Vaibhav Yadav vs The State Of Maharashtra on 22 February, 2023

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Supreme Court - Daily Orders

Vaibhav Yadav vs The State Of Maharashtra on 22 February, 2023

Bench: A.S. Bopanna

                                                         1

     ITEM NO.13                                    COURT NO.12                           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

            Petition(s) for Special Leave to Appeal (Crl.)                              No(s).     630/2022

     (Arising out of impugned final judgment and order dated 10-01-2022
     in ABA No. 2934/2021 passed by the High Court Of Judicature At
     Bombay)

     VAIBHAV YADAV                                                                       Petitioner(s)

                                                             VERSUS

     THE STATE OF MAHARASHTRA                                                            Respondent(s)

     IA No. 10993/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 10994/2022 - EXEMPTION FROM FILING O.T.) Date : 22-02-2023 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Anand Dilip Landge, AOR Mr. Akshay Deshmukh, Adv.

Mr. Avineesh Jha, Adv.

For Respondent(s) Mr. Abhikalp Pratap Singh, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv.

Mr. Sourav Singh, Adv.

UPON hearing the counsel the Court made the following O R D E R Heard the learned counsel for the petitioner as also the learned counsel for the respondent- State of Maharashtra and perused the petition papers.

Signature Not Verified

This Court, while directing notice to the respondent-State on Digitally signed by Nisha Khulbey Date: 2023.02.22 17:12:58 IST Reason:

02.02.2022, considering all aspects of the matter, had granted interim protection against arrest of the petitioner. 2 Though the learned counsel for the respondent-State contends that keeping in view the nature of the offence alleged against the petitioner, he is not entitled to the benefit of interim bail, in any event, there is no serious contention that the petitioner has not participated in the process of investigation as and when the petitioner was required to attend the process. Be that as it may, notwithstanding the continuation of the interim protection granted to the petitioner, the petitioner is required to attend the investigation process as and when summoned.

Subject to the aforesaid condition, the Order dated 02.02.2022 is made absolute. The interim protection granted to the petitioner shall enure to his benefit till the completion of the investigation/trial subject to the petitioner complying with the requirements under Section 438(2) of the Code of Criminal Procedure.

The petition is accordingly, disposed of.

Pending application(s), if any, shall stand disposed of.

    (NISHA KHULBEY)                                                 (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT                                        ASSISTANT REGISTRAR

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