RAFIQ Vs THE STATE OF RAJASTHAN
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-001209-001209 / 2017
Diary number: 17184 / 2016
Advocates: ARUP BANERJEE Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1209/2017 [@ SLP (CRL.) No.1856/2017
RAFIQ Appellant VERSUS
STATE OF RAJASTHAN Respondent J U D G M E N T
KURIAN, J. 1. Leave granted. 2. The appellant has approached this Court aggrieved by the impugned order dated 12.02.2016 passed the High Court of Judicature for Rajasthan at Jaipur in SB Criminal Misc. Second Bail Application No.2168/2016, declining to grant bail. 3. It may be noted here that the appellant had been languishing in the jail ever since 03.09.2010. By order dated 09.03.2017, this Court released him on bail, during the pendency of the trial. 4. In the facts and circumstances of the case, the order dated 09.03.2017 is made absolute and the Criminal Appeal is disposed of. 5. It is made clear that the observations made in the interim order regarding maximum punishment is certainly subject to further verification as to the period of
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punishment. 6. The Criminal Appeal is disposed of in the above terms.
…................J. [KURIAN JOSEPH]
.................J. [R. BANUMATHI]
JULY 19, 2017; NEW DELHI.