Supreme Court - Daily Orders
Abhishek Shukla @ Vikku vs State Of U.P. on 13 December, 2022
Bench: Krishna Murari, V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2273 /2022
(@ SLP (CRL.)NO.9237/2022)
ABHISHEK SHUKLA @ VIKKU APPELLANT(S)
VERSUS
STATE OF U.P. RESPONDENT(S)
O R D E R
Leave granted.
Heard learned counsel appearing for the appellant.
Taking into consideration the fact that the appellant has undergone sentence for a period of 17 years including remission and there is no likelihood of the appeal being heard by the High Signature Not Verified Court in the near future, we are inclined to Digitally signed by release the appellant on bail. GEETA AHUJA Date: 2022.12.13 15:56:24 IST Reason:
The appellant is, accordingly, directed 2 to be released on bail on such terms and conditions as deemed fit and proper by the trial Court.
The appeal is allowed accordingly. Pending application(s), if any, shall also stand disposed of.
.......................J. ( KRISHNA MURARI ) .......................J. ( V. RAMASUBRAMANIAN ) NEW DELHI 13th DECEMBER, 2022 3 ITEM NO.44 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). 9237/2022 (Arising out of impugned final judgment and order dated 28-07-2022 in CRLMSBA No. 348216/2013 in Crl. A. 5477 of 2011 passed by the High Court Of Judicature At Allahabad) ABHISHEK SHUKLA @ VIKKU Petitioner(s) VERSUS STATE OF U.P. Respondent(s) ( IA No. 146822/2022 - EXEMPTION FROM FILING O.T.) Date : 13-12-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Ram Kishor Singh Yadav, AOR Mr. Kaushal Yadav Adv.
Mr. Nandlal Kumar Mishra Adv. Dr. Ajay Kumar Adv Mr. Shafik Ahmed Adv.
Mr. Ritul Tandon, Adv.
Mr. Arjun Raghuvanshi Adv. Mr. Ashish Tanvar Adv.
Mr. Gagan Meet Singh Sachdeva Adv.
For Respondent(s) Mr. Ankit Goel, AOR UPON hearing the counsel the court made the following O R D E R Leave granted.
The appellant is directed to be released on bail on such terms and conditions as deemed fit and proper by the trial Court.4
The appeal is allowed in terms of the signed order. Pending application(s), if any, shall also stand disposed of.
(Geeta Ahuja) (Renu Bala Gambhir) Astt. Registrar-Cum-PS Court Master (Signed Order is placed on the file)