Supreme Court - Daily Orders
Sunil Kumar vs The State Of Himachal Pradesh on 29 March, 2023
Bench: A.S. Bopanna, Hima Kohli
1
ITEM NO.17 COURT NO.12 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). 1904/2023
(Arising out of impugned final judgment and order dated 06-01-2023
in CRMPM No. 2799/2022 passed by the High Court Of Himachal Pradesh
At Shimla)
SUNIL KUMAR Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.28434/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.28435/2023-EXEMPTION FROM
FILING O.T. and IA No.28436/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 29-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Miss Aanchal Jain, AOR
Mr. Manuj Nagrath, Adv.
Mr. Karan Dewan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Respondent-State, though served, is not represented. Heard the learned counsel for the petitioner and perused the petition papers.
It is noted that the petitioner has been in custody for more that one and a half years and the trial is yet to conclude. Signature Not Verified Earlier, the petitioner had been granted interim bail on two Digitally signed by Nisha Khulbey Date: 2023.03.29 16:43:06 IST Reason: occasions and has not misused the liberty of interim bail or violated any of the bail conditions imposed upon him but has 2 thereafter, surrendered back.
Therefore, keeping all these aspects in view, the petitioner is ordered to be released on bail subject to appropriate conditions being imposed by the Trial Court including the condition that the petitioner shall diligently participate in the trial. Ordered accordingly.
Petition is accordingly, disposed of, Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR