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Roshan vs State Of Nct Of Delhi on 17 January, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

                                                          1

     ITEM NO.24                     Court 1 (Video Conferencing)                   SECTION II­C

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (Crl.)          No.4299/2021

     (Arising out of impugned final judgment and order dated 11­02­2021
     in BA No. 4021/2020 passed by the High Court of Delhi at New Delhi)

     ROSHAN                                                                    Petitioner(s)

                                                         VERSUS

     STATE OF NCT OF DELHI                                                     Respondent(s)


     Date : 17­01­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                          Mr.   Saurabh Kansal, Adv.
                                          Ms.   Pallavi Sharma, Adv.
                                          Ms.   Aashu, Adv.
                                          Mr.   Md. Naushad Alam, AOR
     For Respondent(s)
                                          Ms.   Shruti Agarwal, Adv.
                                          Mr.   Adit Khorana, Adv.
                                          Ms.   Swarupama Chaturvedi, Adv.
                                          Mr.   Gurmeet Singh Makker, AOR

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

The Court is convened through Video Conferencing.

This Court issued notice in this matter on 30­6­2021. Heard learned counsel appearing for the petitioner, learned counsel appearing for the State of NCT of Delhi and carefully Signature Not Verified perused the material available on record, including the counter Digitally signed by Vishal Anand Date: 2022.01.17 16:44:53 IST Reason: affidavit filed by the State.

Taking into consideration the fact that the petitioner is reported to be in custody since 14­9­2019 and has thus suffered  2 incarceration for more than 2 years and 4 months and there being no likelihood of completion of trial in the near future, which fact cannot be controverted by the learned counsel appearing for the State, we are inclined to enlarge the petitioner on bail. The petitioner is, therefore, directed to be released on bail, subject to such terms and conditions which the concerned Trial Court shall deem fit and appropriate to impose upon him. With the above observations, the Special Leave Petition is disposed of.

  (VISHAL ANAND)                                  (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                           COURT MASTER (NSH)