Supreme Court - Daily Orders
Sayyad Sajid Ali vs State Of Madhya Pradesh on 15 September, 2014
Bench: Madan B. Lokur, C. Nagappan
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2021 OF 2014
(@ SPECIAL LEAVE PETITION (CRIMINAL) No. 5926 of 2014)
SAYYAD SAJID ALI Appellant (s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties. The appellant has been convicted for an offence punishable under Sections 409, 420, 467, 468 and 471 of the IPC and sentenced to undergo rigorous imprisonment for five years.
The appellant has already undergone a sentence of one year and six months.
We are of the view that under the circumstances, the appellant ought to be granted bail subject to depositing a sum of Rs.25,000 in cash with the trial court and furnishing a surety of an equivalent amount to the satisfication of the trial Court.
The appeal is disposed of in view of the above.
.......................... J. Signature Not Verified (MADAN B. LOKUR) Digitally signed by Gulshan Kumar Arora Date: 2014.09.16 17:08:07 IST Reason: .......................... J. (C. NAGAPPAN) New Delhi;
September 15, 2014.
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ITEM NO.5 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). 5926/2014 (Arising out of impugned final judgment and order dated 25/03/2014 in IA No. 172/2014 in CRA No. 441/2013 passed by the High Court of M.P., Bench at Indore) SAYYAD SAJID ALI Petitioner(s) VERSUS STATE OF MADHYA PRADESH Respondent(s) (with appln. (s) for bail and office report) Date : 15/09/2014 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Mr. Christi Jain, Adv.
Mr. Navdip Singh, Adv.
Ms. Ankita Gupta, Adv.
For Ms. Pratibha Jain, AOR For Respondent(s) Mr. C.D. Singh, Adv.
Ms. Musharraf Choudhary, Adv. Ms. Sakshi Mehley, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
(R.NATARAJAN) (JASWINDER KAUR)
Court Master Court Master
(Signed order is placed on the file)