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Shyam Sunder Khatri vs The State Of Madhya Pradesh (Now ... on 27 April, 2021

Bench: Uday Umesh Lalit, Hrishikesh Roy

                                                             1

     ITEM NO.2                    Court 3 (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

     IA 114540/2019, in Petition(s) for Special Leave to Appeal (Crl.)
     No(s). 6978/2017

     (Arising out of impugned final judgment and order dated 11-05-2017
     in CRA No. 1644/1999 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     SHYAM SUNDER KHATRI                                                              Petitioner(s)

                                                            VERSUS

     STATE OF MADHYA PRADESH (NOW CHATTISGARH)                                        Respondent(s)
     ( IA No. 114540/2019 - GRANT OF BAIL)

     WITH
     SLP(Crl) No. 9031/2017 (II-C)
     (IA No. 37423/2021 - GRANT OF BAIL)

     Date : 27-04-2021 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE HRISHIKESH ROY


     For Petitioner(s)                   Mr. Tripurari Rai Adv.
                                         Mr. Dhirendra Singh Parmar, Adv
                                         Ms. Abha R. Sharma, AOR

     For Respondent(s)                    Dr.Rajesh Pandey Adv,
                                          Ms. Aswathi M.k., AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

IA No. 37423/2021 - GRANT OF BAIL in SLP(Crl) No. 9031/2017 Application for grant of bail is rejected, since on the earlier occasion, the applicant had absconded and had to be Signature Not Verified apprehended by the Police.

Indu Marwah Date: 2021.04.27 17:24:45 IST Reason:

The application is, therefore, dismissed.  2

       IA 114540/2019    in SLP(Crl) No. 6978/2017



       Mr.   Tripurari    Rai,   learned   advocate     submits    that    the

petitioner has completed actual sentence of 11 years.             Considering

the circumstances on record, as well as the present Covid Pandemic situation, we grant interim bail to the petitioner for six weeks. The petitioner shall be produced before the concerned Trial Court within three days and the Trial Court shall release him on interim bail for six weeks on such conditions as the concerned Court may deem appropriate.

The petitioner shall surrender immediately upon expiry of the period of six weeks. Any failure to abide by the direction shall entail in dismissal of the SLP without further reference to the Court and forfeiture of the bail bonds furnished in support of the release by the petitioner on interim bail.

List for further consideration on 23.07.2021.

(INDU MARWAH)                                           (DIPTI KHURANA)
COURT MASTER (SH)                                     COURT MASTER (NSH)