Supreme Court - Daily Orders
Dhirendra Pratap Singh @ Dabloo Singh vs The State Of Uttar Pradesh on 13 April, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
SLP(Crl.) Nos. 2839-40/2023
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. OF 2023
(@ SPECIAL LEAVE PETITION (CRL.) NOS. 2839-2840/2023)
DHIRENDRA PRATAP SINGH @ DABLOO SINGH ..... APPELLANT
VERSUS
THE STATE OF UTTAR PRADESH ..... RESPONDENT
O R D E R
Leave granted.
The appellant has been implicated in a First Information report lodged on 15.10.2020 for alleged offences punishable under Sections 147, 148, 149, 302, 323, 352, 504 and 506 of the Indian Penal Code, 1860 and Section 7 of the Criminal Law Amendment Act, 1932. He was taken into custody on 19.10.2020. The charge sheet was filed on 21.11.2020. Admittedly, there are 33 witnesses and till date the examination of any of the witness has not commenced. The appellant has resultantly been in custody for nearly 2 ½ years.
According to the learned Counsel for the appellant there was a group clash in which persons belonging to the appellant’s family also got injured and there is a FIR against the other party also. Signature Not Verified Digitally signed by POOJA SHARMA Therefore, taking into account all the above facts, we deem it Date: 2023.04.13 16:42:44 IST Reason: fit to order the release of the appellant on bail. 1 SLP(Crl.) Nos. 2839-40/2023 Accordingly, the impugned orders are set aside and the appeals are allowed. The appellant is directed to be released on bail on such terms and conditions as may be imposed by the trial court. Looking to the nature of offences involved, the trial court may expedite the trial.
Pending application(s), if any, shall stand disposed of.
..................J. (V. RAMASUBRAMANIAN) ..................J. (PANKAJ MITHAL) NEW DELHI;
APRIL 13, 2023.
PS
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SLP(Crl.) Nos. 2839-40/2023
ITEM NO.9 COURT NO.14 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). 2839-
2840/2023
(Arising out of impugned judgment and order dated 30-09-2021 in CRMBA No. 31399/2021 and 02-11-2022 in CRMBA No. 2211/2022 passed by the High Court Of Judicature At Allahabad) DHIRENDRA PRATAP SINGH @ DABLOO SINGH PETITIONER(S) VERSUS THE STATE OF UTTAR PRADESH RESPONDENT(S) (IA No. 33558/2023 - EXEMPTION FROM FILING O.T., IA No. 33561/2023
- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 33554/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 13-04-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Vinod Prasad, Sr. Adv.
Mr. Chandra Shekhar, Adv. Mr. Pramod Tiwari, Adv.
Mr. Vivek Tiwari, Adv.
Ms. Priyanka Dubey, Adv.
Ms. Archana Pandey, Adv.
Mr. Bhoopesh Pandey, Adv. Dr. Vinod Kumar Tewari, AOR For Respondent(s) Ms. Srishti Singh, AOR Mr. Divyesh Pratap Singh, Adv.3
SLP(Crl.) Nos. 2839-40/2023 UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are allowed and the appellant is granted bail in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file.) 4