Supreme Court - Daily Orders
Md. Idris Khan vs The State Of Bihar on 2 January, 2014
Author: Chief Justice
Bench: Chief Justice
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.3 OF 2014
(Arising out of S.L.P. (Crl.) No.9079 of 2012)
Md. Idris Khan and Another Appellant(s)
VERSUS
State of Bihar and Another Respondent(s)
O R D E R
Heard both sides.
Leave granted.
In view of the fact that both the appellants were granted provisional bail on 8th May, 2009, by the High Court and the same was extended from time to time and also of the fact that after disposal of the Criminal Miscellaneous No.6276 of 2011 on 27th September, 2012, this Court on 22nd November, 2012, stayed the operation of the impugned order, we intend to continue the provisional bail granted earlier, till final decision being taken by the Trial Court. However, the appellants have to appear on the date of hearing unless they have any personal problem. To this extent, the impugned order of the High Court is modified.
It is also made clear that any observation made by the High Court shall be confined for the disposal of the said application.
The appeal is disposed of accordingly.
..................CJI.
(P. SATHASIVAM) ....................J. (RANJAN GOGOI) New Delhi;
January 02, 2014.
ITEM NO.24 COURT NO.1 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).9079/2012 (From the judgement and order dated 27/09/2012 in CRLM No.6276/2011 of The HIGH COURT OF PATNA) MD. IDRIS KHAN & ANR. Petitioner(s) VERSUS THE STATE OF BIHAR & ANR. Respondent(s) (With appln(s) for stay and office report) Date: 02/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE RANJAN GOGOI For Petitioner(s) Mr. Amit Pawan, AOR For Respondent(s) Mr. Sanjay R. Hegde, Adv.
No.2 Mr. S. Nithin, Adv.
Mr. Anil Kumar Mishra-I, AOR For R-1 Mr. Abhinav Mukerji, AOR Ms. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)