Supreme Court - Daily Orders
Shankar Jha @ Shankar Kumar Jha vs The State Of Bihar on 17 May, 2023
Bench: Krishna Murari, Sanjay Kumar
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. /2023
(@ SLP (CRL.)NO.1303/2023 )
SHANKAR JHA @ SHANKAR KUMAR JHA APPELLANT(S)
VERSUS
THE STATE OF BIHAR RESPONDENT(S)
O R D E R
Leave granted.
2. We have heard learned counsel for the parties.
3. Considering the fact that some of the co- accused exactly identically situated as that of the present appellant have been extended the privilege of anticipatory bail by the High Court, we see no reason not to extend parity to the appellant.
4. Accordingly, it is hereby provided that in the event of arrest of the appellant, he shall be released on bail forthwith subject to such terms and conditions as may be imposed by the trial Signature Not Verified Court/Investigating Agency and also subject to the Digitally signed by GEETA AHUJA Date: 2023.05.17 17:37:57 IST Reason: condition that he shall cooperate with the 1 investigation.
5. The appeal is allowed accordingly. Pending application(s), if any, shall stand disposed of.
.......................J. ( KRISHNA MURARI ) .......................J. ( SANJAY KUMAR ) NEW DELHI 17th MAY, 2023 2 ITEM NO.8 COURT NO.11 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). 1303/2023 (Arising out of impugned final judgment and order dated 25-11-2022 in CRLMN No. 52973/2022 passed by the High Court Of Judicature At Patna) SHANKAR JHA @ SHANKAR KUMAR JHA Petitioner(s) VERSUS THE STATE OF BIHAR Respondent(s) ( IA No. 41964/2023 - APPLICATION FOR PERMISSION IA No. 19673/2023 - EXEMPTION FROM FILING O.T. IA No. 41975/2023 - EXEMPTION FROM FILING O.T.) Date : 17-05-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Mr. V. N Sinha, Sr. Adv.
Mr. Shantanu Sagar, AOR Mr. Gopi Raman, Adv.
Mr. Sanjay Kumar Mishra, Adv.
For Respondent(s) Mr. Rishi Kumar Awasthi, Adv.
Mr. Prashant Kumar, Adv.
Mr. Piyush Vatsa, Adv.
Ms. Ritu Arora, Adv.
Mr. Santosh Kumar - I, AOR UPON hearing the counsel the court made the following O R D E R Leave granted.
In the event of arrest of the appellant, he shall be released on bail forthwith subject to such 3 terms and conditions as may be imposed by the trial Court/Investigating Agency and also subject to the condition that he shall cooperate with the investigation.
The appeal is allowed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(GEETA AHUJA) (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) 4