Supreme Court - Daily Orders
Rajaram vs The State Of Rajasthan on 2 December, 2020
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
1
ITEM NO.12 Court 2 (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 for Special Leave to Appeal (Crl.) No.3559/2020
(Arising out of impugned final judgment and order dated 19122019
in SBCRMFBA No. 15507/2019 passed by the High Court of Judicature
for Rajasthan at Jaipur)
RAJARAM Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R.)
Date : 02122020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Nishant Bishnoi, Adv.
Mr. Saurabh Ajay Gupta, AOR
For Respondent(s)
Dr. Manish Singhvi, Sr. Adv.
Mr. Sandeep Kumar Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Heard the learned counsel appearing for the petitioner and Dr. Manish Singhvi, learned Senior counsel appearing for the respondent – State of Rajasthan.
Taking into consideration the age of the petitioner who is 60 Signature Not Verified years old, his period of incarceration which is around four years Digitally signed by Vishal Anand Date: 2020.12.02 and his poor health condition, we are inclined to enlarge the 17:48:23 IST Reason:
petitioner on bail.2
The petitioner is, accordingly, directed to be enlarged on bail on such terms and conditions which the concerted Trial Court shall deem fit and appropriate to impose upon him. However, we clarify that the order has been passed in the given facts of the case and not to be treated as precedent.
If the petitioner violates any condition of bail, the State of Rajasthan would be at liberty to move an application for cancellation of bail which is being granted today by us. The Special Leave Petition is disposed of in the aforestated terms.
(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRARcumPS COURT MASTER (NSH)