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Gopal Singh Rawat vs State Of Uttrakhand on 31 October, 2014

Bench: Vikramajit Sen, Prafulla C. Pant

                                                           1


     ITEM NO.6                                  COURT NO.11                        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).    7672/2014

     (Arising out of impugned final judgment and order dated 07/07/2014
     in BA No. 945/2014 passed by the High Court Of Uttarakhand At
     Nainital)

     GOPAL SINGH RAWAT & ANR.                                                       Petitioner(s)

                                                         VERSUS

     STATE OF UTTRAKHAND                                                            Respondent(s)


     (with appln. (s) for bail and office report)


     Date : 31/10/2014 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                     Mr. M. Verma, Adv.
                                           Mr. P.K. Goswami, Adv.
                                           Ms. Diksha Rai,Adv.

     For Respondent(s)
                                           Mr. J.K. Bhatia, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Petitioner No. 1 namely Gopal Singh Rawat is charged under Section 325 IPC, which is a bailable offence. The appeal, however, is pending. In these circumstances, petition is disposed of by confirming the bail of Petitioner No. 1, already granted by this Court on 10.10.2014.

So far as Petitioner No. 2 namely Smt. Vimla Devi is 15:16:05 IST Reason: concerned, she had been exempted from surrendering. However, for the reasons stated above, she is also entitled to be released on bail subject to her furnishing bail bonds  2 in the sum of Rs.20,000/- (Rupees Twenty Thousand) with one surety of the like amount to the satisfaction of Addl. Sessions Judge, Rishikesh Dehradun.

Special leave petition stands disposed of.

     (NEELAM GULATI)                     (SAROJ SAINI)
      COURT MASTER                       COURT MASTER