Supreme Court - Daily Orders
Lalkeshwar Prasad Singh@Lalkeshwar ... vs The State Of Bihar on 30 November, 2018
Author: Chief Justice
Bench: Chief Justice, Sanjay Kishan Kaul
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1496 OF 2018
[ARISING OUT OF SPECIAL LEAVE PETITION (CRIMINAL)
NO.4967/2018]
LALKESHWAR PRASAD SINGH @
LALKESHWAR PRASAD ...APPELLANT(S)
VERSUS
THE STATE OF BIHAR ...RESPONDENT(S)
ORDER
1. We have heard the learned counsels for the parties.
2. Leave granted.
3. The accused appellant is in custody since 20th June, 2016. Charge-sheet has been filed/submitted under Sections 409, 420, 465, 467, 468, 471, 188, 201, 212 and 120B of the Indian Penal Code, 1860 and Sections 8, 9, 13(i)(c)(d)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988. The trial has just about begun and only one out of 45 (forty five) listed witnesses has been examined.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.11.30 17:04:36 IST Reason: 2
4. Taking into account the totality of the facts stated above we are of the view that the accused appellant should be released on bail. We order accordingly. Therefore, the appellant is ordered to be released on bail to the satisfaction of the learned Special Judge, Vigilance, 1st Patna in connection with Special Case No.32 of 2016 (arising out of Kotwali P.S. Case No.270 of 2016 dated 6th June, 2016).
5. The learned Special Judge, Vigilance, 1st Patna is free to impose appropriate condition(s) as he deems fit.
6. Consequently, the order of the High Court is set aside and the present appeal is disposed of in the above terms.
....................,CJI.
(RANJAN GOGOI) ...................,J.
(SANJAY KISHAN KAUL)
NEW DELHI
NOVEMBER 30, 2018
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ITEM NO.36 COURT NO.1 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). 4967/2018 (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16-05-2018 IN CRLM NO. 24928/2018 PASSED BY THE HIGH COURT OF JUDICATURE AT PATNA) LALKESHWAR PRASAD SINGH @ LALKESHWAR PRASAD PETITIONER(S) VERSUS THE STATE OF BIHAR RESPONDENT(S) I.A. NO.81311/2018 – EXEMPTION FROM FILING O.T. I.A. NO.133969/2018 - EXEMPTION FROM FILING O.T. I.A. NO.81591/2018 – PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS I.A. NO.133968/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS Date : 30-11-2018 This matter was called on for hearing today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. Basant R., Sr. Adv.
Mr. R.B. Singhal, Adv.
Mr. R.K. Singh, Adv.
Ms. Rashmi Singh, AOR Mr. Hira Lal, Adv.
For Respondent(s) Ms. Abha R. Sharma, AOR Mr. D.S. Parmar, Adv.
Ms. Sujeeta Srivastava, Adv.
Mr. Mahender Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order. Consequently, all pending applications shall stand disposed of.
[VINOD LAKHINA] [ANAND PRAKASH]
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]