ITEM NO.801               COURT NO.4               SECTION II

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

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)

SUNITA BHATI                                      Petitioner(s)

                               VERSUS

THE STATE OF UTTAR PRADESH & ANR.                 Respondent(s)   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

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

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)

SUNITA BHATI                                       Petitioner(s)                                 VERSUS

THE STATE OF UTTAR PRADESH & ANR.                  Respondent(s)

([ 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)