Supreme Court - Daily Orders
Firoz Khan Akbarkhan vs The State Of Maharashtra on 16 December, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
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ITEM NO.2 Court 5 (Video Conferencing) SECTION II-A
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). 257/2013
FIROZ KHAN AKBARKHAN Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(ONLY IA NO. 117494/2020 TO BE LISTED.
IA No. 117494/2020 - GRANT OF BAIL)
Date : 16-12-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s) Mr. Dushyant Parashar, Adv.
Mr. Vipin Kumar Jai, AOR (SCLSC)
Mr. Dinesh Pandey, Adv.
Mr. Manu Parashar, Adv.
Mr. Nagendra Kumar, Adv.
Ms. Kriti Sinha, Adv.
Mr. Arjun Chaudhary, Adv.
For Respondent(s)
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Mr. Sachin Patil, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 117494 of 2020
We are in agreement with the objection raised by the Signature Not Verified respondent – State through counsel that this applicant Digitally signed by DEEPAK SINGH Date: 2020.12.18 19:22:49 IST Reason: does not deserve any indulgence of bail, considering the fact that when the appeal was taken up for hearing, the 2 appellant’s advocate failed to remain present in Court on more than one occasion in June, 2019 and August, 2019 respectively.
This conduct though attributable to advocate deserves to be deprecated. If the applicant is keen to proceed with the hearing of the appeal, let the main appeal be listed in January, 2021 within first five matters. The applicant should surrender after parole period is over, failing which it will be open to the local police official to proceed against the applicant in accordance with law and if such action is taken, it be placed on record by way of affidavit.
This application for bail is rejected accordingly.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)