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Arun Kumar Tiwari vs State Of M.P on 13 July, 2015

Bench: Jagdish Singh Khehar, Adarsh Kumar Goel

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     ITEM NO.26                            COURT NO.4                  SECTION IIA

                               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). 5176/2015
     (Arising out of impugned final judgment and order dated 17/06/2015
     in MCRC No. 6310/2015 passed by the High Court Of M.P At Jabalpur)

     ARUN KUMAR TIWARI                                                  Petitioner(s)

                                                    VERSUS

     STATE OF M.P                                       Respondent(s)
     (with appln. (s) for exemption from filing O.T. and interim relief
     and office report)

     Date : 13/07/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL


     For Petitioner(s)              Mr. Vivek Tankha, Sr. Adv.
                                    Mr. Sanjay K. Agrawal,Adv.
                                    Ms. Jenifer John, Adv.

     For Respondent(s)              Mr.   Ranjit Kumar, SG
                                    Mr.   Manoj K. Singh, Adv.
                                    Mr.   Vishal Gera, Adv.
                                    Mr.   Rahul Pandey, Adv.

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

Issue notice.

On our asking, Mr. Ranjit Kumar, learned Solicitor General of India, who is appearing in the connected matters, on behalf of the State of Madhya Pradesh, accepts notice.

With the consent of the learned counsel for the rival parties, the present petition is being disposed of finally.

Learned counsel for the petitioner undertakes, that the 17:30:35 IST Reason:

petitioner shall surrender before the trial Court within one week from today. As and when the petitioner appears before the trial  2 Court, he shall be granted the concession of bail, on such terms and conditions as may be considered appropriate by the trial Court.

Needless to mention, that the petitioner has undertaken to this Court, that he would co-operate with the investigating agencies, and shall appear before the investigating agencies, as and when he is summoned. In case of non-compliance, it shall be open to the respondent to seek cancellation of bail.

The instant petition stands disposed of in the above terms.

(Renuka Sadana)                              (Parveen Kr. Chawla)
 Court Master                                     AR-cum-PS