Supreme Court - Daily Orders
Dinesh Kumar Sharma vs The State Of Bihar on 11 September, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.4 COURT NO.6 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 13931/2015 in Petition(s) for Special Leave to Appeal (Crl.)
No(s). 421/2015
(Arising out of impugned final judgment and order dated 22/10/2014
in CRLA No. 698/2012 passed by the High Court Of Patna)
DINESH KUMAR SHARMA Petitioner(s)
VERSUS
STATE OF BIHAR (THROUGH CBI) Respondent(s)
(for interim bail and office report)
Date : 11/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv.
For Respondent(s) Mr. P.S. Narasimha, ASG
Mr. P.K. Dey, Adv.
Mr. Kumar Parimal, Adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appellant is concurrently found guilty for an offence under Sections 120B IPC read with Sections 419, 420, 467, 468, 471 IPC and Sections 13(2) and 13(1)(d) of PC Act, 1988 and sentence for 7 years is awarded of which the appellant admittedly served more than three years.
In the circumstances, we deem it appropriate to enlarge the appellant on bail subject to the satisfaction of the Special Judge, CBI-III, Patna in Special Case No. 3/2000/RC No. 9(S) of 1996.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.09.11 21:39:11 ISTReason: CrlMP is disposed of accordingly.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER