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Ajay Chopra vs State Of Rajasthan on 18 April, 2017

Bench: A.K. Sikri, Ashok Bhushan

                                                                1

     ITEM NO.3                                         COURT NO.8                      SECTION II

                                     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.) Nos.2849-2852/2017

     (Arising out of impugned final judgment and order dated 06/02/2017
     in SBCRM No. 12043/2016 06/02/2017 in SBCRM No. 12068/2016
     06/02/2017 in SBCRM No. 12069/2016 06/02/2017 in SBCRM No.
     12070/2016 passed by the High Court of Rajasthan at Jaipur)

     AJAY CHOPRA                                                                       Petitioner(s)

                                                               VERSUS
     STATE OF RAJASTHAN                                                                Respondent(s)

     (With appln. (s) for exemption from filing O.T. and permission to
     file additional documents)

     Date : 18/04/2017 These petitions were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE A.K. SIKRI
                            HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                         Mr.   Kapil Sibal, Sr. Adv.
                                               Mr.   Vikas Mehta,Adv.
                                               Mr.   Rajat Sehgal, Adv.
                                               Mr.   Swadeep Hora, Adv.

     For Respondent(s)                         Mr. Amit K. Nain,Adv.

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

We are of the view that no case for grant of anticipatory bail is made out.

However, if the petitioner surrenders within two weeks and makes an application for regular bail, such an application shall be considered forthwith.

For a period of two weeks' petitioner shall not be arrested.

With these observations special leave petitions are Signature Not Verified Digitally signed by dismissed.

Pending applications shall stand disposed of.

                         (RASHMI DHYANI)                                  (MALA KUMARI SHARMA)
                             SR.P.A.                                           COURT MASTER