Supreme Court - Daily Orders
Ajit Singh vs The State Of Uttar Pradesh on 25 July, 2017
Bench: Ranjan Gogoi, L. Nageswara Rao, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1255 OF 2017
(Arising out of SLP(Crl.) No.4188 of 2017)
AJIT SINGH ...APPELLANT(S)
VERSUS
STATE OF UTTAR PRADESH & ANR. ...RESPONDENT(S)
O R D E R
1. Leave granted.
2. We have heard learned counsels for the parties.
3. The prayer made on behalf of the State for time to file counter affidavit is rejected.
4. The counter affidavit filed on behalf of the complainant-respondent No.2 has been duly perused.
5. We have considered the allegations levelled against the accused-appellant, who is in custody from 30.03.2017. The offences alleged are under Sections 420, 467, 468 and 471 IPC. Though charge-sheet has been submitted the trial is yet to commence.
6. In the above circumstances, we are of the view that the accused-appellant should be Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.07.26 released on bail. Accordingly, we direct that 16:57:01 IST Reason: the accused-appellant be released on bail in connection with Case Crime No.184 of 2010, Police 2 Station B.B. Nagar, District Bulandshahar, Uttar Pradesh to the satisfaction of the learned Judicial Magistrate, Bulandshahar in Case No. 569 of 2015.
7. The learned trial Court is free to impose all such conditions as it may deem fit and is also directed to commence and conclude the trial as expeditiously as possible.
8. The order of the High Court is set aside and the appeal is allowed.
....................,J.
(RANJAN GOGOI) ....................,J.
(L. NAGESWARA RAO) ....................,J.
(NAVIN SINHA)
NEW DELHI
JULY 25, 2017
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ITEM NO.3 COURT NO.4 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). 4188/2017
(Arising out of impugned final judgment and order dated 25-04-2017 in CRLMB No. 14295/2017 passed by the High Court Of Judicature At Allahabad) AJIT SINGH Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH AND ANR. Respondent(s) (FOR EXEMPTION FROM FILING O.T. ON IA 41369/2017 No.57128/2017-EXEMPTION FROM FILING O.T.) Date : 25-07-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Pahlad Singh Sharma, AOR For Respondent(s) Ms. Kamini Jaiswal, Adv.
Mr. Divyesh Pratap Singh, AOR Mr. Suraj Prakash Singh, Adv. Ms. Shivangi Singh, Adv. Mr. Kunwar Aditya Singh, Adv. Mr. D.K. Singh, Adv.
Mr. Ardhendumauli Kumar Prasad, AOR Ms. Komal Mundhra, Adv.
Mr. Saurabh Agrawal, Adv. Mr. Abhisth Kumar, AOR (N.P.) 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.4
In view of the above, all pending application(s) shall stand disposed of. (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)