Supreme Court of India
State Of U.P. vs Nasruddin And Anr. on 17 January, 2000
Equivalent citations: 2000CRILJ4996, JT2000(8)SC487, 2000 AIR SCW 3733.2, 2000 (10) SCC 336, 2000 ALL. L. J. 2798, (2000) 8 JT 487 (SC), (2000) 2 KER LJ 28, (2001) SC CR R 155, (2000) 29 ALLCRIR 2110, (2000) 3 EASTCRIC 1034, (2001) 2 EFR 1, (2001) SC CR R 152, 2000 (9) SCC 549, (2000) 41 ALLCRIC 542, (2000) 9 JT 29 (SC), AIR 2000 SUPREME COURT 3573(2)
Bench: K.T. Thomas, M.B. Shah
JUDGMENT
1. Leave granted.
2. Heard both sides.
3. The impugned judgment is another instance of pre-bargain to which a learned Single Judge of the Allahabad High Court had yielded. In the light of the decision of this Court in State of Uttar Pradesh v. Chandrika , we upset the impugned judgment and direct the Allahabad High Court to dispose of the appeal afresh. Respondents will remain on bail till disposal of the appeal on the same bond on which they were released during the pendency of that appeal. It is submitted that respondents have remitted a total amount of Rs. 10,000/- pursuant to the said judgment. We permit them to apply for refund of the said amount without prejudice.
4. With these observations, we dispose of this appeal.