Supreme Court - Daily Orders
Akash Singh vs The State Of Madhya Pradesh on 28 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1101 OF 2021
(Arising out of SLP(Crl.) No. 5125/2021
AKASH SINGH .. APPELLANT(S)
VERSUS
THE STATE OF MADHYA PRADESH.. RESPONDENT(S)
O R D E R
Leave granted.
We have learned counsel for the parties. The charge sheet has been filed. The allegation is of the complainant being cheated of Rs. 5 lakh allegedly for allotment of Reliance Petrol Pump through the fake website. It is alleged that amount of Rs.1,40,000/- out of the same was recovered from the appellant and Rs. 80,000/- from his wife.
In view of the fact that investigation is over and charge sheet has been filed and in view of the given facts and circumstances, we enlarge Signature Not Verified the appellant on bail on terms and conditions to Digitally signed by Charanjeet kaur satisfaction of the trial Court. Date: 2021.09.28 17:00:28 IST Reason: 2 The appeal stands allowed accordingly.
....................J. [SANJAY KISHAN KAUL] ...................J. [M.M. SUNDRESH] NEW DELHI, SEPTEMBER 28, 2021.
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ITEM NO.13 Court 6 (Video Conferencing) SECTION II-A
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). 5125/2021
(Arising out of impugned final judgment and order dated 28-06-2021 in MCRC No. 29015/2021 passed by the High Court Of M.p At Gwalior) AKASH SINGH Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) (FOR ADMISSION and I.R.) Date : 28-09-2021 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Ms. Aastha Mehta, Adv.
Ms. Vishakha, Adv.
Ms. Prerna Mohapatra, Adv. Ms. Deepanwita Priyanka, AOR For Respondent(s) Mr.D.S. Parmar,AAG Mr.Gopal Jha, AOR Mr. Shreyash Bhardwaj, Adv. Mr. Nishant Verma, Adv.
Ms. Mamta Shrivastava, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appellant is enlarged on bail on terms and conditions to satisfaction of the trial Court.
The appeal stands allowed in terms of the signed order.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ]