Supreme Court - Daily Orders
Anil Kumar Gupta vs State Of Bihar on 22 August, 2014
ITEM NO.3 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(s) for Special Leave to Appeal (Crl.) No(s). 3843/2014
(Arising out of impugned final judgment and order dated 28/03/2014
in CRLM No. 18672/2013 passed by the High Court of Patna)
ANIL KUMAR GUPTA Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(with appln. (s) for stay and office report)
Date : 22/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ranjeet Kumar,Adv.
Mr. Rajesh Kumar Chaurasia,Adv.
Mrs. B. Sunita Rao,Adv.
For Respondent(s) Mr. Gopal Singh,Adv.
Mr. Manish Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition, which has been filed against the dismissal of anticipatory bail application. The special leave petition is dismissed.
However, if the petitioner surrenders before the Trial Court and apply for regular bail, the Trial Court shall consider the same and pass orders expeditiously, on its own merits.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER
Signature Not Verified
COURT MASTER
Digitally signed by
Narendra Prasad
Date: 2014.08.23
10:25:03 IST
Reason: