Supreme Court - Daily Orders
G D Bhaskar vs State Of U.P. on 26 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.14 COURT NO.2 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). 2623/2016
(Arising out of impugned final judgment and order dated 04/03/2016
in CRMA No. 6401/2016 passed by the High Court Of Judicature at
Allahabad)
G D BHASKAR Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(with interim relief and office report)
WITH
SLP(Crl) No. 2624/2016
(With Interim Relief and Office Report)
Date : 26/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Sushil Kr. Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Ms. Chhaya Kirti, Adv.
Mr. Yogesh Verma, Adv.
Ms. Pratibha Jain,Adv.
For Respondent(s) Mr. R. Balasubramanium, Adv.
for CBI Mr. T.A. Khan, Adv.
Mr. M.K. Maroria, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Anticipatory bail is granted to the appellants in terms of the signed order.
Appeals stand disposed of.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.04.27 15:25:20 IST Reason: (NEELAM GULATI) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO(S). 400 OF 2016 (Arising out of SLP(Crl) No. 2623 of 2016) G.D. BHASKAR Appellant(s) VERSUS STATE OF U.P. & ANR. Respondent(s) WITH CRIMINAL APPEAL NO(S). 401 OF 2016 (Arising out of SLP(Crl) No. 2624 of 2016) O R D E R CRIMINAL APPEAL NO(S). 400 OF 2016 (Arising out of SLP(Crl) No. 2623 of 2016) Leave granted.
Heard the learned senior counsel appearing for the Appellant(s) including the learned counsel appearing for the CBI on caveat.
Upon hearing the learned counsel for the parties and on the basis of the Order dated 14th July, 2015 in Crl.M.P. No. 10918 of 2015, anticipatory bail is granted on the conditions incorporated in that order and on the following further conditions:
1. That 50% of the amount of Rs.6,72,724/- (Rupees six lakh seventy two thousand seven twenty four only) shall be deposited by the appellant with the trial court within two weeks from today; and
2. The appellant shall undertake to remain present in the trial court on the next date of hearing.
The Appeal stands disposed of on the above terms. CRIMINAL APPEAL NO(S). 401 OF 2016 (Arising out of SLP(Crl) No. 2624 of 2016) Leave granted.
Heard the learned senior counsel appearing for the Appellant(s) including the learned counsel appearing for the CBI, who was requested to assist the Court.
Upon hearing the learned counsel for the parties and on the basis of the Order dated 14th July, 2015 in Crl.M.P. No. 10918 of 2015, anticipatory bail is granted on the conditions incorporated in that order and on the following further conditions:
1. That a sum of Rs.1,00,00,000/- (Rupees one crore only) shall be deposited by both the appellants with the trial court within two weeks from today; and
2. Both the Appellants shall undertake to remain present in the trial court on the next date of hearing.
The Appeal stands disposed of on the above terms.
…..............J (ANIL R. DAVE) …..............J (ADARSH KUMAR GOEL) NEW DELHI April 26, 2016