Supreme Court - Daily Orders
Dr. Maqdoom Mohiuddin Farooqui vs The State Of Maharashtra on 24 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1061 OF 2018
[ARISING OUT OF SPECIAL LEAVE PETITION (CRIMINAL)
NO.631/2018]
DR. MAQDOOM MOHIUDDIN
FAROOQUI ...APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ORS. ...RESPONDENT(S)
ORDER
1. Leave granted.
2. We have heard the learned counsels for the parties and considered the matter.
3. Upon due consideration we dispose of the present appeal in terms of the interim order dated 30th January, 2018, meaning thereby, in the event of the arrest of the appellant, he shall be released on bail subject to his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five thousand) with one local surety in the like amount to the satisfaction of the Arresting Authority in connection with Crime Register No.0337/2017 registered with City Chowk Police Station, Aurangabad, Dist. Aurangabad. The accused Signature Not Verified appellant shall cooperate with the investigation at Digitally signed by VINOD LAKHINA Date: 2018.08.24 18:45:02 IST Reason: 2 all further stages as may be required and in the event there is any failure on the part of the appellant to so cooperate, it will be open for the prosecution to seek cancellation of the anticipatory bail granted by the present order. We also make it clear that it will be open to the Arresting Authority to impose such condition(s) as may be considered fit and appropriate.
4. Consequently, the order of the High Court is set aside and the present appeal is disposed of in the above terms.
....................,J.
(RANJAN GOGOI) ...................,J.
(NAVIN SINHA) ...................,J.
(K.M. JOSEPH)
NEW DELHI
AUGUST 24, 2018
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ITEM NO.46 COURT NO.2 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). 631/2018 (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 09-01-2018 IN CRLA NO. 5976/2017 PASSED BY THE HIGH COURT OF JUDICATURE AT BOMBAY AT AURANGABAD) DR. MAQDOOM MOHIUDDIN FAROOQUI PETITIONER(S) VERSUS THE STATE OF MAHARASHTRA & ORS. RESPONDENT(S) Date : 24-08-2018 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Basant R., Sr. Adv.
Ms. Surabhi Guleria, Adv.
Ms. Jaikriti S. Jadeja, AOR Ms. Shakul R. Ghatole, Adv.
For Respondent(s) Mr. Sandeep S. Ladda, Adv.
Mr. Soumik Ghosal, AOR Mr. Devender Singh, Adv.
Mr. Gaurav Singh, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]