Supreme Court - Daily Orders
Juvenile X vs The State Of U.P. on 28 August, 2023
Bench: Abhay S. Oka, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2620 OF 2023
(Arising out of S.L.P.(Crl.) No.5777 of 2023)
JUVENILE X ... APPELLANT(S)
VS.
THE STATE OF U.P. & ANR. ... RESPONDENT(S)
O R D E R
Leave granted.
Heard the learned counsel appearing for the appellant, the learned senior counsel appearing for the respondent No.1-State and perused the fresh Social Investigation Report.
As noted in the order dated 13th July, 2023, we deprecate the gross delay in submitting proper Social Investigating Reports.
The Report itself records that the elder brother of the appellant who was also a juvenile in conflict with law in the same offence has been enlarged on bail by the order dated 5th July, 2022. A copy of the order is produced along with the application for additional documents.
We, accordingly, direct that the temporary bail granted earlier by this Court's order dated 10th July, 2023 is made absolute on the same terms and conditions incorporated in the order dated 5th July, 2023 passed by Signature Not Verified the Special Judge under Protection of Children from Digitally signed by Anita Malhotra Date: 2023.08.31 Sexual Offences Act, 2012 (for short 'POCSO Act'), Deoria 10:17:21 IST in favour of Arif Ansari, who is the elder brother of the Reason:
appellant.
1 The appeal is accordingly allowed on the above terms.
..........................J. (ABHAY S.OKA) ..........................J. (PANKAJ MITHAL) NEW DELHI;
August 28, 2023.
2
ITEM NO.7 COURT NO.7 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). 5777/2023
(Arising out of impugned final judgment and order dated 02-02-2023 in CRLR No. 3677/2022 passed by the High Court of Judicature at Allahabad) JUVENILE X Petitioner(s) VERSUS THE STATE OF U.P. & ANR. Respondent(s) (FOR ADMISSION and I.R. and IA No.92544/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.92545/2023-EXEMPTION FROM FILING O.T.) Date : 28-08-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Bibek Tripathi, Adv. Mr. Arun Singh, Adv.
Ms. Surabhi Shukla, Adv. Mr. Saurabh Chaudhary, Adv. Mr. Noor Alam, Adv.
Mr. P. Soma Sundaram, AOR For Respondent(s) Mr. Pramod Swarup, Sr. Adv. Ms. Pareena Swarup, Adv. Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, AOR 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. Pending applications also stand disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3