Supreme Court - Daily Orders
Subhash Pandey vs The State Of Bihar on 26 March, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.25 COURT NO.1 SECTION IIA
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).1872/2018
(Arising out of impugned final judgment and order dated 0405
2017 in Crl.Misc. No.3030/2017 passed by the High Court Of
Judicature At Patna)
SUBHASH PANDEY Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
Date : 26032018 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Bhuvneshwar Singh, Adv.
Mr. Kumar Dushyant Singh, Adv. [AOR] Ms. Pooja Singh, Adv.
For Respondent(s) Mr. Mojahid Karim Khan, Adv.
Ms. Fauzia Shakil, Adv. Mr. Ujjwal Singh, Adv.
for Mr. M. Shoeb Alam, Adv. [AOR] UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.03.26
(Subhash Chander) (H.S. Parasher) ARcumPS Assistant Registrar 17:03:39 IST Reason:
[Signed Order is placed on the file] IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.456 OF 2018 [Arising out of S.L.P.(Crl.)No.1872 of 2018] Subhash Pandey ... Appellant Versus State of Bihar & Anr. ... Respondents O R D E R Leave granted.
Heard Mr. Bhuvneshwar Singh, learned counsel for the appellant and Mr. Mmojahid Karim Khan, learned counsel for the State.
This Court, while issuing notice on 23.02.2018, passed the following order :
“... ... ...
In the meantime, the petitioner shall not be arrested in connection with Complaint Case No.33 C/16 (Special Case No.957/2016) pending before the Court of S.D.J.M., Civil Court, Bettiah, Distt, West Champaran, Bihar.” Having heard learned counsel for the appearing parties, the said order is made absolute subject to the condition that the appellant shall abide by the terms and conditions stipulated under Section 438(2) of the Code of Criminal Procedure.
... /2 Crl.A.@SLP(Crl.)No.1872/18 ... (contd.) 2 The appeal is accordingly allowed.
.....................CJI. [DIPAK MISRA] .......................J. [A.M. KHANWILKAR] .......................J. [Dr. D.Y. CHANDRACHUD] New Delhi.
March 26, 2018.