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Sunil Kumar Agarwal vs State Of Jharkhand . on 19 August, 2014

Bench: Dipak Misra, Vikramajit Sen

                                                    1

                                 IN THE SUPREME COURT OF INDIA
                                CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL APPEAL NOS. 1773-1774 OF 2014
                  (@ Special Leave Petition (Crl.) No. 9370-9371/2012)


                      SUNIL KUMAR AGARWAL                                ..    APPELLANT

                                                 VERSUS

                      STATE OF JHARKHAND & ORS.                          ..    RESPONDENTS



                                             O R D E R

Leave granted.

We have heard Mr. Shamshad, learned counsel for the appellant and Mr. Ravi Ranjan, learned counsel for respondent no. 2 to 4.

Regard being had to the circumstances of the case and the controversy involved, we set aside the order passed by the High Court whereby the learned Single Judge has set aside the order issuing summons with the further stipulation that the respondent no. 2 to 4 shall pay a sum of Signature Not Verified Digitally signed by Naveen Kumar Date: 2014.09.03 Rs.40,000/- as compensation to the appellant 11:22:32 IST Reason: within six weeks hence.

Needless to emphasise, the question of law is kept open.

The appeals are disposed of accordingly.

…......................J. (DIPAK MISRA) …......................J. (VIKRAMAJIT SEN) NEW DELHI AUGUST 19, 2014  3 ITEM NO.5 COURT NO.8 SECTION IIA 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). 9370-9371/2012 (Arising out of impugned final judgment and order dated 29/08/2012 in CRLMP No. 1078/2012,29/08/2012 in CRLMP No. 1340/2012 passed by the High Court Of Jharkhand At Ranchi) SUNIL KUMAR AGARWAL Petitioner(s) VERSUS STATE OF JHARKHAND AND ORS. Respondent(s) (With appln. (s) for stay) (For final disposal) Date : 19/08/2014 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE VIKRAMAJIT SEN For Petitioner(s) Mr. M.R. Shamshad, Adv.

Mr. Shashank Singh, Adv.

Mr. Kaushik Poddar ,Adv.

For Respondent(s) Mr. Mithilesh Kumar Singh, Adv. (R.6) Mr. Ratan Kumar Choudhuri ,Adv.

R.2-4 Mr. Ravi Ranjan, Adv.

Mr. Mukesh Kumar Singh, Adv. Mr. Shekhar Kumar, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

Appeals are disposed of in terms of the signed order.

        (NAVEEN KUMAR)                          (RENUKA SADANA)
         COURT MASTER                             COURT MASTER

(Signed order is placed on the file)