Supreme Court - Daily Orders
Kalu @ Laxminarayan vs The State Of Madhya Pradesh Home ... on 10 December, 2018
Bench: L. Nageswara Rao, K.M. Joseph
ITEM NO.3 COURT NO.14 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
Criminal Appeal No(s). 1677/2010
KALU @ LAXMINARAYAN Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
([ONLY I.A. NO. 174729/2018 GRANT OF BAIL TO BE LISTED ])
Date : 10-12-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. A.P. Dhamija, Adv.
Mr. Sarad Kumar Singhania, AOR
For Respondent(s) Ms. Bansuri Swaraj, Adv.
Mrs. Swarupama Chaturvedi, AOR
Mr. B.N. Dubey, Adv.
Mr. Mukesh Kumar, Adv.
Mr. Santanu Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Counsel appearing for the parties.
For the reasons stated in the application for bail, the appellant is enlarged on bail, subject to the satisfaction of the trial Court.
Crl. M. P. is allowed accordingly.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.12.10 16:32:54 IST Reason: