Supreme Court - Daily Orders
Dhani Ram vs The State Of Uttar Pradesh Home ... on 23 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
1
ITEM NO.2 COURT NO.2 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). 526/2015
DHANI RAM Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
WITH
I.A./CRL.M.P./U.I.D.NO.24961 OF 2018
IN
Criminal Appeal No(s). 527/2015
RAM BAHADUR Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
WITH IA 24965/2018 FOR EXEMPTION FROM FILING O.T.)
Date : 23-02-2018 This appln. was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Apoorv Kurup, Adv.
Mr. Nirnimesh Dube, AOR
For Respondent(s) Mr. Pradeep Kant, Sr. Adv.
Mr. Anurag Kishore, AOR
Mr. Divyanshu Sahay, Adv.
Mr. Sanjay Goel, Adv.
Mr. Mordhwaj Singh, Adv.
Ms. Shalini Kumar, Adv.
Mr. Samir Ali Khan, AOR
Mr. Jitendra Tripathy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified I.A./CRL.M.P./U.I.D.NO.24961 OF 2018 Digitally signed by NEETU KHAJURIA Date: 2018.02.23 16:30:52 IST Reason: Application for exemption from filing official translation is allowed.
2Interim bail/parole for a period of 30 days to enable the accused-appellant(Ram Bahadur) to take part in the wedding celebrations of his nephew (brother’s son) to be held on 5th March, 2018 has been sought by means of criminal miscellaneous petition/application.
Having heard the learned counsel for the accused-appellant as well as the learned counsel for the State and having regard to the facts stated above, we are inclined to allow the prayer. We have also taken note of the fact that the accused-appellant is in custody for a period of over six years.
Accordingly, the accused-appellant (Ram Bahadur) be released on interim bail for a period of 30 days effective from 1st March, 2018. The accused- appellant will report back to the Superintendent of the Central Jail, Varanasi on 31st March, 2018.
Criminal Miscellaneous Petition/Application stands disposed of in the above terms.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER