Supreme Court - Daily Orders
Manish vs State Of Gujarat on 30 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
ITEM NO.25 COURT NO.3 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
CRIMINAL APPEAL Diary No(s). 28366/2022
MANISH APPELLANT(s)
VERSUS
STATE OF GUJARAT & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.141427/2022-STAY APPLICATION
and IA No.141428/2022-GRANT OF BAIL and IA No.141429/2022-
EXEMPTION FROM FILING O.T. and IA No.141426/2022-CONDONATION OF
DELAY IN FILING APPEAL)
Date :30-09-2022 This matter 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. T.H. Syed, Sr. Adv.
Mr. Pradhuman Gohil, Adv.
Mrs. Taruna Singh Gohil, AOR
Ms. Ranu Purohit, Adv.
Mr. Alapati Sahithya Krishna, Adv.
Dr. Ram Kishor Choudhary, Adv.
Mr. Amit Kumar Chourasia, adv.
Mr. Avinash Kuamr Bharti, Adv.
Mr. Nisarg D Shah, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner points out that in the case of a co-accused leave has been granted being Criminal Appeal NO. 176/2020. Delay condoned.
Application for exemption from filing O.T. is Signature Not Verified allowed.
Digitally signed byBALA PARVATHI Date: 2022.09.30 17:12:17 IST
Reason: Leave granted.
Tag with Criminal Appeal No. 176/2020. So far as bail is concerned, we are 2 surprised to note that the SLP has been filed after five and a half years! The explanation is so obvious. The petitioner was absconding and has only spent in custody the period of one year.
In view of the facts and circumstances, we direct that the bail of the petitioner will not be considered during the pendency of the appeal before us.
[CHARANJEET KAUR] POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)