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Akhtar Parwez vs The State Of West Bengal on 5 December, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

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                                         IN THE SUPREME COURT OF INDIA

                                         CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL NO.2164/2022
                                         [@ SLP [CRL.] NO. 3231/2022]

                         AKHTAR PARWEZ                                                Appellant(s)

                                                            VERSUS

                         THE STATE OF WEST BENGAL                                     Respondent(s)

                                                       O R D E R

Leave granted.

Heard learned counsel for parties. We are informed that still charges have not been framed and arguments are in progress on framing of charges/application seeking discharge.

In view of the facts and circumstances, we consider appropriate that the interim bail granted to the appellant by order dated 01.08.2022 is made absolute subject to the condition that the accused shall remain personally present in Court on all dates as is now fixed and will not seek any adjournments. The accused will cooperate with the trial to the fullest extent and we give liberty to the trial Court that in case the accused procrastinates or does not cooperate during the Signature Not Verified process of trial, the bail granted by this Court can Digitally signed by ASHA SUNDRIYAL Date: 2022.12.07 17:40:30 IST Reason: be cancelled.

The appeal stands disposed of.

……………………………………….J. [SANJAY KISHAN KAUL] ……………………………………….J. [ABHAY S. OKA] NEW DELHI;

DECEMBER 05, 2022.

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ITEM NO.15                COURT NO.2                   SECTION II-B

                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).   3231/2022

(Arising out of impugned final judgment and order dated 16-03-2022 in CRM No. 7021/2021 passed by the High Court At Calcutta) AKHTAR PARWEZ Petitioner(s) VERSUS THE STATE OF WEST BENGAL Respondent(s) IA No. 91698/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 187808/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 05-12-2022 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.

Mr. Siddharth Luthra, Sr. Adv. Mr. Anand Grover, Sr. Adv. Mr. Ankur Chawla, Adv.

Mr. Rajdeep Mazumdar, Adv. Mr. Aamir Khan, Adv.

Mr. Jayant Mohan, AOR Ms. Adya Shree Dutta, Adv. Mr. Shivam Tandon, Adv.

Mr. Pandey Singhal, Adv. Mr. Hardik Rupal, Adv.

Mr. Moyukh Mukherjee, Adv.

For Respondent(s) Mr. R. Basant, Sr. Adv.

Ms. Astha Sharma, AOR Mr. Vishnu Pazhanganat, Adv. Mr. Ravinder Singh, Adv. Ms. Raveesha Gupta, Adv. Mr. Sanjeev Kaushik, Adv. Mr. Shreyas Awasthi, Adv. Mr. Devvrat Singh, Adv.

M/S. PLR Chambers And Co., AOR  4 UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal stands disposed of in terms of the signed order.

Pending applications stand disposed of.

(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]