Full Judgment Text
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
JUDGMENT
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
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