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Maharuddin Ansari vs The State Of Jharkhand on 9 June, 2023

Bench: Vikram Nath, Sanjay Kumar

     ITEM NO.35                             COURT NO.7                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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 6257/2023

     (Arising out of impugned final judgment and order dated 02-12-2022
     in CRR No. 14/2015 passed by the High Court of Jharkhand at Ranchi)

     MAHARUDDIN ANSARI                                                 Petitioner(s)
                                                   VERSUS
     THE STATE OF JHARKHAND                                            Respondent(s)

     (IA No.63463/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.63464/2023-EXEMPTION FROM FILING O.T. and                  IA
     No.63465/2023-EXEMPTION FROM CUSTODY CERTIFICATE)

     Date : 09-06-2023 This matter was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE VIKRAM NATH
                            HON'BLE MR. JUSTICE SANJAY KUMAR
                                            (VACATION BENCH)

     For Petitioner(s)                Mr. Sarthak Choudhary, Adv.
                                      Mr. Mukesh Kumar Singh, Adv.
                                      Mr. Vishal Arun Mishra, Adv.
                                      Mr. Pawan Kumar, Adv.
                                      Mr. Raj Nandan Chatterjee, Adv.
                                      Mr. Khushhal Aggarwal, Adv.
                                      Ms. Harshita Nigam, Adv.
                                      Mr. Ujjwal Bhardwaj, Adv.
                                      Mr. Jeetendra Kumar, Adv.
                                      Mr. Narendra Kumar Goyal, Adv.
                                      M/S. Mukesh Kumar Singh And Co., AOR

     For Respondent(s)                Mr. Rajiv Shankar Dvivedi,Standing Counsel
                                      Ms. Tulika Mukherji,Adv.
                                      Mr. Rishabh Jain,Adv.
                                      Mr. S.K. Sarkar,Adv.

                             UPON hearing the counsel the Court made the following
Signature Not Verified
                                                O R D E R

Digitally signed by Narendra Prasad Date: 2023.06.09

1. 15:55:55 IST Reason: Learned counsel for the respondent prays for and is granted four weeks’ time to file counter affidavit.

2. Considering the fact that the maximum sentence awarded is one year and the petitioner has already undergone sentence of almost eight months, we are inclined to grant bail to the petitioner.

3. Therefore, by way of ad interim order, the petitioner is directed to be released on bail in connection with FIR No.67 of 2004 registered with Police Station Nirsa, Dhanbad, to the satisfaction of the Trial Court.

4. List after four weeks.

(NARENDRA PRASAD) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2