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Rattani @ Rajni vs The State Of Himachal Pradesh on 13 September, 2021

Bench: Sanjay Kishan Kaul, M.M. Sundresh

     ITEM NO.7                     Court 5 (Video Conferencing)                  SECTION II-C

                                       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(s).429/2021

     RATTANI @ RAJNI                                                            Appellant(s)

                                                          VERSUS

     THE STATE OF HIMACHAL PRADESH                                              Respondent(s)


         IA No. 54957/2021 - SUSPENSION OF SENTENCE)

     Date : 13-09-2021 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Appellant(s)                      Mr. Aditya Dhawan, Adv.
                                           Ms. Kiran Dhawan, Adv.
                                           Mr. Chander Shekhar Ashri, AOR

     For Respondent(s)                     Mr.   Vikas Mahajan, Sr. Adv./ AAG for State of H.P.
                                           Mr.   Vivek Mahajan, Adv.
                                           Mr.   Vidit Anand, Adv.
                                           Mr.   Anil Kumar, Adv.
                                           Mr.   Arun Singh, Adv.
                                           Mr.   Vinod Sharma, AOR
                                           Mr.   Parijat Som, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

I.A. No.54957/2021- Suspension of sentence Heard learned counsel for parties.

In view of the impugned order being a reversal of acquittal and based on circumstantial evidence and in the given facts and circumstances of the present case, we are inclined to grant bail to the appellant on terms and conditions to the satisfaction of the Trial Court.

I.A.54957/2021 stands disposed of.

                         (RASHMI DHYANI)                                      (POONAM VAID)
                          COURT MASTER                                         COURT MASTER