Supreme Court - Daily Orders
Irfan Javed Qureshi vs State Of Nct Of Delhi on 22 August, 2016
Bench: A.K. Sikri, N.V. Ramana
1
ITEM NO.37 COURT NO.11 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). 3816/2016
(Arising out of impugned final judgment and order dated 08/04/2016
in BA No. 273/2016 passed by the High Court Of Delhi At New Delhi)
IRFAN JAVED QURESHI Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and office report)
Date : 22/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Prashant Bhushan,Adv.
Mr. Rohit Kumar Singh, Adv.
Mr. O. Kuttan, Adv.
For Respondent(s) Mr. Karuna Nundy, Adv.
Mr. Chirag M. Shroff, Adv.
Mr. Saurab Nangia, Adv.
Mr. Chirag M. Shroff,Adv.
Mr. Bimal Roy Jad, Adv.
Mr. K.L. Janjani, Adv.
Mr. P.K. Dey, Adv.
Mr. D.S. Mahra, Adv.
Mr. Fuzail Ahmad Ayyubi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties at length. Signature Not Verified Digitally signed by Without discussing about the position which has been taken by both ASHWANI KUMAR Date: 2016.08.22 17:50:50 IST Reason: the parties, lest it may prejudice any of the parties, we feel that since the petitioner is in jail since 16th December, 2015 and 2 even the charge has not been framed, he is entitled to bail. The petitioner shall be released on bail, pending trial, on furnishing personal security of Rs.20,000/- with two sureties of the like amount.
We also make it clear that the petitioner shall not try to influence any of the witnesses including the complainant in any manner.
We are also informed that the matter is listed for framing of charge on 30.08.2016. The case should be argued on charge on that date without seeking any adjournment by any of the parties. If the charge is framed, the Trial Court shall fix an early date for prosecution evidence. In the first instance, the complainant should be examined.
The Special Leave Petition is disposed of accordingly. Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER