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Rajiv Kumar vs The State Of Bihar on 2 July, 2018

Bench: N.V. Ramana, Mohan M. Shantanagoudar

     ITEM NO.35                               COURT NO.7                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. 4559/2017

     (Arising out of impugned final judgment and order dated 15-05-2017
     in CRLM No. 943/2017 passed by the High Court of Judicature at
     Patna)

     RAJIV KUMAR                                                         Petitioner(s)
                                                     VERSUS
     THE STATE OF BIHAR & ANR.                                           Respondent(s)

     (FOR ADMISSION FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA
     46062/2017 AND FOR EXEMPTION FROM FILING O.T. ON IA 46063/2017)

     Date : 02-07-2018 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)
                                       Mr. Kamini Jaiswal, AOR
     For Respondent(s)
                                       Mr.   N.K. Agrawal, Sr. Adv.
                                       Mr.   Gaurav Agrawal, AOR
                                       Mr.   Abhay Anturkar, Adv.
                                       Mr.   George Thomas, Adv.
                                       Mr.   Anurag Gharote, Adv.

                                       Mr.   M. Shoeb Alam, AOR
                                       Ms.   Fauzia Shakil, Adv.
                                       Mr.   Ujjwal Singh, Adv.
                                       Mr.   Mojahid Karim Khan, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

This Court by an Order dated 8-6-2017, while issuing notice in the matter, as an interim measure, directed that the petitioner shall not be arrested.

Today, learned counsel appearing for the petitioner as well as the respondent- State submitted that charge-sheet has already been Digitally signed by VISHAL ANAND Date: 2018.07.03 16:03:42 IST Reason: filed in the matter.

In view of that, we direct the petitioner to appear before the concerned Court and execute a bond for obtaining regular bail.

The Special Leave Petition is disposed of in the afore-stated terms.

Consequent upon the dismissal of the Special Leave Petition, pending applications filed in the matter also stand disposed of.

(VISHAL ANAND)                                  (RAJ RANI NEGI)
COURT MASTER (SH)                               ASST.REGISTRAR