Supreme Court - Daily Orders
Hanumant Jagannath Nazirkar vs The State Of Maharashtra on 15 September, 2022
Bench: B.R. Gavai, C.T. Ravikumar
1
ITEM NO.3 COURT NO.13 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). 5078/2022
(Arising out of impugned final judgment and order dated 30-04-2022
in CRLBA No. 3466/2021 passed by the High Court of Judicature at
Bombay)
HANUMANT JAGANNATH NAZIRKAR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
IA No. 106051/2022 - APPLICATION FOR PERMISSION
IA No. 93848/2022 - INTERVENTION APPLICATION)
Date : 15-09-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. Ravindra Keshavrao Adsure, AOR
Mr. Yash Prashant Sonavane, Adv.
Ms. Sakshi Ajit Kale, Adv.
For Respondent(s) Mr. V.K. Shukla, Sr. Adv.
Mr. Abhishek Krishna, Adv.
Mr. Prasad Khartude, Adv.
Mr. Chand Qureshi, AOR
Mr. Rahul Chitnis, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya A. Pande, AOR
Mr. Bharat Bhagla, Adv.
Ms. Shwetal Shepal, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by GEETA AHUJA Date: 2022.09.15 18:25:28 IST Reason: The petitioner has been arrested in connection with FIR No. 736/2020 dated 18.06.2020 for offences punishable under Sections 13(1)(b)(e) r/w 13(2) of the Prevention of Corruption Act, 2 1988 and Section 109, 420, 465, 468, 471, 472, 474, 475, 120-B (Special Case No. 482/2021) of Indian Penal Code.
Petitioner, by way of present Special Leave Petition has preferred a bail application. We have perused the counter affidavit filed by the State.
The petition is vehemently opposed by Mr. Rahul Chitnis, learned counsel appearing for State of Maharashtra and Mr. V.K. Shukla, learned senior counsel appearing on behalf of the intervenor.
The petitioner is behind the bars for more than one and a half years. Charge-sheet has already been filed.
Taking into consideration the facts and circumstances mentioned in the petition, we are inclined to allow the prayer for bail. The petitioner is directed to be released on bail on such terms and conditions as may be deemed fit and appropriate by the learned Trial Judge.
Taking into consideration the facts and circumstances, the Trial Judge is requested to expedite the trial.
The Special Leave Petition stands disposed of. Pending applications, if any, also stand disposed of.
(SONIA GULATI) (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)