Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Baba Fakruddin Sheikh @ Fakru vs The State (Nct Of Delhi) on 16 February, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

     SLP(Crl.)No.13/22                                   1

     ITEM NO.11                              COURT NO.1                         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).13/2022

     (Arising out of impugned final judgment and order dated 25-03-2021
     in BA No.334/2021 passed by the High Court of Delhi at New Delhi)

     BABA FAKRUDDIN SHEIKH @ FAKRU                                               Petitioner(s)

                                                    VERSUS
     THE STATE (NCT OF DELHI)                                                    Respondent(s)

     Date : 16-02-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)               Ms.   Sushma Sharma, Adv.
                                     Mr.   Girish Kumar Sharma, Adv.
                                     Mr.   Karan Verma, Adv.
                                     Ms.   Shreya Bhardwaj, Adv.
                                     Mr.   Aldanish Rein, AOR

     For Respondent(s)               Mr.   K.M. Nataraj, ASG
                                     Mr.   Sanjay Kumar Tyagi, Adv.
                                     Mr.   Shailesh Madiyal, Adv.
                                     Mr.   Om Prakash Shukla, Adv.
                                     Mr.   Vinayak Sharma, Adv.
                                     Mr.   Gurmeet Singh Makker, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Heard learned 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.

Taking into consideration the fact that the petitioner has suffered incarceration for a period of 7 years and 6 months and more particularly the fact there is no possibility of the trial Signature Not Verified concluding in the near future, we deem it to be a fit case to grant Digitally signed by SATISH KUMAR YADAV Date: 2022.02.16 16:46:02 IST Reason: him bail.

……...2/-

The petitioner is, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.

The special leave petition stands disposed of accordingly.

(SATISH KUMAR YADAV)                                  (R.S. NARAYANAN)
  DEPUTY REGISTRAR                                   COURT MASTER (NSH)