Supreme Court - Daily Orders
Kamal Kishor Arya vs The State Of Madhya Pradesh on 11 November, 2022
Bench: Aniruddha Bose, Vikram Nath
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s)…../2022
Arising out of SLP(Criminal) No. 8620/2022
KAMAL KISHOR ARYA Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the appellant and the State.
The allegation against the appellant is forgery of a certificate for participation in a sports event. The appellant has already joined investigation and at present there is no complaint that he is not cooperating with investigation. For these reasons, we do not think there is any case for custodial interrogation of the appellant.
In such circumstances, we set aside the impugned Signature Not Verified order. In the event of his arrest, the appellant shall be Digitally signed by Jatinder Kaur Date: 2022.11.12 15:12:53 IST Reason: released on bail on such terms the Trial Court may deem fit and proper. If there is any instance of non 2 cooperation or any effort to delay the investigation, it shall be open to the Investigating Agency to apply for appropriate direction.
The appeal is disposed of accordingly.
…………………………………………….J. [ANIRUDDHA BOSE] …………………………………………….J. [VIKRAM NATH] New Delhi.
November 11, 2022.
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ITEM NO.41 COURT NO.12 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
Special Leave to Appeal (Crl.) No(s). 8620/2022 (Arising out of impugned final judgment and order dated 08-07-2022 in MCRC No. 31638/2022 passed by the High Court Of M.p Principal Seat At Jabalpur) KAMAL KISHOR ARYA Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) (FOR ADMISSION and I.R. and IA No.135680/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.135682/2022-EXEMPTION FROM FILING O.T. IA No. 135680/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 135682/2022 - EXEMPTION FROM FILING O.T.) Date : 11-11-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Ms. Vanshaja Shukla, AOR Mr. Sajal Unghai, Adv.
For Respondent(s) Mr. Sunny Choudhary, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
(JATINDER KAUR) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
[Signed order is placed on the file]