Supreme Court - Daily Orders
Md. Sajjad @ Raju @ Salim vs State Of West Bengal on 16 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
1
ITEM NO.3 COURT NO.10 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 1762/2015 in Criminal Appeal No(s).1953/2010
MD. SAJJAD @ RAJU @ SALIM Appellant(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(for bail and office report)
Date: 16/02/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Anand, Adv.
Mr. A.N. Singh, Adv.
Mr. Merusagar Samantaray, AOR
For Respondent(s) Mr. Kabir Shankar Bose, Adv.
Mr. Anip Sachthey, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. Considering the facts and circumstances of the case including the fact that the appellant (Md. Sajjad @ Raju @Salim) has been in custody for about 10 and ½ years, we think that this is a fit case for grant of bail. Accordingly, the appellant is granted bail subject to Signature Not Verified Digitally signed by furnishing a personal bond for an amount of Rs.25,000/- Sanjay Kumar Date: 2015.02.16 17:26:00 IST Reason: along with one surety of the like amount to the satisfaction of the Trial Court.
2Accordingly, application for bail is disposed of. Learned counsel for the State points out that since the original record of the case is lying in this Court, the trial in respect of other accused who were absconding (but are now available) is not being taken up.
The Registry is directed to send the original record of the case to the Trial Court. However, the State should file the deposition of the witnesses for the purposes of hearing of this appeal within six weeks. Learned counsel for the State is permitted to inspect the record for the aforesaid purpose.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER