Supreme Court - Daily Orders
Chhatrapal vs The State Of Madhya Pradesh on 7 June, 2022
Bench: M.R. Shah, Aniruddha Bose
1
ITEM NO.12 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5425/2022
(Arising out of impugned final judgment and order dated 18-04-2022
in MCRLC No. 16365/2022 passed by the High Court of M.P. Principal
Seat at Jabalpur)
CHHATRAPAL Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and IA No.81730/2022-EXEMPTION FROM FILING O.T. )
Date : 07-06-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
(VACATION BENCH)
For Petitioner(s) Mr. Umme Satma, Adv.
Mr. Mohd. Javed, Adv.
Mr. Narender Kumar Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
From the record, it appears that earlier the petitioner filed the anticipatory bail application which was dismissed as withdrawn vide order dated 01.02.2022 passed in M.Cr.C. No.3958/2022 with liberty to surrender and apply for regular bail.
The said order is not placed on record. Be that as it may. Once the earlier first anticipatory bail application was dismissed as withdrawn, the second anticipatory bail application Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.06.09 was not maintainable at all.
15:12:53 IST Reason:
In that view of the matter, the High Court has rightly refused to grant anticipatory bail to the petitioner. 2 The special leave petition stands dismissed. Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (NISHA TRIPATHI) COURT MASTER (SH) ASSISTANT REGISTRAR