HARISH KUMAR Vs STATE OF UTTARKHAND
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: Crl.A. No.-000627-000627 / 2011
Diary number: 20697 / 2010
Advocates: Vs
NIRAJ GUPTA
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 627 OF 2011 (Arising out of SLP(Crl.) No.5424/2010)
HARISH KUMAR AND ANR. Appellant(s)
:VERSUS:
STATE OF UTTARAKHAND AND ANR. Respondent(s)
WITH
CRIMINAL APPEAL NO. 628 OF 2011 (Arising out of SLP(Crl.) No.10588/2010)
ABHA SINHA Appellant(s)
:VERSUS:
STATE OF UTTARAKHAND AND ORS. Respondent(s)
O R D E R
Leave granted.
We have heard the learned counsel for the
parties.
Learned counsel for the State of Uttarakhand
submits that the State does not want custodial
interrogation of the appellants if the appellants
are directed to appear before the Trial Court on 17th
March, 2011 (the date fixed for hearing of the case
by the Trial Court). We direct the appellants to
appear before the Trial Court on 17th March, 2011 and
on all other subsequent dates as and when they are
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required by it. In case the appellants do not abide
by the aforesaid directions of this Court, then the
interim relief granted to them by this Court can be
modified by the Trial Court.
In the facts and circumstances of this case,
we deem it appropriate to direct the appellants to
deposit their passports with the Trial Court on or
before the next date of hearing and the Trial Court
would also be at liberty to impose any other
conditions which it deems fit and proper in the
facts and circumstances of the case.
In the event of arrest, the appellants are
directed to be released on bail on their furnishing
personal bond in the sum of Rs.50,000/- (Rupees
Fifty thousand) with two sureties each in the like
amount to the satisfaction of the Trial Court.
We request the Trial Court to conduct the
trial of the case on day-to-day basis and conclude
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the same as expeditiously as possible.
These appeals are disposed of with the
aforementioned observations and directions.
.....................J (DALVEER BHANDARI)
.....................J (DEEPAK VERMA)
New Delhi; February 25, 2011.