Supreme Court - Daily Orders
Rajesh Yadav. vs The State Of Uttar Pradesh on 5 June, 2018
Bench: Adarsh Kumar Goel, Ashok Bhushan
1
RE-REVISED
ITEM NO.1 COURT NO.4 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). 339-340/2014
RAJESH YADAV. & ANR. ETC. Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(ONLY I.A.NOS. 64119/2018 ( FOR BAIL) , 64120/2018 ( EXEMPTION
FROM FILING O.T. ) , 76167/2018(FOR INTERIM BAIL ) , 76168/2018
( EXEMPTION FROM FILING O.T. ) IN CRL. A.NO. 339-340/2014 IS LISTED
AGAINST THIS MATTER )
Date : 05-06-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ASHOK BHUSHAN
(VACATION BENCH)
For Appellant(s) Mr. Manoj Prasad,Sr.Adv.
Mr. Sandeep Chaudhary,Adv.
Mr. Ashutosh Dubey,Adv.
Mr. Rohit Singh, AOR
For Respondent(s) Mr. Garvesh Kabra,Adv.
Mr. Nagendra Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. The appellants, namely, Shiv Pujan Yadav and Mahendra Yadav @ Sunni Yadav may be granted 15 days parole from June 15, 2018 to June, 30, 2018. The appellants may appear through counsel before Signature Not Verified the Trial Court so that the Trial Court may impose Digitally signed by SWETA DHYANI Date: 2018.06.08 appropriate conditions to regulate the grant of parole. 16:33:37 IST Reason:
The appellants will also serve advance notice on the public prosecutor when the matter is taken up by the Trial Court.2
Applications are disposed of accordingly.
(MADHU BALA) (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH) BRANCH OFFICER
3
REVISED
ITEM NO.1 COURT NO.4 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). 339-340/2014
RAJESH YADAV. & ANR. ETC. Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(ONLY I.A.NOS. 64119/2018 ( FOR BAIL) , 64120/2018 ( EXEMPTION FROM FILING O.T. ) , 76167/2018(FOR INTERIM BAIL ) , 76168/2018 ( EXEMPTION FROM FILING O.T. ) IN CRL. A.NO. 339-340/2014 IS LISTED AGAINST THIS MATTER ) Date : 05-06-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ASHOK BHUSHAN (VACATION BENCH) For Appellant(s) Mr. Manoj Prasad,Sr.Adv.
Mr. Ashutosh Dubey,Adv.
Mr. Rohit Singh, AOR For Respondent(s) Mr. Garvesh Kabra,Adv.
Mr. Nagendra Singh,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. The appellant nos. 3 & 4 may be granted 15 days parole from June 15, 2018 to June, 30, 2018. The appellant nos. 3 & 4 may appear through counsel before the Trial Court so that the Trial Court may impose appropriate conditions to regulate the grant of parole.
The appellants will also serve advance notice on the public prosecutor when the matter is taken up by the Trial Court. 4
Applications are disposed of accordingly.
(MADHU BALA) (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH) BRANCH OFFICER
5
ITEM NO.1 COURT NO.4 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). 339-340/2014
RAJESH YADAV. & ANR. ETC. Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(ONLY I.A.NOS. 64119/2018 ( FOR BAIL) , 64120/2018 ( EXEMPTION FROM FILING O.T. ) , 76167/2018(FOR INTERIM BAIL ) , 76168/2018 ( EXEMPTION FROM FILING O.T. ) IN CRL. A.NO. 339-340/2014 IS LISTED AGAINST THIS MATTER ) Date : 05-06-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ASHOK BHUSHAN (VACATION BENCH) For Appellant(s) Mr. Manoj Prasad,Adv.
Mr. Ashutosh Dubey,Adv.
Mr. Rohit Singh, AOR For Respondent(s) Mr. Garvesh Kabra,Adv.
Mr. Nagendra Singh,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. The appellants may be granted 15 days parole from June 15, 2018 to June, 30, 2018. The appellants may appear through counsel before the Trial Court so that the Trial Court may impose appropriate conditions to regulate the grant of parole.
The appellants will also serve advance notice on the public prosecutor when the matter is taken up by the Trial Court. 6
Applications are disposed of accordingly. (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER