Supreme Court - Daily Orders
Raju @ Rajkumar Yadav vs State Of Madhya Pradesh on 15 September, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
1
ITEM NO.10 COURT NO.13 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.4544/2014
(Arising out of impugned final judgment and order dated 16/04/2014
in MCRC No. 4589/2014 passed by the High Court Of M.P At Jabalpur)
RAJU @ RAJKUMAR YADAV & ANR. Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(With appln. (s) for bail and exemption from filing proof of
surrender and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Kunal Verma,Adv.
For Respondent(s) Mr. Naveen Sharma, Adv.
For Mr. Mishra Saurabh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The allegation against the petitioners is that they have assaulted the complainant with iron rod and snatched Rs.4,500/- from him when he was counting money outside the office of his petrol pump.
It appears that both the petitioners are in jail custody since 03.03.2014 in connection with Crime No.29/2014, registered at P.S. Signature Not Verified Digitally signed by Sanjay Kumar Date: 2014.09.16 Hindoriya, District Damoh, for the offence punishable under section 16:18:25 IST Reason:
394 of the Indian Penal Code.2
We have heard learned counsel for the parties and perused the record.
In the facts and circumstances of the case, we direct that during the pendency of the trial, the petitioners shall be released on bail on furnishing bail bonds and sureties to the satisfaction of the trial Court.
With the aforesaid direction, the special leave petition is disposed of accordingly.
(SANJAY KUMAR) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER