Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Lallu@ Lalta@Lalta ... on 16 August, 2019
Bench: Uday Umesh Lalit, R. Subhash Reddy
1
ITEM NO.55 COURT NO.5 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
Criminal Appeal No(s). 1334/2018
THE STATE OF MADHYA PRADESH Appellant(s)
VERSUS
LALLU@ LALTA@LALTA PRASAD@LAXMINARAYAN Respondent(s)
(IA No. 149666/2018 - EXEMPTION FROM FILING O.T.)
Date : 16-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Appellant(s) Mr. A. Singhvi, Adv.
Mr. Nipun Katyal, Adv.
Mr. Arjun Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On 29.10.2018 while granting special leave to appeal, bailable warrants were issued to secure the presence and participation of the respondent-accused. According to the office report, the respondent has since then been taken into custody.
Since the respondent was acquitted by the High Court, we direct that respondent be released on bail subject to the satisfaction of the trial court. For this purpose, the respondent Signature Not Verified shall be produced before the trial court as early as possible. Digitally signed by INDU MARWAH Date: 2019.08.19 11:35:48 IST Reason:
It appears that no vakalatnama has been filed on behalf of the respondent-accused. In the circumstances, we request Mr. Karan 2 Bharihoke, learned advocate to assist this court as Amicus Curiae, which request Mr. Bharihoke has graciously accepted. Let a copy of the paper book be given to the Amicus Curiae.
List on 27.11.2019.
In the meantime, the Registry is directed to summon the trial court record.
(INDU MARWAH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER