Supreme Court - Daily Orders
Sahil Quraishi @ Sajid Quraishi vs The State Of Uttar Pradesh on 3 March, 2023
Bench: K.M. Joseph, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 718 OF 2023
(Arising out of SLP (Criminal) No. 11339 of 2022)
SAHIL QURAISHI @ SAJID QURAISHI Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
O R D E R
Leave granted.
By the impugned order, the third bail application filed by the appellant has been rejected.
We have heard the learned counsel for the appellant and the learned counsel for the State.
The appellant has been behind bar as an undertrial prisoner since 19.11.2019. One of the 12 prosecution witnesses has been examined. In the facts, we are of the view that the appellant must succeed.
The appeal is allowed. The impugned order is set side. The appellant shall be released on bail subject to such conditions as may be imposed by the trial Court. One of the conditions shall be that the appellant shall not in any way attempt to influence any of the witnesses.
………………………………………………………., J.
Signature Not Verified[ K.M. JOSEPH ] Digitally signed by Nidhi Ahuja Date: 2023.03.03 17:08:17 IST Reason: ………………………………………………………., J. [ B.V. NAGARATHNA ] New Delhi;
March 03, 2023.
ITEM NO.8 COURT NO.3 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 No. 718/2023
(Arising out of SLP (Crl.) No. 11339/2022) (Arising out of impugned final judgment and order dated 15-09-2022 in Crl.Misc.Bail Application No. 7597/2022 passed by the High Court of Allahabad Bench at Lucknow ) SAHIL QURAISHI @ SAJID QURAISHI Appellant(s) VERSUS THE STATE OF UTTAR PRADESH Respondent(s) (With IA No. 181774/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 181773/2022 - EXEMPTION FROM FILING O.T.) Date : 03-03-2023 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Appellant(s) Mr. Sabarish Subramanian, Adv.
Mr. Shafik Ahmed, Adv.
Mr. Danish Saifi, Adv.
Ms. Anju, Adv.
Ms. Renu Bala, Adv.
Mr. Ajay Sharma, Adv.
Mr. Kaushal Yadav, AOR For Respondent(s) Mr. Ardhendumauli Kumar Prashad, A.A.G. Mr. Adarsh Upadhyay, AOR Mr. Ajay Prajapati, Adv.
Mrs. Shreya Srivastava, Adv. Mr. Ashish Madaan, Adv.
Mr. Aman Pathak, Adv.
Ms. Pallavi Kumari, Adv.
Ms. Ananya Sahu, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order concluding as follows:
“The appeal is allowed. The impugned order is set side. The appellant shall be released on bail subject to such conditions as may be imposed by the trial Court. One of the conditions shall be that the appellant shall not in any way attempt to influence any of the witnesses.” Pending applications stand disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
[Signed order is placed on the file.]