R
Heard learned counsel for the parties. We find that no case for interference is made out on the merits of the case. Considering the circumstances and the evidence adduced against the appellant no case is made out to interfere. Sentence has already been reduced from death to life imprisonment by the High Court. The appellant was taken into custody in the year 2003. He has suffered incarceration since then.
It was submitted by the learned counsel for Signature Not Verified NEELAM GULATI Date: 2018.06.28 the appellant that the appellant is suffering from Digitally signed by 15:27:51 IST Reason:
HIV and his life is in danger. 2 It is stated on behalf of the Respondent- State that in case application for remission of the sentence is filed in view of ailment, it would be considered.
Let application for remission of sentence be considered sympathetically considering the ailment if any with which the appellant claims that he is suffering.
Let application of remission of sentence be considered within a period of three months from the date of filing of the same.
Accordingly the appeal stands disposed of.
................J. (ARUN MISHRA) ................J. (SANJAY KISHAN KAUL) NEW DELHI;
JUNE 26, 2018
3
ITEM NO.118 COURT NO.5 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1282/2012
DEEPU @ ASIT BAJPAI Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
Date : 26-06-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Mr. Vivek Vidyarthi, Adv.
Mr. Sudhir Mendiratta, AOR For Respondent(s) Mr. Garvesh Kabra, Adv.
Mr. Nagendra Singh, Adv.
Mr. Vikas Choudhary, Adv.
Mr. Adarsh Upadhyay, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending application, if any, also stand disposed of.
(NEELAM GULATI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)