Supreme Court - Daily Orders
Kali Charan @ Karuwa @ Ranjesh vs The State Of Uttar Pradesh on 26 November, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
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ITEM NO.27 Court 1 (Video Conferencing) 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 for Special Leave to Appeal (Crl.) No.5224/2021
(Arising out of impugned final judgment and order dated 23032015
in CRLA No. 7960/2009 passed by the High Court of Judicature at
Allahabad)
KALI CHARAN @ KARUWA @ RANJESH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
IA No. 79569/2021 EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT & IA No. 79570/2021 EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No. 7985/2021 (II)
Date : 26112021 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Nagendra Singh, Adv.
Mr. Sanjay Gupta, Adv.
Mr. Ashish Pandey, Adv.
Dr. Amardeep Gaur, Adv.
For M/s.V. Maheshwari & Co., AOR
Mr. Nagendra Singh, Adv.
Mr. Gobind Kumar, Adv.
Mr. Navneet Kumar, Adv.
Mr. Ronak Karanpuria, AOR
For Respondent(s)
Ms. Mayuri Raghuvanshi, Adv.
Signature Not Verified
Mr. Sarvesh Singh Baghel, AOR
Digitally signed by
Vishal Anand
Date: 2021.11.26
16:11:31 IST
Reason:
Ms. Garima Prasad, AAG, UP
Mr. Vishnu Shankar Jain, AOR
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UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Exemptions are allowed.
Heard learned counsel appearing for the petitioners, learned Additional Advocate General appearing for the State of Uttar Pradesh and carefully perused the record, including the counter affidavits filed by the State.
Taking into consideration the fact that the petitioner – Mr. Kali Charan @ Karuwa @ Ranjesh in Special Leave Petition(Crl.) No.5224/2021 and Petitioner – Puran in Special Leave Petition (Crl.) No.7985/2021 are reported to have been in jail for over 14 years and 9 months without remission and 11 years and 10 months without remission respectively, and their Criminal Appeals of the years 2009 and 2010, pending adjudication before the High Court of Judicature at Allahabad, are not likely to be taken up for final disposal very soon, which are facts that cannot be controverted by the learned Additional Advocate General appearing for the State of U.P, we are inclined to grant bail to them.
The petitioners are, therefore, directed to be released on bail, subject to such terms and conditions which the concerned Trial Court shall deem fit and appropriate to impose upon them.
The Special Leave Petitions are disposed of in the afore stated terms.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)