Supreme Court - Daily Orders
Ram Pratap Meena vs State Of Rajasthan on 8 May, 2014
|! IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1146 OF 2014
(Arising out of SLP (Criminal) No.506 of 2014)
RAM PRATAP MEENA ... Appellant
VERSUS
STATE OF RAJASTHAN ... Respondent
O R D E R
Heard learned counsel for the parties.
Leave granted.
By the impugned order dated 20.12.2013, the High Court has rejected the second bail application of the appellant, under Section 439 of the Code of Criminal Procedure in respect of FIR No. 63/2013 registered at Police Station Banipark, Jaipur, for the offences under Sections 409 and 420 read with Section 120-B of the Indian Penal Code.
We find that the appellant has been in custody since 11.07.2013. The trial is yet to commence and it will take some time for the trial to complete. We, therefore, set aside the impugned order passed by the High Court and direct that the appellant shall be released on bail on the condition that he will not tamper in any manner with the witnesses or the evidences that have been collected in the course of investigation and on any other condition that the trial court may impose.
It is also made clear that in case, the trial court finds that the appellant has violated any of the conditions including the condition that he has tampered with the evidences or the witnesses, the trial court will 1 take prompt steps to pass orders for cancellation of the bail of the appellant.
We further direct that the trial of the case will be expedited and the appellant shall cooperate in all respects in the trial.
The appeal stands disposed of accordingly.
......................., J.
[A. K. PATNAIK] ......................., J.
[FAKKIR MOHAMED IBRAHIM KALIFULLA] New Delhi;
May 08, 2014.
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ITEM NO.42 COURT NO.4 SECTION II
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).506/2014 (From the judgement and order dated 20/12/2013 in SBCRM No.12474/2013 of The HIGH COURT OF RAJASTHAN AT JAIPUR) RAM PRATAP MEENA Petitioner(s) VERSUS STATE OF RAJASTHAN Respondent(s) (With appln(s) for bail, exemption from filing O.T. and office report) Date: 08/05/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE A.K. PATNAIK HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA For Petitioner(s) Mr. P. N. Mishra, Sr. Adv.
Mr. Sanjai Kumar Pathak, Adv.
Mr. Mananjay K. Mishra, Adv.
Mr. Aviral Kashyap, Adv.
Mr. Suryanath Pandey, Adv.
For Respondent(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Hrishikesh Baruah, Adv.
Mr. Shiv Mangal Sharma, AAG.
Mr. Akshat Anand, Adv.
Mr. Vivek R. Mohanty, Adv.
Ms. Anjali Chauhan, Adv.
Ms. Ruchi Kohli, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of in terms of the signed order.
[Nidhi Ahuja] [Sharda Kapoor]
Court Master Court Master
[Signed order is placed on the file.] 3