Supreme Court - Daily Orders
Priyanshu Prashu Mishra vs The State Of Uttar Pradesh on 10 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1839 OF 2023
(Arising out of S.L.P.(Crl.) No. 6684 of 2023)
PRIYANSHU PRASHU MISHRA ... APPELLANT(S)
VS.
STATE OF UTTAR PRADESH & ANR. ... RESPONDENT(S)
O R D E R
Leave granted.
Heard the learned counsel appearing for the parties.
We find, in the facts and circumstances of the case, that the appellant is entitled to be enlarged on bail, pending the trial.
Accordingly, we direct the respondent-State to produce the appellant before the concerned Trial Court within a period of one week from today. The Trial Court shall enlarge the appellant on bail on such terms and conditions as are appropriate.
The appeal is accordingly allowed.
..........................J. (ABHAY S.OKA) ..........................J. Signature Not Verified (SANJAY KAROL) Digitally signed by Anita Malhotra Date: 2023.07.10 17:35:24 IST Reason: NEW DELHI;
July 10, 2023.
Criminal Appeal @ SLP(Crl.)No.6684/2023 1/2
ITEM NO.7 COURT NO.11 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(s) for Special Leave to Appeal (Crl.) No(s). 6684/2023
(Arising out of impugned final judgment and order dated 08-05-2023 in CRLA No. 7441/2022 passed by the High Court of Judicature at Allahabad) PRIYANSHU PRASHU MISHRA Petitioner(s) VERSUS STATE OF UTTAR PRADESH & ANR. Respondent(s) (IA No. 105861/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 105860/2023 - EXEMPTION FROM FILING O.T.) Date : 10-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Mr. Rajul Bhargava, Sr. Adv.
Mr. Kartikeya Bhargava, AOR Mr. Jasir Aftab, Adv.
For Respondent(s) Mr. Dhawal Uniyal, AOR Mr. Anuvrat Sharma,Adv.
Ms. Alka Sinha,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. The appellant shall be produced before the Trial Court within a period of one week from today. The Trial Court shall enlarge the appellant on bail on such terms and conditions as are appropriate.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) Criminal Appeal @ SLP(Crl.)No.6684/2023 2/2