Supreme Court - Daily Orders
Brijesh Kumar @ Guddu vs State (Govt Of Nct Of Delhi) on 2 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.46 COURT NO.10 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). 7899/2014
(Arising out of impugned final judgment and order dated 21/04/2009
in CRLA No. 230/2007 passed by the High Court Of Delhi At New
Delhi)
BRIJESH KUMAR @ GUDDU Petitioner(s)
VERSUS
STATE OF DELHI (NCT) Respondent(s)
(With appln. (s) for bail)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sanjai Kumar Pathak,Adv.
Mr. A. Kashyap, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Arpit Rai, Adv.
For Respondent(s) Mr. Tushar Mehta, ASG
Ms. Sunita Sharma, Adv.
Mr. Sudhanshu Saran, Adv.
Mr. D. S. Mahra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appellant is said to have been in custody for 10 years and 4 months.
Looking into the facts and circumstances of the case, we are of the opinion that it will be appropriate if the appellant is granted bail subject to furnishing a bail bond of Rs.25,000/- and a surety of like amount to the satisfaction of the trial court.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.02.02 10:56:13 IST Reason: (MEENAKSHI KOHLI) (RENU DIWAN)
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