Supreme Court - Daily Orders
Irfan Ali vs State Of Uttar Pradesh on 29 November, 2022
Bench: B.R. Gavai, Vikram Nath
1
ITEM NO.16 COURT NO.9 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). 4025/2022
(Arising out of impugned final judgment and order dated 23-03-2021
in CRMBA No. 45846/2020 passed by the High Court Of Judicature At
Allahabad)
IRFAN ALI Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
(IA No. 64096/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 64097/2022 - EXEMPTION FROM FILING O.T.)
Date : 29-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Sabarish Subramanian, AOR
Mr. Shafik Ahmed, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. P. Shankar, Adv.
Mrs. Shivani Jena, Adv.
Mr. Naman Dwivedi, Adv.
Mr. Satish Solanki, Adv.
Mr. Nageshwar Kumhar, Adv.
Ms. Pratima Singh, Adv.
Mr. Prasenjit Sarkar, Adv.
For Respondent(s) Mr. S.R. Singh, Sr. Adv.
Mr. Ankur Prakash, AOR
Mr. Ajay Yadav, Adv.
Mr. Jaidev Yadav, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ajay Sharma, Adv.
Signature Not Verified
Mr. Gopal Singh Chauhan, Adv.
Mr. Vikas Verma, Adv.
Digitally signed by
Deepak Singh
Date: 2022.11.29
18:24:02 IST
Reason: Mr. Kaushal Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
2 Mr. Ritesh Kumar, learned counsel appearing for the respondent No.2/Sunita-prosecutrix categorically makes an statement that the prosecutrix is residing with the parents of the applicant/petitioner and further that she desires to marry with him.
In that view of the matter, there is no purpose to keep the applicant/petitioner behind the bar.
Accordingly, the applicant/petitioner is directed to be released on bail on such terms and conditions in connection with FIR No 62 dated 16.07.2019 registered at Police Station Jogia Udhaipur, District Siddharth Nagar, Uttar Pradesh as may be deemed fit and appropriate by the learned Trial Judge.
The special leave petition is disposed of accordingly. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)