Supreme Court - Daily Orders
Patel Babubhai Manohardas vs The State Of Gujarat on 14 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
1
ITEM NO.1 COURT NO.8 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 14431/2015 in Criminal Appeal No(s). 1388/2014
PATEL BABUBHAI MANOHARDAS & ORS. Appellant(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(For bail and office report)
Date : 14/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Appellant(s) Mr. Rajiv Kumar,Adv.
Mr. Chaman Prakash,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Ms. Hemantika Wahi,Adv.
Ms. Jesal Wahi,Adv.
Ms. Vinakshi Kadan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
This is an application for release of Appellant Nos. 2 and 3 on bail pending hearing of the Criminal Appeal No.1388 of 2014. The appellants are convicted under Section 306/I.P.C. and sentenced to undergo R.I. for five Signature Not Verified years alongwith fine. The two co-accused viz. Appellants Digitally signed by Madhu Bala Date: 2015.09.14 No. 1 and 4 have already been released on bail. The 16:54:34 IST Reason:
present appellant nos. 2 and 3 have suffered custody for 2 over one year and six months. Having regard to the totality of the facts and the grievance expressed, we are inclined to consider the claim of the appellants. Therefore, Appellant Nos. 2 and 3 viz. Makwana Dahyabhai Aatmaram & Makwana Geetaben are ordered to be released on bail to the satisfaction of the learned Additional Sessions Judge, Mehsana in connection with Special Atrocity Case No. 53 of 2009.
The Additional Sessions Judge is free to impose appropriate condition(s) as he deems fit.
Crl.Misc. Petition for bail is disposed of accordingly.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER