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Deepak Kumar Azad @ Pappu vs The State Of Bihar on 27 March, 2023

Bench: Sanjay Kishan Kaul, Aravind Kumar

                                                          1

     MISCELLANEOUS APPLICATION NO.409/2023

                                         IN THE SUPREME COURT OF INDIA
                                         CRIMINAL APPELLATE JURISDICTION

                                  MISCELLANEOUS APPLICATION NO.409/2023
                                                 IN

                                          CRIMINAL APPEAL NO.1381/2022

                         DEEPAK KUMAR AZAD @ PAPPU                          Appellant(s)

                                                        VERSUS

                         THE STATE OF BIHAR                                Respondent(s)

                                                O R D E R

Issue notice which is accepted by learned counsel for the respondent.

It does appear to us that despite various orders passed by this Court, either the trial Courts are not appreciating the ambit of the orders of this Court or for best reasons consider it appropriate to keep dismissing the applications for bail. The least said the better for the assistance rendered by the learned APO also before the Court whose duty it was to point out the correct purport of the orders passed by this Court.

We have no hesitation in setting aside the order dated 08.09.2022 and continuing the interim protection for the benefit of the appellant till the Court considers the regular bail filed by the appellant.

The concerned District Judge to mark this case to Signature Not Verified Digitally signed by ASHA SUNDRIYAL some other Judge.

17:55:23 IST Reason:

A copy of the order to be placed before the Judge also who passed the order.

MISCELLANEOUS APPLICATION NO.409/2023 The M.A. stands disposed of.

………………………………………...J. [SANJAY KISHAN KAUL] ………………………………………...J. [ARAVIND KUMAR] NEW DELHI;

MARCH 27, 2023.

MISCELLANEOUS APPLICATION NO.409/2023 ITEM NO.23 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 Miscellaneous Application No. 409/2023 in Crl.A. No. 1381/2022 DEEPAK KUMAR AZAD @ PAPPU Petitioner(s) VERSUS THE STATE OF BIHAR Respondent(s) (FOR ADMISSION and IA No.13013/2023-EXEMPTION FROM FILING O.T. and IA No.13008/2023-APPROPRIATE ORDERS/DIRECTIONS ) Date : 27-03-2023 This application was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. Anuj Prakaash, Adv.

Mr. Namit Saxena, AOR Mr. Niraj Dubey, Adv.

Mr. Sudhanshu Chandra, Adv. Mr. Gaurav Agrawal, AOR For Respondent(s) Mr. Manish Kumar, AOR UPON hearing the counsel the Court made the following O R D E R The interlocutory application and the Miscellaneous Application stand disposed of in terms of the signed order.

Pending application stands disposed of. (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [SIGNED ORDER IS PLACED ON THE FILE]