Supreme Court - Daily Orders
Mohammad Shafiq @ Habu @ Rafiq vs The State Of Rajasthan on 12 March, 2018
Bench: Ranjan Gogoi, R. Banumathi
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 378 OF 2018
[ARISING OUT OF SPECIAL LEAVE PETITION (CRIMINAL)
NO.118 OF 2018]
MOHAMMAD SHAFIQ @ HABU @
RAFIQ ...APPELLANT(S)
VERSUS
THE STATE OF RAJASTHAN ...RESPONDENT(S)
ORDER
1. We have heard the learned counsel for the petitioner. There is none to represent the respondent – State despite due service of notice.
2. Leave granted.
3. The accused appellant has been in custody since 17th December, 2016. The offence(s) alleged against the accused appellant is one under Section 420/406 IPC. Though charge-sheet has been filed, charges are yet to be framed.
4. Having regard to the period of custody suffered and the stage of the proceedings before the learned trial Court we are inclined to release the appellant on bail. Therefore, the appellant is Signature Not Verified ordered to be released on bail to the satisfaction Digitally signed by VINOD LAKHINA Date: 2018.03.12 of the learned District & Sessions Judge, Baran 17:26:11 IST Reason:
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(Rajasthan) in connection with FIR No.304/2015 dated 03.08.2015 registered with P.S. Anta, District Baran (Rajasthan).
4. The learned District & Sessions Judge, Baran (Rajasthan) is free to impose appropriate condition(s) as he deems fit.
5. Consequently, the order of the High Court is set aside and the present appeal is disposed of in the above terms.
....................,J.
(RANJAN GOGOI) ...................,J.
(R. BANUMATHI)
NEW DELHI
MARCH 12, 2018
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ITEM NO.49 COURT NO.3 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). 118/2018 (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18-11-2017 IN CRLMA NO. 15161/2017 PASSED BY THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR) MOHAMMAD SHAFIQ @ HABU @ RAFIQ PETITIONER(S) VERSUS THE STATE OF RAJASTHAN RESPONDENT(S) Date : 12-03-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Amit Kr. Chawla, Adv.
Mr. Nitesh Kumar Sharma, Adv. Ms. Manisha Chawla, Adv.
Mr. Mahipal Singh, Adv.
Mr. Debasis Misra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]