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Sakshi Tiwari vs The State Of Madhya Pradesh on 12 January, 2021

Bench: L. Nageswara Rao, Vineet Saran

      ITEM NO.25                  Court 8 (Video Conferencing)               SECTION II-A

                                  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).5987-5988/2020

      (Arising out of impugned final judgment and order dated 31-08-2020
      in MCRC No. 27638/2020 22-10-2020 in MCRC No. 38656/2020 passed by
      the High Court Of M.p Principal Seat At Jabalpur)

      SAKSHI TIWARI & ORS.                                                 Petitioner(s)

                                                     VERSUS

      THE STATE OF MADHYA PRADESH                                          Respondent(s)


      (IA No. 122216/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT IA No. 122217/2020 - EXEMPTION FROM FILING O.T. IA No.
      122215/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
      ANNEXURES)

      Date : 12-01-2021 These matters were called on for hearing today.

      CORAM :               HON'BLE MR. JUSTICE L. NAGESWARA RAO
                            HON'BLE MR. JUSTICE VINEET SARAN


      For Petitioner(s)                Mr.   R.C. Mishra, Sr. Adv.
                                       Mr.   Rajnish Kumar Jha, AOR
                                       Mr.   Ilin Saraswat, Adv.
                                       Mr.   Ananya Mishra, Adv.
                                       Mr.   Mahendra Kumar, Adv.

      For Respondent(s)                Ms. Ankita Choudhary, Dy.AG,
                                       Mr. Arjun Garg, AOR
                                       Ms. Shrutika Garg, Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R

The petitioners who are close relatives of the deceased have been in jail since 13.07.2020 for committing offences under Section Signature Not Verified 306 read with Section 34 of the Indian Penal Code.

GULSHAN KUMAR ARORA Date: 2021.01.12 17:22:36 IST Reason:

Nandini committed suicide on 10.07.2020 by leaving a suicide note in which it was mentioned that the family members including  2 the petitioners have been harassing her for property. We are informed that the charge sheet has been filed.

We have passed orders directing stay of arrest on 05.10.2020 and release of the petitioners on 18.12.2020. After hearing learned counsel for the petitioners and the State, we are inclined to continue the orders passed on 05.10.2020 and 18.12.2020 subject to the conditions that the petitioners shall not make any attempt to influence the witnesses and tampering with the record. The prosecution is permitted to file an application for cancellation of bail in case the petitioners make any such attempt.

The orders passed on 05.10.2020 and 18.10.2020 stand confirmed and the special leave petition is disposed of accordingly.

Pending applications, if any, stand disposed of accordingly.

(GULSHAN KUMAR ARORA)                                      (BEENA JOLLY)
     AR-CUM-PS                                              COURT MASTER