Supreme Court - Daily Orders
Anand Mohan Prasad Singh@ Tan Singh vs State Of Jharkhand on 1 May, 2014
4 IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1016 OF 2014
(Arising out of S.L.P.(Crl.) No. 9224 of 2013)
ANAND MOHAN PRASAD SINGH
@ TAN SINGH ... APPELLANT(S)
VERSUS
STATE OF JHARKHAND & ANR. ...RESPONDENT(S)
O R D E R
Heard learned counsel for the parties. Leave granted.
We make our interim Order dated 16.12.2013 absolute.
Accordingly, the appeal is allowed.
..........................J. (CHANDRAMAULI KR. PRASAD) ..........................J. (PINAKI CHANDRA GHOSE) New Delhi;
May 1, 2014
ITEM NO.25 COURT NO.8 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).9224/2013 (From the judgement and order dated 17/09/2013 in ABA No.1924/2013 of The HIGH COURT OF JHARKHAND AT RANCHI) ANAND MOHAN PRASAD SINGH @ TAN SINGH Petitioner(s) VERSUS STATE OF JHARKHAND & ANR. Respondent(s) (With appln(s) for stay of arrest and office report) Date: 01/05/2014 This Petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Ms. Prerna Singh, Adv.
Mr. Aakash Kumar, Adv.
Mr. Chandra Prakash,Adv.
For Respondent(s) Mr. B.S. Banthia, Adv. Mr. A. Phillips, Adv.
Mr. Jayesh Gaurav, Adv.
Ms. Priyanka Tyagi, Adv.
Mr. Anil K. Jha,Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
Heard learned counsel for the parties. We make our interim Order dated 16.12.2013 absolute. The appeal is allowed accordingly.
(S.K. Rakheja) (Indu Satija) Court Master Assistant Registrar (Signed order is placed on the file)