Supreme Court - Daily Orders
Bani Alam Mazid @ Dhan vs The State Of Assam on 22 October, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
1
ITEM NO.30 COURT NO.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 139663/2018 in Criminal Appeal No(s). 1649/2011
BANI ALAM MAZID @ DHAN Appellant(s)
VERSUS
STATE OF ASSAM Respondent(s)
(Application for interim bail)
Date : 22-10-2018 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s)
Mr. Satyam Reddy, Sr.Adv.
Mr. Azim H. Laskar, Adv.
Mr. Sachin Das, Adv.
Mr. Aditiya Kumar Archiya, Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s)
Ms. Diksha Rai, Adv.
Ms. Palak Mahajan, Adv.
For Mr. Shuvodeep Roy, AOR
M/S. Corporate Law Group, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the applicant - appellant as well as learned counsel appearing on behalf of the State of Assam.
On the last occasion, i.e. on 12.10.2018, when the matter came up for hearing, this Court directed the learned counsel for the State to get instructions in the matter.
Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2018.10.22 16:33:55 IST Reason:Today, when the matter is taken up for hearing, learned counsel for the State submitted that she has not received any instructions in the matter.
Taking into consideration the fact that the appellant has 2 already undergone 11 years and 6 months incarceration, we direct that the applicant - appellant be released on interim bail for eight weeks to attend his ailing mother, subject to the conditions imposed by the trial Court.
The applicant – appellant is directed to surrender before the concerned Jail, immediately after the expiry of eight weeks. The application for interim bail is, accordingly, allowed.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI)
AR CUM PS ASSISTANT REGISTRAR