Supreme Court - Daily Orders
Manbhula Mahato . vs The State Of West Bengal on 1 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.4 COURT NO.9 SECTION IIB
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). 747/2016
(Arising out of impugned final judgment and order dated 15/05/2015
in CRLA No. 26/2005 passed by the High Court of Calcutta)
MANBHULA MAHATO AND ANR. Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(With interim relief and office report)
WITH
SLP(Crl) No. 3716/2016
(With Office Report)
SLP(Crl) No. 3715/2016
(With Office Report)
Date : 01/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Nitya Ramakrishnan, Adv.
Mr. S. Naved, Adv.
Mr. Shadan Farasat,Adv.
For Respondent(s) Mr. Mrinal Kanti Mandal, Adv.
Mr. Sankar Ch. Ghosh, Adv.
Mr. Parijat Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
S.L.P.(Crl.) No. 747/2016:
Heard Ms. Nitya Ramakrishnan, learned counsel appearing on behalf of the petitioners.Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.07.01 19:28:18 IST
Leave granted.Reason:
Contd. 2..2
We are of the view that since leave is granted and the appellants have undergone more than 12 years in jail, therefore, it would be just and proper for this Court to grant bail to the appellants during the pendency of the appeal on such terms and conditions that may be imposed by the trial court. We order accordingly.
SLP(Crl) Nos. 3715/2016 and 3716/2016:
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed accordingly. Pending application(s), if any, stands disposed of.
(S. K. RAKHEJA) (SUMAN JAIN)
COURT MASTER COURT MASTER