Supreme Court - Daily Orders
Rakesh Ranjan Shrivastava vs The State Of Jharkhand on 2 January, 2023
Bench: S. Abdul Nazeer, Hima Kohli
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ITEM NO.12 COURT NO.3 SECTION II-A
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). 495/2021
(Arising out of impugned final judgment and order dated 16-10-2020
in CRLA (S.J.) No. 278/2020 passed by the High Court of Jharkhand
At Ranchi)
RAKESH RANJAN SHRIVASTAVA Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ANR. Respondent(s)
IA No. 25528/2021 - EXEMPTION FROM FILING O.T.
IA No. 6187/2021 - EXEMPTION FROM FILING O.T.
IA No. 34641/2021 - EXEMPTION FROM FILING O.T.
IA No. 34640/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 25527/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-01-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Shubham Bhalla, AOR
For Respondent(s) Mr. Arunabh Chowdhary, Sr. Adv.
Mr. Vishnu Sharma, Adv.
Ms. Pallavi Langar, AOR
Dr. Joseph Aristotle S., AOR
Mr. Shobhit Dwivedi, Adv.
Ms. Vaidehi Rastogi, Adv.
Mr. Sanjeev K. Mahara, Adv.
Signature Not Verified
Digitally signed by
Neelam Gulati
Date: 2023.01.02
17:30:56 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
This Court while issuing notice on 01st February, 2021 passed the following order:
“Issue notice, returnable within four weeks. In the meanwhile, the petitioner shall not be arrested in connection with FIR No. 08/2018 dated 6th August, 2018 District Bokaro-Sub-Division-Chas Police Station.
However, the petitioner would file bail bonds before the trial court for his appearance on the terms and conditions that would be fixed by the trial court” Having heard learned counsel for the parties and having regard to the facts and circumstances of the case, we are of the considered view that the interim protection granted by this Court on 01st February, 2021, shall continue to operate till the final disposal of the matter by the trial Court.
In view of the aforesaid, the Special Leave Petition is disposed of.
Pending applications also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)