Supreme Court - Daily Orders
Yogesh @ Sonu Tharu vs The State on 5 January, 2022
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.2 Court 8 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 7640/2019
(Arising out of impugned final judgment and order dated 04-02-2019
in CRLA No. 236/2016 passed by the High Court of Delhi at New
Delhi)
YOGESH @ SONU THARU Petitioner(s)
VERSUS
THE STATE Respondent(s)
(IA No. 137344/2021 - GRANT OF BAIL)
Date : 05-01-2022 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Sandeep Sudhakar Deshmukh, AOR
For Respondent(s) Mr. Jayant K. Sud, ASG
Ms. Kiran Suri, Sr. Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Prakash Gautam, Adv.
Mr. Anirudh Bakhru, Adv.
Mr. Sumit Teterwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. In the special circumstances of the case and having regard to the IVF treatment which the petitioner’s wife is undergoing at the Shanta IVF Centre, we deem it appropriate that the petitioner be granted Signature Not Verified interim bail for a period of two weeks commencing Digitally signed by Sanjay Kumar Date: 2022.01.05 10.01.2022 on such terms and conditions as may be imposed by the 16:31:52 IST Reason:
Trial Court concerned.2
Needless to mention that the State Authorities may release the petitioner on bail along with Police escort, if deemed necessary. On the expiry of 14 days from 10.01.2022, the petitioner shall positively surrender.
The IA for grant of interim bail is, accordingly, disposed of. (MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)