Supreme Court - Daily Orders
Arun Bhaduria Alias Arun Singh Alia ... vs The State Of U.P. on 1 December, 2022
Bench: M.R. Shah, Sudhanshu Dhulia
ITEM NO.11 COURT NO.4 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 for Special Leave to Appeal (Crl.) No. 4457/2020
(Arising out of impugned final judgment and order dated 15-06-2020
in CRMABA No. 2558/2020 passed by the High Court of Judicature at
Allahabad)
ARUN BHADURIA ALIAS ARUN SINGH ALIA RISHU Petitioner(s)
VERSUS
THE STATE OF U.P. Respondent(s)
(FOR ADMISSION and I.R. and IA No.93675/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.93740/2020-EXEMPTION FROM
FILING O.T. and IA No.93741/2020-EXEMPTION FROM FILING AFFIDAVIT
IA No. 93741/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 93675/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 93740/2020 - EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No. 5280/2020 (II)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
110326/2020 , FOR EXEMPTION FROM FILING O.T. ON IA 110329/2020
IA No. 110326/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 110329/2020 - EXEMPTION FROM FILING O.T.)
Date : 01-12-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Kumar Mukesh, Adv.
Santosh Kumar Sahu, Adv.
Mr. Vaibhav Niti, AOR
Madhavi Agrawal, Adv.
For Respondent(s) Mr. Ardhindumauli Kr. Prasad, AAG
Mr. Vishnu Shankar Jain, AOR
Mr. Priyank Upadhyay, AOR
Mr. Ankit Goel, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified SLP(Crl) No. 4457/2020 Digitally signed by Neetu Sachdeva Date: 2022.12.02 16:56:27 IST Reason: Having heard learned counsel appearing on behalf of the respective parties and considering the fact that the petitioner is contd..
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the brother of the husband (Devar) and the main allegations prima facie seem to be against the husband and as the petitioner is already protected by the interim order passed by this Court, we deem it fit and proper to grant anticipatory bail to he petitioner. In case of arrest of petitioner, he may be released on bail on the terms and conditions that may be determined by the learned Trial Court. The Special Leave Petition stands disposed of.
Pending application(s) shall stand disposed of. SLP(Crl) No. 5280/2020 It is reported that now the Charge-sheet is filed. In that view of the matter, we dispose of the present Special Leave Petition and relegate the petitioner to file regular bail application before the concerned Court. Till then and so as to enable the petitioner to move an appropriate regular bail application before the learned Trial Court, the interim protection granted by this Court earlier vide order dated 05.11.2020 is extended for a further period of two weeks from today. The petitioner to apply for regular bail within that time, which may be considered in accordance with law and on its own merits and without in any way being influenced by the present order.
With this, the present Special Leave Petition stands disposed of.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR