Supreme Court - Daily Orders
Vinay Jaidev Wasankar vs The State Of Maharashtra on 23 September, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.8 Court 7 (Video Conferencing) SECTION II-A
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). 4057/2021
(Arising out of impugned final judgment and order dated 03-05-2021
in CRABA No. 939/2019 passed by the High Court of Judicature at
Bombay, Bench at Nagpur)
VINAY JAIDEV WASANKAR Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(IA No. 65760/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 23-09-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Shekhar Naphade,Sr.Adv.
Mr. Gagan Sanghi,Adv.
Mr. Devendra V.Chauhan,Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Rahul Chitnis,Adv.
Mr. Sachin Patil, AOR
Mr. Aaditya A.Pande,Adv.
Mr. Geo Joseph,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Shekhar Naphade, learned senior counsel appearing for the petitioner and Mr. Rahul Chitnis, learned counsel representing the respondent State of Maharashtra who has opposed the grant of bail to Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.09.23 the petitioner.
16:52:44 ISTReason: 1 The petitioner is in custody for the past over seven years.
Having regard to the facts and circumstances of the case, we are of the view that the petitioner should be granted bail. Therefore, we direct the release of the petitioner subject to the conditions to be imposed by the trial court.
The Special Leave Petition is disposed of accordingly.
Pending application also stands disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
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