Supreme Court - Daily Orders
Pawan Kumar Yadav vs The State Of Uttar Pradesh on 15 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
1
ITEM NO.46 COURT NO.2 SECTION II
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). 8587/2018
(Arising out of impugned final judgment and order dated 05-07-2018
in CRLA No. 2084/2008 passed by the High Court Of Judicature At
Allahabad)
PAWAN KUMAR YADAV Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
IA 133883/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT,133885/2018-EXEMPTION FROM FILING O.T.
Date : 15-02-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Ashok Arora, Adv.
Mr. Yadav Narender Singh, AOR
Mr. Vivek Sharma, Adv.
For Respondent(s) Mr. Bhakti Vardhan Singh, AOR
Mr. Akshay Amritanshu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Though adjournment letter has been circulated by the learned counsel for the respondent/State in order to enable the respondent to file the counter affidavit, the same is opposed by the learned counsel for the petitioner on the ground that the respondent was served much earlier and it had sufficient time to file the counter Signature Not Verified affidavit. In these circumstances, the request is rejected. Digitally signed by ASHWANI KUMAR Date: 2019.02.15 17:22:33 IST Reason:
We have heard the learned counsel for the parties. We find that the petitioner has already suffered more than 15 2 years of incarceration. The appeal of the petitioner is pending before the High Court. In these circumstances, the petitioner shall be released on bail during the pendency of the appeal on the terms and conditions which shall be imposed by the Trial Court. The Special Leave Petition stands disposed of. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER