Item No.801 Court No.4 Section II
Supreme Court of India
Record of Proceedings
Sunita Bhati Vs. State of Uttar Pradesh & ANR.
[Special Leave Petition (Criminal) Diary No(s). 21569/2019 arising out of impugned final judgment and order dated 20-06- 2019 in CRMSTB No. 1/2019 passed by the High Court of Judicature At Allahabad]
Date: 21-06-2019
This petition was mentioned today.
CORAM:
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SURYA KANT (VACATION BENCH)
For Petitioner(s)
Mr. Pai Amit, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following
O R D E R
List today at the end of the Board.
|
Charanjeet Kaur |
Vidya Negi |
|
A.R.-Cum-P.S. |
Court Master |
Revised Item No.24 Court No.4 Section II
Supreme Court of India
Record of Proceedings
Sunita Bhati Vs. State of Uttar Pradesh & ANR.
[Special Leave Petition (Criminal) Diary No(s). 21569/2019 arising out of impugned final judgment and order dated 20-06-2019 in CRMSTB No. 1/2019 passed by the High Court of Judicature at Allahabad]
[To be Taken up at the End of the Board Today I.E. 21-06- 2019.]
Date: 21-06-2019
This petition was called on for hearing today.
CORAM:
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SURYA KANT (VACATION BENCH)
For Petitioner(s)
Mr. Sudhanshu Chaudhari, Adv.
Mr. Pai Amit, AOR
Mr. Rahat Bansal, Adv.
Mr. Love Dishek, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted.
The High Court rejected the Bail Petition on the ground that there are 45 cases of heinous crime pending against the husband of the petitioner. Since the husband of the petitioner is accused in a murder case and is involved in 45 other cases of heinous crime, we are not inclined to grant bail. The Special Leave Petition is dismissed accordingly. Pending applications, if any, stand disposed of.
|
Deepak Singh |
Vidya Negi |
|
Court Master (SH) |
Court Master (NSH) |
