Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ajay Kumar Gupta vs Union Of India on 9 May, 2019

Bench: Abhay Manohar Sapre, Dinesh Maheshwari

     ITEM NO.47                             COURT NO.6                   SECTION II-A

                              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).    7763/2018

     (Arising out of impugned final judgment and order dated 17-05-2018
     in CRLA No. 751/2016 passed by the High Court of Judicature at
     Patna)

     AJAY KUMAR GUPTA                                                     Petitioner(s)

                                                   VERSUS

     UNION OF INDIA                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.132271/2018-EXEMPTION FROM FILING
     O.T.)

     WITH SLP(Crl) No. 1573/2019
     (FOR ADMISSION and I.R. and IA No.126013/2018-CONDONATION OF DELAY
     IN FILING and IA No.126014/2018-EXEMPTION FROM FILING O.T.)

     Date : 09-05-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                         HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)               Ms.   Anjana Prakash,Sr.Adv.
     In SLP 7763/2018                Mr.   Vivek Singh, AOR
                                     Mr.   Swastik Dalai,Adv.
                                     Mr.   Rajat Kapoor,Adv.

     in SLP 1573/2019                Mr.   U.K.Uniyal,Sr.Adv.
                                     Mr.   Dinesh K.Garg,Adv.
                                     Mr.   Abhishek Garg,Adv.
                                     Mr.   Dhananjay Garg, AOR
                                     Mr.   Deepak Mishra,Adv.

     For Respondent(s)               Mr. Bijan Ghosh,Adv.
                                     Mr. Jitendra Kumar Tripathi,Adv.
                                     For Mr. B. V. Balaram Das, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Reason: Heard Ms. Anjana Prakash,learned senior counsel for the appellant and Mr. Bijan Ghosh, learned counsel 1 appearing for the respondent-Union of India.

Application for exemption from filing official translation is allowed.

Leave granted.

Heard learned counsel on the application for bail and perused the application and relevant material on record.

It is stated at the Bar that out of total ten years, the appellant-Ajay Kumar Gupta has undergone more than 5-1/2 years’ of jail sentence.

Having regard to the facts and circumstances of the case qua him and also considering the fact that he has already undergone more than half of the awarded sentence, the appellant-Ajay Kumar Gupta is directed to be released on bail in connection with complaint case No.C2A1/2013 to the satisfaction of the Trial Court.

Let a copy of this petition be handed over to Mr. Bijan Ghosh, learned counsel appearing for the respondent- Union of India by tomorrow i.e. 10th May, 2019.

List the matter in the first week of July, 2019.

 (ANITA MALHOTRA)                                  (CHANDER BALA)
   COURT MASTER                                     COURT MASTER




                                  2