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Supreme Court - Daily Orders

State Nct Of Delhi vs Rakesh Kumar . on 27 April, 2015

Bench: T.S. Thakur, R. Banumathi

                                                      1

                                                                                 OUT TODAY
         ITEM NO.1                          COURT NO.2                  SECTION II

                                   S U P R E M E C O U R T O F I N D I A
                                           RECORD OF PROCEEDINGS
                                      CRLMP.NOS. 6134 & 6135 of 2015
                                                    in
                                  Criminal Appeal No(s). 1884-1887/2010

         STATE NCT OF DELHI                                               Appellant(s)

                                                     VERSUS

         RAKESH KUMAR & ORS.                                              Respondent(s)

         (for recalling             the   court's   order   dated   18.3.2015   and   office
         report)

         Date: 27/04/2015 This matter was called on for hearing today.

         CORAM :
                             HON'BLE MR. JUSTICE T.S. THAKUR
                             HON'BLE MRS. JUSTICE R. BANUMATHI

         For Appellant(s)              Mr. P.K. Dey,Adv.
                                       Mr. M.P. Gupta,Adv.
                                       Mr. M. Khairati,Adv.
                                       Mr. D.S. Mahra,Adv.
                                       Mrs. Anil Katiyar,Adv.

         For Respondent(s)             Mr. M.L. Yadav,Adv.
         For Applicant(s)              Mr. Harish C. Pant,Adv.

                                       Mr. M. Taiyab Khan,Adv.
                                       Mr. Shakil Ahmed Syed,Adv.

                                       Ms. Nidhi,Adv.

                                       Mr. Anis Ahmed Khan,Adv.

                                       Ms. Puja Sharma,Adv.

                         UPON hearing the counsel the Court made the following
                                           O R D E R

Heard.

Digitally signed by Mahabir Singh Date: 2015.04.27 These applications (Crl.M.P.Nos.6134/15 and 6135/15) seek 14:55:00 IST Reason: recall of our Order dated 18th March, 2015 passed in Criminal Appeal Nos.1884-1887 of 2010 whereby we had directed issue of  2 non-bailable warrants against respondents Pushpender, Nirvikar, Sripal Singh Raghav, Satinder Kumar and Rakesh Kumar.

Learned counsel for the applicants submit that respondent-Satinder Kumar has already passed away. They pray for recall of the non-bailable warrants on the ground that the counsel engaged by the applicants was unavoidably held up when the matter was called up for hearing.

In the circumstances and for the reasons stated in the applications, we direct that if the respondents-applicants, Rakesh Kumar, Sripal Singh Raghav and Nirvikar surrender before the trial court and furnish their respective bail bonds in a sum of Rs.20,000/- (Rupees Twenty Thousand) with two sureties each in the like amount to the satisfaction of the trial court, the petitioners shall stand enlarged on bail and non-bailable warrants against them shall stand recalled. Crl.M.P.No.6134/15 filed by respondents-Rakesh Kumar and Sripal Singh Raghav and Crl.M.P. No. 6135/15 filed by respondent-Nirvikar are allowed and disposed off.

(MAHABIR SINGH)                                              (VEENA KHERA)
 COURT MASTER                                                 COURT MASTER