Supreme Court - Daily Orders
Rajeshvari Devi vs The State Of Rajasthan on 15 April, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
Crl.A. Nos. 1522-1526/2023
ITEM NO.10 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
Criminal Appeal Nos. 1522-1526/2023
RAJESHVARI DEVI Appellant(s)
VERSUS
STATE OF RAJASTHAN & ANR. Respondent(s)
WITH
Crl.A. Nos. 1527-1531/2023 (II)
(FOR MODIFICATION OF COURT ORDER ON IA 63805/2025)
Date : 15-04-2025 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Appellant(s) :
Mr. Shiv Mangal Sharma, A.A.G.
Ms. Nidhi Jaswal, Adv.
Mr. Sandeep Kumar Jha, AOR
M/s. Aura & Co., AOR
For Respondent(s) :
Mr. Aarif Ali, Adv.
Mr. Mujahid Ahmad, Adv.
Mr. Pankaj Tiwari, Adv.
Mr. Rakesh Ranjan, Adv.
Mr. Raj Kumar Yadav, Adv.
Mr. Vijay Kumar, Adv.
Mr. Rajkumar Yadav, Adv.
Mr. Chand Qureshi, AOR
Ms. Zehra Khan, AOR
Mr. Trideep Pais, Sr. Adv.
Ms. Seema Misra, Adv.
Mr. Harsh Bora, Adv.
Mr. N. Sai Vinod, AOR
Signature Not Verified
Ms. Kanu Garg, Adv.
Digitally signed by
Deepak Guglani
Date: 2025.04.15
17:05:44 IST
Reason: Mr. Milind Kumar, AOR
Ms. Sowjhanya Shankaran, Adv.
1
Crl.A. Nos. 1522-1526/2023
Mr. Siddharth Satija, Adv.
Mr. Akash Sachan, Adv.
Ms. Anuka Bachawat, Adv.
Mr. Ankit Swami, Adv.
Ms. Pritha Srikumar Iyer, AOR
Mr. Mayank Sapra, AOR
Ms. Lalima Das, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
I.A. No. 63805/2025 in Crl.A. Nos. 1527-1531/2023 Our attention is drawn to the order dated 19.12.2024 passed in Criminal Appeal Nos. 1522-1526/2023 in the case of Mohd. Sarvar Azmi.
Accordingly, in the facts and circumstances of the present case, we partly modify the conditions imposed, vide order dated 17.05.2023, by directing that the applicant, X (identity suppressed), need not visit the police station and record his attendance every day and may be permitted to return to Azamgarh, Uttar Pradesh. However, he shall file an affidavit intimating the details of his present address in District - Azamgarh to the Police Station – Saraimeer, District – Azamgarh, Uttar Pradesh, as well as the investigating agency, that is, the Anti-terrorist Squad, Jaipur, Rajasthan. In addition, the applicant will state therein his mobile number on which the officers of the investigating agency can contact him to ascertain his whereabouts.
In case of a change in the address or the mobile number, the applicant, X, shall file a further affidavit giving the aforesaid changed details to the aforementioned police station and the investigating agency.
2 Crl.A. Nos. 1522-1526/2023 The affidavit will be furnished within a period of seven days from today.
The respondent/non-applicant, that is, the State of Rajasthan, shall be entitled to move an application for recall of this order if any need arises.
The application is disposed of in the above terms.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
3