Supreme Court - Daily Orders
Nazim vs The State Of Uttarakhand on 7 January, 2020
Bench: N.V. Ramana, Aniruddha Bose, V. Ramasubramanian
ITEM NO.1 COURT NO.2 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).715/2018
NAZIM & ORS. Appellant(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
(BAIL AND O/T APPLICATION TO BE LISTED
IA No. 73051/019 - EXEMPTION FROM FILING O.T.
IA No. 73050/2019 - GRANT OF BAIL)
Date : 07-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Appellant(s) Mr. K.K. Tyagi, Adv.
Mr. Sarvam Ritam Khare, AOR
For Respondent(s) Mr. Jatinder Kumar Bhatia, AOR
Mr. Ashutosh Kumar Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No.73050/2019 In Crl.A.No.715/2018 Heard learned counsel for the parties and carefully perused the record.
Keeping in view the fact that the applicant/appellant No.2 – Aftab S/o Babu has already suffered incarceration for approximately six years, we are inclined to grant him bail. The applicant/appellant No.2 - Aftab S/o Babu is accordingly directed to be enlarged on bail on such terms and conditions to be imposed by the trial court.
IA No.73050/2019 stands allowed accordingly.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV (SATISH KUMAR YADAV) Date: 2020.01.07 16:36:26 IST Reason: (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR