Supreme Court - Daily Orders
Devanti Devi @Malti Devi vs The State Of Bihar on 7 March, 2022
Bench: D.Y. Chandrachud, Surya Kant
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No 371 of 2022
(Arising out of SLP(Crl) No 3814 of 2021)
Devanti Devi @ Malti Devi & Anr .... Appellant(s)
Versus
The State of Bihar & Anr ....Respondent(s)
ORDER
1 Leave granted.
2 On 30 June 2021, this Court, while issuing notice, granted an interim stay of
arrest of the appellants in connection with Complaint Petition No 568 of 2018, pending before the Court of Additional CJM, Patna City, Bihar. Thereafter, on 7 September 2021, the Court directed service on the second respondent through the SHO of the local police station concerned. The office report indicates that all due efforts have been made to trace the complainant, but no such person has been found.
3 Having regard to the steps which have already been taken, pursuant to the previous order of this Court, we confirm the order dated 30 June 2021 and direct Signature Not Verified Digitally signed by that in the event of the arrest of the appellants, they shall be released on bail, Sanjay Kumar Date: 2022.03.08 15:54:00 IST Reason: subject to such terms and conditions as may be fixed by the competent court. 2 4 The appeal is accordingly disposed of. 5 Pending application, if any, stands disposed of.
…..…..…....…........……………….…........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Surya Kant] New Delhi;
March 07, 2022
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ITEM NO.19 Court 4 (Video Conferencing) 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(s).3814/2021
(Arising out of impugned final judgment and order dated 17-02-2021 in CRLM No. 8043/2020 passed by the High Court of Judicature at Patna) DEVANTI DEVI @MALTI DEVI & ANR. Petitioner(s) VERSUS THE STATE OF BIHAR & ANR. Respondent(s) (WITH IA No. 62701/2021 - EXEMPTION FROM FILING AFFIDAVIT, IA No. 62700/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 62699/2021 - EXEMPTION FROM FILING O.T.) Date : 07-03-2022 This petition was called on for hearing today. CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SURYA KANT For Petitioner(s) Mr. Sanjai Kumar Pathak, AOR Ms. Shashi Pathak, Adv.
For Respondent(s) Mr. Azmat Hayat Amanullah, AOR UPON hearing the counsel the Court made the following O R D E R 1 Leave granted.
2 In terms of the signed order, we confirm the order dated 30 June 2021 and direct that in the event of the arrest of the appellants, they shall be released on bail, subject to such terms and conditions as may be fixed by the competent court. 3 The appeal is disposed of in terms of the signed order. 4 4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (ANITA RANI AHUJA)
AR-CUM-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)