Supreme Court - Daily Orders
X vs State Of Rajasthan on 13 May, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
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ITEM NO.48 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 22113/2025
IN Crl.A. No.2606/2024
X Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
Date : 13-05-2025 This petition was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Trideep Pais, Sr. Adv.
Ms. Seema Misra, Adv.
Mr. Harsh Bora, Adv.
Mr. N. Sai Vinod, AOR
Ms. Kanu Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Our attention is drawn to the order dated 19.12.2024 passed in Criminal Appeal No. 1527- 1531/2023 in the case of Mohd. Sarvar Azmi.
We have heard the learned counsel appearing for the parties. Both the sides agree to the Signature Not Verified modification of the condition. Digitally signed by ASHA SUNDRIYAL Date: 2025.05.19 18:20:21 IST Reason: 2 Accordingly, in the facts and circumstances of the present case, we partly modify the conditions imposed vide the earlier order dated 14.05.2024, by directing that the applicant, X (identity suppressed), need not visit the office of the investigating agency i.e. Anti-Terrorist Squad, Jaipur to record his attendance and may be permitted to return to his hometown in Azamgarh, Uttar Pradesh. However, he shall file an affidavit intimating the details of his present address in District - Azamgarh to the Police Station – Saraimeer, District – Azamgarh, Uttar Pradesh, as well as to the investigating agency, that is, the Anti-terrorist Squad, Jaipur, Rajasthan. In addition, the applicant will state therein his mobile number on which the officers of the investigating agency can contact him to ascertain his whereabouts.
In case of a change in the address or the mobile number, the applicant, X, shall file a further affidavit giving the aforesaid changed details to the aforementioned police station and the investigating agency.
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The affidavit will be furnished within a period of seven days from today. The respondent/non- applicant, that is, the State of Rajasthan, shall be entitled to move an application for recall of this order if any need arises.
The Miscellaneous Application is disposed of in the above terms.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR