Supreme Court - Daily Orders
Aman Singh Raghuvanshi vs State Of Madhya Pradesh on 16 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
1
ITEM NO.7 COURT NO.12 SECTION IIA
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). 8227/2014
(Arising out of impugned final judgment and order dated 25/09/2014
in MCRL No. 7125/2014 passed by the High Court Of M.P. at Jabalpur)
AMAN SINGH RAGHUVANSHI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with office report)
Date : 16/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
Mr. C.D. Singh, Adv.
Ms. Damini Hajela, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Perused the order passed by the High Court in Misc. Cr. Case No. 10350/2013 in respect of Kailash Raghuvanshi, wherein the charge against him and the petitioner herein are one and the same. They both were charged for offences punishable under Sections Signature Not Verified 302, 341, 147, 148 and 149 of the Indian Penal Code. Digitally signed by Vinod Kumar Date: 2015.01.16 16:46:55 IST Reason: The High Court, having regard to the age of Kailash Raghuvanshi, being 61 years, granted discretionary relief of bail in his favour. The same relief is 2 sought for in the instant petition on the ground that the petitioner is aged about 71 years of age and suffering from cataract and other ailments. He has been advised surgery for cataract and treatment for other ailments. Medical certificate produced in this regard has also been perused.
Keeping the aforesaid aspects in mind, we are of the considered view that the same benefit, as has been granted by the High Court in respect of Kailash Raghuvanshi, shall be granted to the petitioner herein. Accordingly, he is directed to be released on bail on such terms and conditions that may be imposed by the learned trial judge in seisin of the matter.
The special leave petition is disposed of in the aforesaid terms.
(VINOD KR.JHA) (RENU DIWAN) COURT MASTER COURT MASTER