Supreme Court - Daily Orders
Gautam Kumar Singh vs The State Of Nct Delhi on 16 May, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.3 COURT NO.12 SECTION II-C
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). 3344/2023
(Arising out of impugned final judgment and order dated 06-02-2023
in BA No. 369/2023 passed by the High Court Of Delhi At New Delhi)
GAUTAM KUMAR SINGH Petitioner(s)
VERSUS
THE STATE OF NCT DELHI Respondent(s)
IA No. 52088/2023 - EXEMPTION FROM FILING O.T.
IA No. 52093/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 16-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Nitish Kumar Singh, Adv.
Mr. Amit Kumar Thakur, Adv.
Mr. Abhishek Raj, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Maneesh Saxena, Adv.
Mr. Niteen Kumar Sinha, AOR
For Respondent(s) Mr. K.m.nataraj, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Yashraj Singh Buldela, Adv.
Mr. Veer Vikrant Singh, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Vivek Sharma, Adv.
Dr. N. Visakamurthy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Harshita Uppal Date: 2023.05.16 The petitioner is alleged of committing offences punishable 16:19:38 IST Reason: under Section 306 read with 323 IPC. The deceased allegedly 1 committed suicide by hanging herself and implicated the accused. The record would disclose that the chargesheet has already been filed; the petitioner has suffered incarceration for about 10 months.
In the circumstances, it would be in the interest of justice that the petitioner is granted relief; he is, accordingly, directed to be enlarged on bail, subject to such terms and conditions as the trial court may impose.
The special leave petition is disposed of. Pending applications, if any, are disposed of.
(HARSHITA UPPAL) (MATHEW ABRAHAM)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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