Supreme Court - Daily Orders
Rahil vs State(Govt. Of Nct Of Delhi) on 9 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
1
ITEM NO.2 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 19169-19170/2014 in Criminal Appeal No(s).1856/2014
RAHIL & ANR. Appellant(s)
VERSUS
STATE (GOVT. OF NCT DELHI) Respondent(s)
(for bail on behalf of appellant no.1 and 2 and office report)
Date: 09/02/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. R.S. Sodhi, Sr. Adv.
Mr. N.A. Usmani, Adv.
Mr. Mohd. Irshad Hanif, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Ms. Rekha Pandey, Adv.
Mr. M.P. Gupta, Adv.
Ms. Kritika Sachdeva, Adv.
Mr. D. S. Mahra, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. It is stated that both Rahil and Noor Ahmad, Appellant Nos. 1 and 2 herein, were acquitted by the Signature Not Verified Trial Court but were convicted by the High Court. Digitally signed by Sanjay Kumar Date: 2015.02.09 15:30:22 IST Insofar as Rahil is concerned, he has undergone more Reason: than six years of incarceration and Noor Ahmad has undergone more than 1 year and eight months of 2 incarceration. Noor Ahmad is said to be about 70 years of age.
Considering the facts and circumstances of the case including the fact that both were acquitted by the Trial Court, we are of the opinion that it is appropriate if both Rahil and Noor Ahmad, Appellant Nos. 1 and 2 herein, are released on bail subject to furnishing a bond of Rs.25,000/- each along with one surety each of the like amount to the satisfaction of the Trial Court. Accordingly, Crl MP Nos.19169-19170 of 2014 are disposed of.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER