Supreme Court - Daily Orders
Sheru Khan vs State Of Madhya Pradesh on 16 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
1
ITEM NO.3 COURT NO.4 SECTION IIA
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). 8724/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/09/2016
IN CRA NO. 2507/2015 PASSED BY THE HIGH COURT OF M.P. AT JABALPUR)
SHERU KHAN PETITIONER(S)
VERSUS
STATE OF MADHYA PRADESH RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Harshvardhan Jha, Adv.
Mrs. Yugandhara Jha, Adv.
Mr. Abhishek Chaudhary, Adv.
Mr. Vikas Chaudhary, Adv.
For Respondent(s) Mr. C.D. Singh, Adv.
Mr. Udit A., Adv.
Mr. Sandeepan Pathak, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.01.16
16:19:35 IST [SIGNED ORDER IS PLACED ON THE FILE]
Reason:
1
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.103 OF 2017 [Arising out of Special Leave Petition (Criminal) No.8724/2016] SHERU KHAN ...APPELLANT VERSUS STATE OF MADHYA PRADESH ...RESPONDENT ORDER
1. We have heard the learned counsel for the petitioner as well as the learned counsel for the State of Madhya Pradesh.
2. Leave granted.
3. The accused appellant has been convicted under Section 307 and 149 IPC and sentenced to undergo rigorous imprisonment for 10 years. He has been in custody for a period of over three years. 2
4. Having regard to the period of custody suffered and the fact that the appeal against the conviction and sentence is of the year 2015 and also taking into account the fact that during trial the accused appellant has been granted bail by this Court we are of the view the accused appellant should be released on bail and the sentence imposed should be suspended. We order accordingly. Therefore, the appellant is ordered to be released on bail to the satisfaction of the learned Additional Sessions Judge, Damoh, M.P. in Sessions Case No.205 of 2008 in connection with FIR No.522/2007 dated 3.8.2007 lodged with P.S. Kotwali, District Damoh (M.P.).
5. The learned Additional Sessions Judge, Damoh, M.P. is free to impose appropriate condition(s) as he deems fit. 3
6. Consequently, the order of the High Court is set aside and the present appeal is disposed of in the above terms. .
....................,J.
(RANJAN GOGOI) ...................,J.
(ASHOK BHUSHAN) NEW DELHI JANUARY 16, 2017