Supreme Court - Daily Orders
Prince vs State Of Nct Of Delhi on 29 April, 2019
Bench: R. Banumathi, R. Subhash Reddy
1
ITEM NO.51 COURT NO.7 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). 10565/2018
(Arising out of impugned final judgment and order dated 07-09-2018
in CRLMB No. 1347/2018 passed by the High Court Of Delhi At New
Delhi)
PRINCE Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
Date : 29-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Aditya Wadhwa,Adv.
Mr. Shivendra Singh, AOR
Ms. Anushree Malaviya,Adv.
For Respondent(s) Ms. Aishwarya Bhati,Sr.Adv.
Mr. Bhakti Vardhan Singh,Adv.
Mr. Mohan Prasad Gupta,Adv.
Mr. Vikas Bansal,Adv.
Mr. B.V. Balaram Das,AOR
Mr. Chirag M. Shroff,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have learned counsel appearing on behalf of the petitioner as well as learned senior counsel appearing on behalf of the respondent-State of NCT of Delhi.
Having regard to the facts and circumstances of the case and Signature Not Verified also considering the period of sentence undergone by the Digitally signed by MADHU BALA Date: 2019.04.29 petitioner, 17:19:50 IST Reason: the sentence of imprisonment imposed upon the petitioner is ordered to be suspended and the petitioner is ordered to be released on bail on executing the bail bonds for a sum of Rs. 2 25,000/- with two sureties of like amount to the satisfaction of the concerned Trial Court.
The special leave petition is, accordingly, disposed of. Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER