Supreme Court - Daily Orders
Vijay Singh @ Vijay Kr. Sharma vs The State Of Bihar on 29 January, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1036 OF 2015
TANIK SINGH @ AWADH BIHARI PRASAD SINGH ...APPELLANT(S)
VERSUS
THE STATE OF BIHAR ...RESPONDENT(S)
O R D E R
Learned counsel appearing on behalf of the appellant states that the appellant is reported to be dead.
Hence, the appeal abates and is dismissed as such.
...................CJI [S.A. BOBDE] .....................J. [ A.S. BOPANNA] NEW DELHI ………………………………………………...J. 29TH JANUARY, 2021 [V. RAMASUBRAMANIAN] Signature Not Verified Digitally signed by Madhu Bala Date: 2021.02.02 16:22:34 IST Reason: 2 ITEM NO.2 Court No.1 (Video Conferencing) SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s).1031/2015 VIJAY SINGH @ VIJAY KR. SHARMA Appellant(s) VERSUS THE STATE OF BIHAR Respondent(s) (IA No. 117969/2019 - GRANT OF BAIL) WITH Crl.A. No. 1036/2015 (II-A) Crl.A. No. 1578/2017 (II-A) IA No. 24766/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 24763/2020 - GRANT OF BAIL) Date : 29-01-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Appellant(s) Mr. Yatindra Singh, Sr. Adv.
Mr. Ajay Kumar Singh, AOR.
Mr. Yatharth Singh, Adv.
Mr. Amit Sharma, Adv.
Mr. Dipesh Sinha, Adv.
Ms. Pallavi Barua, Adv.
For Respondent(s) Mr. Abhinav Mukerji, AOR Ms. Bihu Sharma, Adv.
Ms. Pratishtha Vij, Adv.
Mr. Shantanu Sagar, AOR Ms. Divya Mishra, Adv.
Mr. Prabhhhhat Ranjan Raj, Adv. UPON hearing the counsel the Court made the following O R D E R I.A. No. 117969 of 2019 in Crl.A.No. 1031 of 2015 By consent of the parties, list the appeal for final hearing 3 in the ensuing summer vacation. The present application for bail may be listed thereafter if the appeal is not decided.
Crl.A. No. 1036 of 2015 Learned counsel appearing on behalf of the appellant states that the appellant is reported to be dead. Hence, the appeal abates and is dismissed as such. Pending application(s), if any, shall also stand disposed of. I.A. No. 24763 of 2020 in Crl.A.No. 1578 of 2017 The authorities of the jail in which the applicant is lodged is directed to examine the applicant medically and ensure that he is given necessary treatment. The medical documents may be provided to the son of the appellant.
Order accordingly.
By consent of the parties, list the appeal for final hearing in the ensuing summer vacation. The present application for bail may be listed thereafter if the appeal is not decided.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR (Signed order in Crl.A.No. 1036 of 2015 is placed on the file)