Supreme Court - Daily Orders
Brij Nandan Kumar @ Brij Nandana Kumar vs The State Of Bihar on 12 May, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
SLP(Crl.) No(s). 3834/2022
ITEM NO.10 COURT NO.14 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). 3834/2022
(Arising out of impugned final judgment and order dated 29-03-2022
in CRM No. 14172/2021 passed by the High Court of Judicature at
Patna)
BRIJ NANDAN KUMAR @ BRIJ NANDANA KUMAR Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
( IA No.60884/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.60885/2022-EXEMPTION FROM FILING O.T. )
Date : 12-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Gaurav Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to issue notice in the present petition which challenges the order denying anticipatory bail to the petitioner. It will be open to the petitioner to surrender and apply for regular bail, which application would be considered on merit without being influenced by the impugned order or the dismissal of the Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.05.13 present petition. If any application for regular bail is 16:58:59 IST Reason: filed, the same would be considered expeditiously. 1 SLP(Crl.) No(s). 3834/2022 Recording the aforesaid, the petition for special leave to appeal is dismissed.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
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