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Supreme Court - Daily Orders

Noor Hasan Alias Noora vs The State Of Uttar Pradesh on 13 December, 2021

Bench: D.Y. Chandrachud, A.S. Bopanna

                                                              1

     ITEM NO.21                      Court 4 (Video Conferencing)                       SECTION II

                                     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).   119/2020

     NOOR HASAN ALIAS NOORA                                                           Appellant(s)

                                                            VERSUS

     THE STATE OF UTTAR PRADESH                                                       Respondent(s)

     (WITH IA No. 130638/2019 - EXEMPTION FROM FILING O.T.)

     WITH
     SLP(Crl) No. 9284/2021 (II)
     (FOR ADMISSION and I.R. and IA No.122427/2021-CONDONATION OF DELAY
     IN FILING and IA No.122428/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.122430/2021-EXEMPTION FROM FILING O.T.)

     Date : 13-12-2021 These matters were called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE A.S. BOPANNA

     For Appellant(s)                       Mr. Rajesh Srivastava, AOR
                                            Mr. Deepak Sahni, Adv.
                                            Mr. Sumit Sahni, Adv.

     For Respondent(s)                      Mr. Rajan Kumar Chourasia, Adv.
                                            Mr. Sarvesh Singh Baghel, AOR
                                            Mr. Ajay Kumar Prajapati, Adv.

                           UPON hearing the counsel the Court made the following
                                                  O R D E R
SLP(Crl) No. 9284/2021

1 Leave granted.

2 Signature Not Verified By an order dated 15 January 2020 in SLP(Crl) No 7712 of 2019, bail was granted Digitally signed by Sanjay Kumar Date: 2021.12.13 17:52:11 IST

to Noor Hasan alias Noora in terms of the following order:

Reason:

“We have heard learned counsel appearing on behalf of the petitioner as well as learned counsel appearing on 2 behalf of the respondent-State.

The petitioner has been in custody since 27. 04 .1999. Considering the facts and circumstances of the case, the sentence of imprisonment imposed upon the petitioner is ordered to be suspended and he shall be released on bail subject to his executing bail bonds for a sum of Rs.10,000/- with two sureties in the like amount to the satisfaction of the Committal Court.

Leave granted.” 3 The appellant Shaukeen has undergone 13 years and 7 months imprisonment which is confirmed by Mr Rajan Kumar Chourasia, Counsel appearing on behalf of the State. Having regard to the length of the imprisonment, we direct that the sentence of imprisonment imposed upon the appellant Shaukeen shall stand suspended and he shall be released on bail, subject to his executing bail bonds for a sum of Rs 10,000 with two sureties in the like amount to the satisfaction of the Committal Court. 

       (SANJAY KUMAR-I)                                (SAROJ KUMARI GAUR)
          AR-CUM-PS                                       COURT MASTER