Supreme Court - Daily Orders
Shiv Kumar S/O Girdhari Lal vs The State Of Uttar Pradesh on 28 July, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION(CRIMINAL) NO. 14 OF 2017
SHIV KUMAR …..PETITIONER
VERSUS
STATE OF UTTAR PRADESH AND ANR. …...RESPONDENTS
O R D E R
1. On 6th March, 2017 while issuing notice, this Court directed the respondents to release the petitioner on interim bail subject to the satisfaction of Sessions Court, Hamirpur in Sessions Trial No. 115 of 1984.
2. The Sessions Court by order dated 27th March, 2017 directed the release of the petitioner on interim bail on his furnishing personal bond of rupees one lakh and two sureties of like amount.
3. Having heard learned counsel for the parties we are of the view that condition imposed by the Sessions Judge is onerous. Therefore, we direct the release of the petitioner subject to the petitioner furnishing personal bond of rupees ten thousand and two sureties of the like amount.
…....................J. (J. CHELAMESWAR) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.07.31 17:18:00 IST …....................J. Reason: (S. ABDUL NAZEER) NEW DELHI July 28, 2017.
ITEM NO.1 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 14/2017 SHIV KUMAR S/O GIRDHARI LAL Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) Date : 28-07-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Robin R. David, Adv. (AC) Mr. Dhiraj Philip, Adv.
For Respondent(s) Mr. Adarsh Upadhyay, AOR Mr. D.K. Goswami, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. On 6th March, 2017 while issuing notice, this Court directed the respondents to release the petitioner on interim bail subject to the satisfaction of Sessions Court, Hamirpur in Sessions Trial No. 115 of 1984.
2. The Sessions Court by order dated 27th March, 2017 directed the release of the petitioner on interim bail on his furnishing personal bond of rupees one lakh and two sureties of like amount.
3. Having heard learned counsel for the parties we are of the view that condition imposed by the Sessions Judge is onerous.
Therefore, we direct the release of the petitioner subject to the petitioner furnishing personal bond of rupees ten thousand and two sureties of the like amount.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
(Signed order is placed on the file)