Supreme Court of India
Rajesh Ranjan @ Pappu Yadav vs State Of Bihar Th. Cbi on 5 August, 2010
Equivalent citations: 2011 AIR SCW 43, 2010 (13) SCC 57, AIR 2011 SC (CRIMINAL) 1944, 2011 (3) AIR JHAR R 455, AIR 2011 SC (SUPP) 423, (2010) 3 ALLCRIR 3300, (2010) 7 SCALE 757, 2011 CRI LJ (SUPP) 72 (SC), 2011 (2) SCC (CRI) 133, (2011) 3 RECCRIR 76
Bench: A.K. Patnaik, Markandey Katju
REPORTABLE
CHAMBER MATTER SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRL.) NO(s). 352/2010
IN
CRIMINAL APPEAL NO. 960 of 2010
RAJESH RANJAN @ PAPPU YADAV Petitioner(s)
VERSUS
STATE OF BIHAR TH. CBI Respondent(s)
(with appln(s) for stay, exemption from surrendering and office
report)
Date: 05/08/2010 This Petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE MARKANDEY KATJU
HON'BLE MR. JUSTICE A.K. PATNAIK
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Application for exemption from surrendering is rejected.
The Review Petition is dismissed.
(Parveen Kr. Chawla) (Indu Satija)
Court Master Court Master
[Reportable Signed Order is placed on the File] REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION REVIEW PETITION (CRL.) NO(s). 352/2010 IN CRIMINAL APPEAL NO. 960 of 2010 Rajesh Ranjan @ Pappu Yadav Petitioner(s) VERSUS State of Bihar thru CBI Respondent(s) O R D E R This Review Petition has been filed seeking review of this Court's order dated May 03, 2010, whereby we have set aside the impugned judgment and order dated 18.02.2009 granting bail to the petitioner herein. It was directed that the petitioner-accused Rajesh Ranjan alias Pappu Yadav be taken into custody forthwith.
An application for exemption from surrendering has also been filed with this review petition. We are surprised to note that despite cancellation of bail of the accused by this Court, neither the accused has surrendered nor he has been taken into custody.
We have carefully gone through the review petition and the connected papers as also the application for exemption from surrendering. We do not find any merit therein and they are dismissed accordingly.
The CBI and Director General of Police, Bihar are directed to execute the order of this Court dated May 03, -2- 2010 forthwith and send a compliance report to this Court within four weeks from today.
.....................J. (MARKANDEY KATJU) .....................J. (A.K. PATNAIK) NEW DELHI;
AUGUST 05, 2010