Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Anjani Singh vs The State Of Uttar Pradesh on 11 September, 2020

Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph

     ITEM NO.1                      Court 3 (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).    1262/2020

     (Arising out of impugned final judgment and order dated 05-07-2019
     in CRLA No. 8133/2007 passed by the High Court Of Judicature At
     Allahabad)

     ANJANI SINGH & ANR.                                                          Petitioner(s)

                                                          VERSUS

     THE STATE OF UTTAR PRADESH                                                   Respondent(s)

     (ONLY CRL.M.P NO. 72936/2020 GRANT OF BAIL TO BE LISTED)

     Date : 11-09-2020 These matters were called on for hearing today.

     CORAM :                  HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MS. JUSTICE INDU MALHOTRA
                              HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)                     Rakesh Kumar-I AOR
                                           Mr. Rupesh Kumar sinha, Adv.
                                           Mr. Harsh Upadhyay, Adv

     For Respondent(s)                     Ms. Srishti Singh, AOR


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

Leave granted.

The first appellant would be completing 16 years of actual imprisonment on 29 October 2020. In the circumstances, we direct that the first appellant be released on bail subject to such terms and conditions as may be imposed by the Sessions Court in connection with Sessions Trial No. 28 of 2005.

Digitally signed by

As regard the second appellant, Mr. Rakesh Kumar, learned counsel appearing on ARJUN BISHT Date: 2020.09.11 19:22:24 IST Reason: behalf of the appellants states that he is not in a position, at present, to make a statement in regard to the extent of the imprisonment which has been undergone. It  2 has been stated that though the second appellant is presently lodged at the District Jail, Balia, he had earlier been lodged at the District Jail Varanasi. He also submits that a report may be called in regard to the medical condition of the second appellant.

The Superintendent of the District Jail, Balia, where the second appellant is lodged, shall submit a custody certificate indicating the actual imprisonment which has been undergone by the second appellant. We also direct the Superintendent of the District Jail, Balia to ensure that the second appellant is medically examined and that a report is forwarded to this Court within a period of four weeks from today about his medical condition.

      List on 13.10.2020



(GULSHAN KUMAR ARORA)                                           (SAROJ KUMARI GAUR)
     AR-CUM-PS                                                     COURT MASTER