Supreme Court - Daily Orders
Ramesh Kumar Kurre vs State Of Chhatisgarh on 21 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.67 COURT NO.4 SECTION IIA
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). 7088/2015
(Arising out of impugned final judgment and order dated 29/06/2015
in MCRA No. 2921/2015 passed by the High Court Of Chhatisgarh At
Bilaspur)
RAMESH KUMAR KURRE AND ANR. Petitioner(s)
VERSUS
STATE OF CHHATISGARH Respondent(s)
(with interim relief and office report)
Date : 21/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Ashwarya Sinha,Adv.
For Respondent(s) Mr. Atul Jha,Adv.
Mr. Sandeep Jha,Adv.
Mr. D.K.Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent informs this Court that all the prosecution witnesses except one have since been examined, and the sole unexamined prosecution witness is likely to be examined on 22.09.2015.
Learned counsel for the respondent does not dispute the fact that the petitioners have since undergone approximately four months for incarceration in an offence Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.09.23 under Sections 34(2) and 59(A) of the Chhatisgarh Excise 13:42:07 IST Reason: Act, 1915.
-2-In view of the above, we are satisfied that the petitioners deserve the concession of bail. Ordered accordingly. Bail is granted to the petitioners, to the satisfaction of the Trial Court.
The special leave petition is disposed of in the above terms.
(SUMAN WADHWA) (RENUKA SADANA)
AR-cum-PS COURT MASTER