Supreme Court of India
Fazal vs State Of U.P on 9 April, 2012
Bench: H.L. Dattu, Chandramauli Kr. Prasad
ITEM NO.53 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).8155/2011
(From the judgement and order(s) in CRLA No. 602/2006 dated 25-MAR-09 of
The HIGH COURT OF JUDICATURE AT ALLAHABAD)
FAZAL Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(With appln(s) for c/delay in filing SLP,exemption from filing
O.T.,bail,exemption from filing c/c of the impugned order and office report
)
Date: 09/04/2012 This Petition was called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
For Petitioner(s) Mr.R.S.Rathi, Adv.
Ms.Kusum, Adv.
Mr.Prabhat Kumar, Adv.
For Mr. Ashok Kumar Gupta II,Adv.
For Respondent(s) Mr.Ratnakar Dash, Sr.Adv.
Mr.Vikrant Yadav, Adv.
For Mr. Kamlendra Mishra,Adv.
UPON hearing counsel the Court made the following
O R D E R
Application for exemption from filing Official Translation is allowed.
Leave granted.
Delay condoned.
As the appellant has already served a period of more than 5 years of sentence, in our opinion, the appellant deserves to be released on bail. Accordingly, we direct that, during the pendency of the appeal, the appellant be released on bail, subject to the satisfaction of the Trial Court.
(G.V.Ramana) (Sharda Kapoor)
Court Master Court Master