Supreme Court - Daily Orders
Kamta Prasad Gupta vs The State Of Madhya Pradesh on 26 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 760 OF 2019
(@ SLP (Crl.) No. 2119 of 2019)
KAMTA PRASAD GUPTA Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
O R D E R
Leave granted.
By the order dated 8 March 2019, this Court while issuing notice, granted stay of arrest of the appellant. The standing counsel appeared on behalf of the State of Madhya Pradesh.
Having regard to all the facts and circumstances of the case, we of the view that the appellant should be granted the benefit of Section 438 of the Code of Criminal Procedure, 1973. We accordingly order and direct that in the event of Signature Not Verified arrest of the appellant, he shall be released on Digitally signed by NEELAM GULATI Date: 2019.04.26 17:14:17 IST Reason: bail subject to such terms and conditions as may be imposed by the competent officer or the Court, as 2 the case may be.
The appeal is accordingly disposed of.
................J. (Dr. Dhananjaya Y. CHANDRACHUD) ................J. (HEMANT GUPTA) NEW DELHI;
APRIL 26, 2019
3
ITEM NO.40 COURT NO.11 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). 2119/2019
(Arising out of impugned final judgment and order dated 18-01-2019 in MCRC No. 2190/2019 passed by the High Court Of M.P. Principal Seat At Jabalpur) KAMTA PRASAD GUPTA Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) Date : 26-04-2019 This petition was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Uday Gupta, Adv.
Ms. Shivani Lal, Adv.
Mr. Hiren Dasan, Adv.
Mr. M.K. Tripathi, Adv.
Mrs. Sarla Chandra, AOR For Respondent(s) Mr. Rahul Kaushik, Adv.
Mr. Bhuvneshwari Pathak, Adv. Ms. Shilpi Satyapriya Satyam, Adv. Mr. Siddharth Chakravorty, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
We order and direct that in the event of arrest of the appellant, he shall be released on bail subject to such terms and conditions as may be imposed by the competent officer or the Court, as the case may be.
The appeal is disposed of in terms of the signed order.
(NEELAM GULATI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)