Supreme Court - Daily Orders
Munawar vs The State Of Madhya Pradesh on 5 February, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
1
OUT TODAY
ITEM NO.27 + 36 Court 3 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 62/2021
MUNAWAR Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and IA No.13681/2021-STAY APPLICATION and IA
No.13679/2021-GRANT OF BAIL and IA No.13684/2021-EXEMPTION FROM
FILING AFFIDAVIT)
with
SLP (Crl.) No. 1045 of 2021
(for admission and IR and exemption from filing c/c of the impugned
Judgment and exemption from filing OT and exemption from filing
affidavit)
Date : 05-02-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Vikram Chaudhri, Sr. Adv.
Mr. Saurabh Kirpal, Adv.
Mr. Harshit Sethi, Adv.
Mr. Rishi Sehgal, Adv.
Mr. Rahil Mahajan, Adv.
Mr. Keshavam Chaudhri, Adv.
Ms. Ria Khanna, Adv.
Ms. Anzu. K. Varkey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel has pointed out to us that quite apart from the fact that the allegations made in the FIR are vague that Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.02.05 the procedure contained in Section 41 Cr.P.C. as adumbrated by our 16:36:34 IST Reason:
Judgment in “Arnesh Kumar Vs. State of Bihar & Anr.”, reported in (2014) 8 SCC 273, has not been followed before arresting the 2 petitioner. This being the case, we issue notice in both the petitions, and stay the Judgment of the High Court. The petitioner is released on ad-interim bail on conditions to the satisfaction of the trial court.
In the meantime, there shall be stay of the production warrants as well.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER