Supreme Court - Daily Orders
Drabhamon Phawa vs State Of Nct Delhi on 17 December, 2021
Bench: Chief Justice, Surya Kant, Hima Kohli
SLP(Crl.)No.2366/21 etc. 1
ITEM NO.23 Court 1 (Video Conferencing) SECTION II-C
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).2366/2021
(Arising out of impugned final judgment and order dated 04-12-2020
in BA No.2709/2020 passed by the High Court of Delhi at New Delhi)
DRABHAMON PHAWA Petitioner(s)
VERSUS
STATE OF NCT DELHI Respondent(s)
IA No.38459/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
WITH
SLP(Crl) No. 2523/2021 (II-C)
(FOR
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
41455/2021
IA No. 41455/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-12-2021 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Salman Khurshid, Sr.Adv.
Mr. Atul Kumar, AOR
Mr. Shaurya Sahay, Adv.
Mr. T.K. Nayak, Adv.
Mr. Adil Boparai, Adv.
Mr. Aadya Mishra, Adv.
Mr. K.N. Kharlyngdoh, Adv.
For Respondent(s) Ms. Aishwarya Bhati, ASG
Mr. Gurmeet Singh Makker, AOR
Mr. Ruchi Kohli, Adv.
Ms. Aakanksha Kaul, Adv.
Signature Not Verified
Mr. Varun Chugh, Adv.
Mr. Shantanu Sharma, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2021.12.17
18:11:44 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
SLP(Crl.)No.2366/21 etc. 2Heard learned senior counsel appearing on behalf of the petitioner as also the learned Additional Solicitor General appearing on behalf of the respondent – State of NCT of Delhi.
Learned senior counsel for the petitioner prays for bail to the petitioner on the ground that she has already undergone sentence of 18 months and has delivered the child on 01.11.2020. Learned senior counsel further submits that the petitioner is 21 year’s old lady who herself pushed into flesh trade and she herself was living in the confines of the prime accused and under a constant threat of life.
On the other hand, learned Additional Solicitor General vehemently opposed the prayer for granting bail to the petitioner herein and submits that there is a high probability of fleeing of the petitioner to Meghalaya.
Having heard learned counsel for the parties and taking into consideration the fact that the petitioner has suffered incarceration for a period of 18 months and has also delivered child during custody, we deem it to be a fit case to grant her bail.
The petitioner is, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.
The special leave petitions stand disposed of accordingly.
As a sequel to the above, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)