Fazal Vs. State of U.P.
Item No.53 Court No. 9 Section II Supreme Court of India Record of Proceedings Petition(S) For Special Leave To Appeal (CRL) No(S).8155/2011
(From The Judgment and Order(S) In Crla No. 602/2006 Dated 25-Mar-09 of The High Court of Judicature At Allahabad)
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 5years 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
