Supreme Court - Daily Orders
Rajesh @ Sarkari vs The State Of Haryana on 18 August, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
Crl.A.1648/2019
1
ITEM NO.2 Court 4 (VC) SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.70114/2020 in Criminal Appeal No.1648/2019
RAJESH @ SARKARI & ANR. Appellant(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(With appln.(s) for grant of bail)
Date : 18-08-2020 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. Rakesh K. Khanna, Sr. Adv.
Mr. Yadav Narender Singh, AOR
For Respondent(s) Mr. Deepak Thukral, AAG
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The application for bail which has been filed by the appellants has been listed today. Mr Rakesh Khanna, learned senior counsel appearing on behalf of the appellants states that the appellants have already undergone twelve years and four months of actual custody and with remission, the period undergone would be sixteen years and six months.
2 Mr Deepak Thukral, learned counsel appearing on behalf of the respondent- State submits that the appellants are on parole at present and the period is Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.08.18 19:22:48 IST Reason: to expire on 10 September 2020.
Crl.A.1648/2019 23 We are of the view that it would be appropriate to list the Criminal Appeal for final hearing on 1 September 2020. Hence, the hearing of the application for bail is deferred at this stage.
4 The Registry shall list the Criminal Appeal for final hearing at the end of the miscellaneous board on 1 September 2020.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
AR-cum-PS BRANCH OFFICER