Supreme Court - Daily Orders
Rakesh Kumar Raghuvanshi vs The State Of Madhya Pradesh on 14 December, 2017
Bench: Kurian Joseph, Amitava Roy
1
OUT TODAY
ITEM NO.1 COURT NO.5 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1953/2014
RAKESH KUMAR RAGHUVANSHI Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No.95507/2017-I/A FOR BAIL and IA No.95508/2017-EXEMPTION FROM
FILING O.T.)
Date : 14-12-2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Suryanaraya Singh, Adv.
Ms. Pragati Neekhra, AOR
For Respondent(s) Mr. Arjun Garg, AOR
Mr. Manish Yadav, Adv.
Mr. Rohit Chandra, Adv.
Mr. Aakash Nandolia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 95507 of 2017
When this matter came up before the Court on 20.11.2017, this Court had directed the State to file reply about the conduct of the applicant/appellant in jail.
On behalf of the State, a reply has been filed stating that the applicant has remained in jail for more than five years and six Signature Not Verified months. The sentence is only a period of 10 years. It is also Digitally signed by JAYANT KUMAR ARORA Date: 2017.12.14 16:39:29 IST Reason: stated that there is no other criminal case pending against the applicant/appellant. Still further, it has been reported that the 2 conduct of the applicant in jail has been satisfactory. In the above circumstances, the applicant/appellant is directed to be released on bail on his furnishing bail bonds to the tune of Rs. 25,000/- (Rupees Twenty Five Thousand) with two solvent sureties of the like amount to the satisfaction of the trial court.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASST.REGISTRAR