Supreme Court - Daily Orders
The State Of Madhya Pradesh Home ... vs Maharaj Singh on 20 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.4 COURT NO.6 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 1921/2015 in Criminal Appeal No(s). 1963/2014
STATE OF M.P. Appellant(s)
VERSUS
MAHARAJ SINGH Respondent(s)
(for recalling the court's order dated 8.9.2014 and office report)
Date : 20/04/2015 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Ms. Bansuri Swaraj, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s) Mr. Yogesh Tiwari, Adv.
Mr. Vikrant Singh Bais,Adv.
UPON hearing the counsel the Court made the following
O R D E R
CrlMP No. 1921 of 2015 has been filed with the prayer as follows:-
“It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to:
(a) recall order dated 08.09.2014 passed by this Hon'ble Court and direct the Registry to list the abovesaid appeal for hearing; and Signature Not Verified Digitally signed by
(b) pass any other order(s) or Deepak Mansukhani directions as this Hon'ble Court may Date: 2015.04.20 19:01:00 IST Reason:
deem fit and proper under the facts and circumstances of the case”.-2-
The applicant is the respondent in Criminal Appeal No. 1963 of 2014. Accepting the reasons given in the application, the application is allowed as prayed for.
The non-bailable warrant issued to the respondent is recalled subject to the condition that the applicant will furnish a bond in the sum of Rs. 5000/- with one surety for the like amount before the learned Additional Sessions Judge, Vidisha, within a period of four weeks from today.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER