Supreme Court - Daily Orders
Vidya Bhushan Manik vs State Of Maharashtra on 1 May, 2014
4% IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1022 OF 2014
(Arising out of SLP (Crl.) No.9643 of 2013)
VIDYA BHUSHAN MANIK APPELLANT
VERSUS
STATE OF MAHARASHTRA RESPONDENT
O R D E R
Leave granted.
The appeal has been preferred by the appellant against the order dated 8th November, 2013 passed by the High Court of Judicature at Bombay in Criminal Anticipatory Bail Application (ST) No. 1257 of 2013. By the impugned order, the High Court rejected the prayer of the appellant for granting anticipatory bail. The appellant was apprehended for arrest in connection with FIR registered as CR No. 93/2013 dated 4.10.2013 Police Station Palghar, District Thane.
On 26th November, 2013, when the matter was taken up, this Court passed the following interim order:
,,....Pending further orders from this court and purely as an interim measure we direct that in the event of the arrest of the petitioner in connection with CR No. 93 of 2013 registered at Palghar, District Thane for the offences punishable under Sections 307, 324, 143, 144, 147, 148, 149 and 149, Indian Penal Code he shall be released on bail on his furnishing bail bonds in a sum 1 of Rs. 20,000/- with two sureties in the like amount to the satisfaction of the trial court. The petitioner shall however co- operate with the on going investigation and refrain from tampering with the evidence in any manner whatsoever."
We have heard learned counsel for the parties. Taking into consideration the facts and circumstances of the case and the fact that the appellant has not misused the interim bail granted on 26th November,2013, we set aside the impugned order dated 8th November,2013 passed by the High Court of Judicature at Bombay and direct that in the event of arrest the appellant Vidya Bhushan Manik be enlarged on bail in connection with FIR registered as CR No. 93/2013 dated 4.10.2013 Police Station Palghar, District Thane subject to his furnishing bail bond of Rs. 20,000/-(Rupees Twenty Thousand only) with two solvent sureties for the like amount to the satisfaction of the Investigating Officer.
The appellant shall cooperate with the police in the matter of investigation.
The appeal stands disposed of.
...............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ...........................J. [VIKRAMAJIT SEN] NEW DELHI;
MAY 01, 2014
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ITEM NO.9 COURT NO.10 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 FOR SPECIAL LEAVE TO APPEAL (CRL.) NO. 9643 OF 2013 (From the Judgment and Order dated 8.11.2013 in CRL. A.Bail Application (ST) No.1257 of 2013 of the High Court of Bombay) VIDYA BHUSHAN MANIK Appellant (s) VERSUS STATE OF MAHARASHTRA Respondent(s) (With appln(s) for anticipatory bail and office report) Date: 01/05/2014 This Appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE VIKRAMAJIT SEN For Appellant(s) Mr. Sushil Karanjkar, Adv.
Mr. Nikhilesh Kumar, adv.
Mr. Vinod N. Naik, Adv.
Mr. K.N. Rai,Adv.
For Respondent(s) Mr. Shankar Chillarge, Adv.
Mr. Aniruddha P. Mayee,Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of in terms of the Signed Order.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
(Signed Order is placed on the file) 3