Supreme Court - Daily Orders
Pappu @ Sohanvir vs The State Of Uttar Pradesh on 10 January, 2022
Bench: Vineet Saran, B.V. Nagarathna
1
ITEM NO.17 Court 9 (Video Conferencing) 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). 10114/2021
(Arising out of impugned final judgment and order dated 07-10-2021
in CRMFBA No. 25/2021 passed by the High Court Of Judicature At
Allahabad)
PAPPU @ SOHANVIR Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.169638/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.169639/2021-EXEMPTION FROM
FILING O.T. and IA No.169645/2021-APPLICATION FOR EXEMPTION FROM
FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 10-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Nagendra Singh, Adv.
Mr. Ashish Pandey, Adv.
Mr. Sanjay Gupta, Adv.
Mr. Vipul Maheshwari, Adv.
M/S. V. Maheshwari & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The case of the petitioner is that though the appeal against his conviction under Sections 302/307 IPC has been pending before the High Court since 2014 and he has already undergone 13 years Signature Not Verified incarceration, his bail application has been rejected. Digitally signed by Rajni Mukhi Date: 2022.01.11 14:35:15 IST Reason:
We have gone through the impugned order whereby, while rejecting the Bail, the High Court has expedited the hearing of the 2 appeal and has observed that the paper books are ready and appeal can be heard early. The case was directed to be listed in December, 2021. However, the learned counsel for the petitioner has not stated whether the said appeal was listed or not. Having heard learned counsel for the petitioner and considering the facts of the case, we dispose of this petition with the direction that the Criminal Appeal no. 4260 of 2009 be listed before the appropriate Bench of the High Court for hearing in the 3rd Week of January, 2022. We hope and trust that the matter shall be decided as expeditiously as possible, preferably within four months from the date of its listing. The petitioner is directed not to seek any adjournment in the matter before the High Court. In case, the appeal is not decided within four months then the petitioner would be entitled to renew his bail application before the High Court.
With the aforesaid observations, the special leave petition stands disposed of.
Pending application(s), if any, stands disposed of accordingly.
(ARJUN BISHT) (RENU KALIA) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS