Supreme Court - Daily Orders
Virender L vs State (Nct Of Delhi) on 1 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.717 OF 2016
(Arising out of SLP(Crl.) No.5308 of 2016)
VIRENDER AND ORS. ...APPELLANT(S)
VERSUS
STATE (NCT OF DELHI) ...RESPONDENT(S)
O R D E R
1. Leave granted.
2. We have heard learned counsels for the parties.
3. The accused-appellants are in custody for nearly 11 months now. They have been sentenced to undergo rigorous imprisonment for 3½ years following their conviction under Sections 324/34 and 452/34 IPC. The appeal pending before the High Court is of the year 2015 and is likely to take some time. In these circumstances, we are of the view that the accused-appellants should Signature Not Verified be released on bail. Accordingly, we direct Digitally signed by NEETU KHAJURIA Date: 2016.08.02 17:56:40 IST Reason: that the accused-appellants be released on bail to the satisfaction of the Additional 2 Sessions Judge (North-West), Rohini Courts, Delhi in connection with Sessions Case No.26/14 arising out of F.I.R. No.315/2012, P.S. Aman Vihar. The learned trial Court is free to impose all such conditions as it may deem fit.
4. The order of the High Court is set aside and the appeal is allowed.
....................,J.
(RANJAN GOGOI) ....................,J.
(PRAFULLA C. PANT)
NEW DELHI
AUGUST 01, 2016
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ITEM NO.2 COURT NO.6 SECTION II
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).5308/2016 (Arising out of impugned final judgment and order dated 16/09/2015 in CRLMB No. 7710/2015 in CRLA No. 959/2015 passed by the High Court of Delhi at New Delhi) VIRENDER AND ORS. Petitioner(s) VERSUS STATE (NCT OF DELHI) Respondent(s) (with interim relief and office report) Date : 01/08/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Abhijit Kr.Chattopadhyay, Adv.
Mr. Ashok Kumar, Adv.
Ms. Meenu Sharma, Adv.
For Mr. Binay Kumar Das,Adv. For Respondent(s) Mr. R.K. Rathore, Adv.
Mr. Ranjeet Kumar, 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.
(Neetu Khajuria) (Asha Soni)
Court Master Court Master
(Signed order is placed on the file.)