Supreme Court - Daily Orders
Serajuddin Ansari @ Arman Ansari vs State Of Bihar on 24 March, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).1428 OF 2025
(ARISING OUT OF S.L.P. (CRIMINAL) NO(S).2062/2025)
SERAJUDDIN ANSARI @ ARMAN ANSARI APPELLANT(S)
VERSUS
STATE OF BIHAR & ANR. RESPONDENT(S)
O R D E R
1. Leave granted.
2. A charge-sheet has been filed against the appellant for the offences punishable under Sections 279, 337, 338 and 304-A of the Indian Penal Code, 1860. The maximum substantive sentence for the offences is imprisonment for two years. The appellant has undergone incarceration for a period of 11 months. Therefore, the appellant deserves to be enlarged on bail on appropriate terms and conditions, till the conclusion of trial.
3. For that purpose, we direct that the appellant shall be immediately produced before the Trial Signature Not Verified Digitally signed by ASHISH KONDLE Date: 2025.03.25 Court. The Trial Court shall enlarge the appellant 17:53:43 IST Reason: on bail on appropriate terms and conditions till the CRL. APP. @ SLP (CRL.) NO.2062/2025 Page 1 of Page 4 conclusion of the trial.
4. The Appeal is, accordingly, allowed.
..........................J. (ABHAY S. OKA) ..........................J. (UJJAL BHUYAN) NEW DELHI;
MARCH 24, 2025.
CRL. APP. @ SLP (CRL.) NO.2062/2025 Page 2 of Page 4
ITEM NO.12 COURT NO.4 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).
2062/2025
[Arising out of impugned final judgment and order dated 06- 12-2024 in CRLM No. 49318/2024 passed by the High Court of Judicature at Patna] SERAJUDDIN ANSARI @ ARMAN ANSARI Petitioner(s) VERSUS STATE OF BIHAR & ANR. Respondent(s) (IA No. 34725/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 24-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s): Mr. Piyush Sharma, AOR Mr. Ayush Shukla, Adv.
Mr. Vikash Kumar, Adv.
For Respondent(s): Mr. Azmat Hayat Amanullah, AOR Ms. Rebecca Mishra, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The Appeal is allowed in terms of the signed order. The operative portion of the order reads thus:
“2....Therefore, the appellant deserves to be enlarged on bail on appropriate terms and conditions, till the conclusion of trial.
3. For that purpose, we direct that the appellant shall be immediately produced before the Trial Court. The Trial Court shall enlarge the appellant on bail on appropriate terms and conditions till the conclusion of the trial.
CRL. APP. @ SLP (CRL.) NO.2062/2025 Page 3 of Page 4
4. The Appeal is, accordingly, allowed.” Pending application stands disposed of accordingly.
(ASHISH KONDLE) (AVGV RAMU) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
[THE SIGNED ORDER IS PLACED ON THE FILE] CRL. APP. @ SLP (CRL.) NO.2062/2025 Page 4 of Page 4