Supreme Court - Daily Orders
Mukesh vs State Of Rajasthan on 31 March, 2014
Author: Chief Justice
Bench: Chief Justice
Ò
ITEM NO.12 COURT NO.1 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).1942/2014
(From the judgement and order dated 26/11/2013 in DBCRA No.423/2010,CRLMA
No.91/2013 of The HIGH COURT OF RAJASTHAN AT JAIPUR)
MUKESH Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln(s) for bail,permission to file additional documents and office
report)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Abhishek Gupta,Adv.
For Respondent(s) Mr. Shiv Mangal Sharma,AAG
Mr. Akshat Anand,Adv.
Mr. Shrey Kapoor,Adv.
Ms. Ruchi Kohli,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Leave granted.
The appeal is disposed of in terms of the signed order.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.712 OF 2014 (@ SPECIAL LEAVE PETITION (CRL.)NO.1942 OF 2014) MUKESH ... APPELLANT(S) VERSUS STATE OF RAJASTHAN ... RESPONDENT(S) O R D E R Heard learned counsel for the parties. Leave granted.
Learned counsel appearing on behalf of the appellant has brought to our notice that the appellant has served more than seven years in jail till this date. It is also brought to our notice that other co-accused was granted bail. There is no possibility of appeal being heard in the near future by the High Court. Taking note of all these aspects and the materials placed, we are inclined to consider his claim for bail. Therefore, the appellant is ordered to be released on bail to the satisfaction of Additional Sessions Judge, (Fast Track) No.2, Bundi in Sessions Case No. 25/2008.
...2/-
-2-The Additional Sessions Judge is free to impose appropriate condition(s) as he deems fit.
The criminal appeal is disposed of.
...................CJI.
[P. SATHASIVAM] NEW DELHI ....................J. 31st MARCH, 2014 [RANJAN GOGOI]