Supreme Court - Daily Orders
Sanjiv Shankarrao Khade vs Republic Of India (Cbi) on 24 August, 2021
Bench: S. Abdul Nazeer, Krishna Murari
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ITEM NO.7 Court 7 (Video Conferencing) 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). 4265/2021
(Arising out of impugned order dated 09-04-2021 in BLAPL No.
6322/2020 passed by the High Court of Orissa at Cuttack)
SANJIV SHANKARRAO KHADE Petitioner(s)
VERSUS
REPUBLIC OF INDIA (CBI) Respondent(s)
(FOR ADMISSION and I.R.
IA No. 69005/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 24-08-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Ajay Khanna, Adv.
Mr. Archit Upadhayay, AOR
Mr. Vishnu P., Adv.
For Respondent(s) Mr. S.V. Raju, ASG
Mr. Sairica Raju, Adv.
Mr. Guntur Pramod Kumar, Adv.
Mr. Samir Singh Kachwaha, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Anshuman Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties and having regard to the facts and circumstances of the case more particularly Signature Not Verified in view of the fact that the petitioner has been in jail for about Digitally signed by Neelam Gulati Date: 2021.08.24 16:15:10 IST Reason: four years and eight months, we are of the view that the petitioner has to be released on bail. Therefore, we direct the 2 release of the petitioner on bail subject to the conditions to be imposed by the trial court.
The Special Leave Petition is disposed of accordingly. Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)