Supreme Court - Daily Orders
Manikandan vs State By The Inspector Of Police on 28 February, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
1
ITEM NO.1 COURT NO.11 SECTION II-C
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). 1609/2011
MANIKANDAN Appellant(s)
VERSUS
STATE BY THE INSPECTOR OF POLICE Respondent(s)
Crl.M.P. No.21010/2016-APPLN. FOR GRANT OF BAIL IN
SLP(CRL)NO.3625/2013 IS LISTED
WITH
Crl.M.P. No.21010/2016 IN SLP(Crl) No. 3625/2013 (II-C)
( FOR GRANT OF BAIL ON IA 21010/2016)
Date : 28-02-2019 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Appellant(s) Mr. R. Nedumaran, Adv.
Applicant(s) Mr. B. Ragunath, Adv.
Mr. Vijay Kumar, AOR
Mr. Mayilsamy K., Adv.
Mr. Nihangam R. Maurya, Adv.
Mr. P. Soma Sundaram, AOR
For Respondent(s) Mr. M. Yogesh Kanna, AOR
Mr. S. partha Sarathi, Adv.
Mr. s. Raja Rajeshwaran, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Crl.M.P. No.21010/2016 IN SLP (Crl)No.3625/2013 Heard counsel for the parties.
Signature Not Verified Delay condoned.
Digitally signed byNEETU KHAJURIA Date: 2019.02.28 16:43:46 IST Reason: Leave granted.
Considering the fact that the applicant- appellant has already undergone more than ten years 2 of sentence period and hearing of criminal appeal is unlikely to proceed in the near future coupled with the fact that there is nothing on record to indicate any improper conduct of the applicant- appellant in jail, we are inclined to direct release of the accused-appellant on bail on such terms and conditions as may be imposed by the Sessions Judge, Tiruvarur in connection with Sessions Case No.36 of 2009. We order accordingly.
Crl.M.P. No.21010/2016-Application for bail is disposed of accordingly.
Crl.M.P. No…… in Criminal Appeal No(s). 1609/2011 As prayed, list the application for bail on 7th March, 2019.
(NEETwU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER