Supreme Court - Daily Orders
Narendra Kumar Rajgarhia vs State Of Nct Of Delhi on 14 July, 2014
\216 ITEM NO.66 COURT NO.11 SECTION II
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). 2548/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 15/01/2014
IN BA NO. 1995/2013 PASSED BY THE HIGH COURT OF DELHI AT N. DELHI)
NARENDRA KUMAR RAJGARHIA Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(WITH APPLN. (S) FOR BAIL AND OFFICE REPORT)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. C. Mukund, Adv.
Mr. Ashok Jain, Adv.
Mr. Pankaj Jain, Adv.
Mr. Bijoy Kumar Jain, Adv.
For Respondent(s)
Ms. Pinky Anand, ASG
Mr. Prateek Mishra, Adv.
Mr. D.S. Mahra, Adv.
Mr. R.K. Rathore, Adv.
Mr. S.S. Rawat, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed order.
[VINOD LAKHINA] [SNEH LATA SHARMA]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
[SIGNED ORDER IS PLACED ON THE FILE] Vinod Lakhina Date: 2014.07.14 17:04:42 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1458 OF 2014 [Arising out of Special Leave Petition (Criminal) No.2548 of 2014] NARENDRA KUMAR RAJGARHIA ...APPELLANT VERSUS STATE OF NCT OF DELHI ...RESPONDENT ORDER Heard learned counsel for the parties at length. Leave granted.
After going into all the materials placed and the grievance expressed and the fact that the appellant- Narendra Kumar Rajgarhia has been in custody since 16th November, 2012 except for two months when the appellant was granted interim bail, we are inclined to consider the claim of the appellant. Therefore, the appellant is ordered to be released on bail to the satisfaction of the learned Additional Sessions Judge-2 (South), Saket Court, New Delhi.
The Additional Session Judge is free to impose appropriate condition(s) as he deems fit.
The appeal is disposed of.
....................,J.
(RANJAN GOGOI) ....................,J.
(PINAKI CHANDRA GHOSE) NEW DELHI JULY 14, 2014