Supreme Court - Daily Orders
Narayan Shankar Pawar vs The State Of Maharashtra on 27 March, 2019
Bench: Ashok Bhushan, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.544 OF 2019
(Arising out of SLP(Criminal) No.2635 of 2019)
NARAYAN SHANKAR PAWAR APPELLANT
VERSUS
STATE OF MAHARASHTRA RESPONDENT
O R D E R
Leave granted.
This appeal has been filed against the order of High Court of Bombay dated 26.02.2019 by which judgment and order the application for anticipatory bail has been rejected. The copy of the detailed order passed by the High Court has been brought on record by the appellant.
we have gone through the order impugned and have also heard learned counsel for the parties.
It is submitted by learned counsel for the appellant that appellant is cooperating with the investigation and no chargesheet has yet been filed. The appellant is accused in C.R. No.I-224 of 2018 under Sections 420, 406, 467, 468, 469, 471, 199, 200, 120B and 34 IPC. It is Signature Not Verified submitted by learned counsel for the appellant that it Digitally signed by ARJUN BISHT Date: 2019.03.28 15:59:44 IST Reason: is true that appellant has failed in Class X in 1982 from 1 Saraswathi Vidya Mandir but subsequently passed in 2005 from Sarva Shiksha Parishad and again passed in Class XII from Sarva Shiksha Parishad in 2007 and was awarded graduation from Dr. C.V. Raman University, Bilaspur (C.G.). He submitted that there was no verification with regard to his X and XII certificate form Sarva Shiksha Parishad.
Learned counsel for the respondent submitted that University has issued several letters to the appellant and since he did not reply, the University, in fact, cancelled the graduation degree.
Be as it may, in facts of the present case, we are of the view that the appellant may not be arrested till submission of chargesheet. However, we direct the appellant to cooperate with the investigation and in event any chargesheet is submitted, the appellant shall surrender and apply for regular bail.
Appeal is disposed of accordingly.
...................J. (ASHOK BHUSHAN) ...................J. (K.M. JOSEPH) New Delhi March 27, 2019 2 ITEM NO.16 COURT NO.9 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).2635/2019 (Arising out of impugned final judgment and order dated 26-02-2019 in ABA No. 1796/2018 passed by the High Court Of Judicature At Bombay) NARAYAN SHANKAR PAWAR Petitioner(s) VERSUS STATE OF MAHARASHTRA Respondent(s) (FOR ADMISSION and I.R. and IA No.46166/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.46164/2019-EXEMPTION FROM FILING O.T.) Date : 27-03-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. R. Basant, Sr. Adv. Mr. O.P. Bhadani, AOR Mr. S.S. Pandey, Adv.
Mr. Abdul Mabood Raza, Adv. Mr. S. Momin Khan, Adv. M/S Cura Legal, AOR For Respondent(s) Mr. Rohit Pandey, Adv. Mr. Piyush Singh, Adv. Ms. Yamini Raman Acharya, Adv. Mr. Prabhu Singh, Adv. Mr. Beerendra Singh, Adv. Ms. Taruna Ardhendumauli Prasad, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
Appeal is disposed of in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER
(signed order is placed on the file) 3