Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Gaurav Sharma vs The State Of Uttar Pradesh on 20 May, 2022

Bench: Chief Justice, Hima Kohli

                                                      1

     ITEM NO.36                               COURT NO.1               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 for Special Leave to Appeal (Crl.)   No.3907/2022

     (Arising out of impugned final judgment and order dated 17­02­2017
     in CRMBA No. 253804/2014 passed by the High Court of Judicature at
     Allahabad)

     GAURAV SHARMA                                                     Petitioner(s)

                                                     VERSUS

     THE STATE OF UTTAR PRADESH                                        Respondent(s)

     (FOR ADMISSION and I.R. IA No. 55291/2022 ­ EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT & IA No. 55292/2022 ­ EXEMPTION FROM
     FILING O.T.)

     Date : 20­05­2022 This matter was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                       Mr.   Nagendra Singh, Adv.
                                       Mr.   Ashish Pandey, Adv.
                                       Mr.   Ashutosh Bhardwaj, Adv.
                                       Mr.   Prateek Rai, Adv.
                                       Mr.   Ronak Karanpuria, AOR
     For Respondent(s)
                                       Mr. Sarvesh Singh Baghel, AOR
                                       Mr. Garvesh Kabra, Adv.

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

1. Applications seeking exemption from filing certified copy of the impugned order as also for seeking exemption from filing the official translation of the Annexure are allowed.

2. VISHAL ANAND Date: 2022.05.20 Heard learned counsel appearing for the petitioner, learned 16:42:06 IST Reason:

counsel appearing for the State of U.P. and carefully perused the material available on record, including the counter affidavit filed by the State.

3. Taking into consideration the fact that the petitioner is reported to be in jail for over 10 years without remission, and his Criminal Appeal which is of the year 2014, pending adjudication before the High Court, is not likely to be taken up for final disposal very soon, which fact cannot be controverted by the learned counsel appearing for the State of U.P., we are inclined to grant bail to the petitioner.

4. The petitioner is, therefore, directed to be released on bail, subject to such terms and conditions which the concerned Trial Court shall deem fit and find appropriate to impose upon him.

5. The Special Leave Petition is disposed of on the afore­stated terms.

  (VISHAL ANAND)                                              (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                       COURT MASTER (NSH)