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Sheo Narayan Gupta vs The State Of Bihar on 27 July, 2018

Bench: S.A. Bobde, L. Nageswara Rao

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     ITEM NO.37                               COURT NO.6                  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).3687/2017

     (Arising out of impugned final judgment and order dated 30-01-2017
     in CRLM No. 2060/2017 passed by the High Court Of Judicature At
     Patna)

     SHEO NARAYAN GUPTA                                                    Petitioner(s)

                                                     VERSUS

     THE STATE OF BIHAR & ANR.                                             Respondent(s)

     (With appln.(s) for exemption from filing c/c of the impugned order
     and exemption from filing O.T. and permission to place additional
     documents on record and interim relief)

     Date : 27-07-2018 The matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO


     For Petitioner(s)                 Mr.   Ashok Anand, AOR
                                       Mr.   R.K. Singh, Adv.
                                       Mr.   Somanatha Padhan, Adv.
                                       Mr.   B.B. Singh, Adv.

     For Respondent(s)                 Mr.   M. Shoeb Alam, AOR
                                       Ms.   Fauzia Shakil, Adv.
                                       Mr.   Ujjwal Singh, Adv.
                                       Mr.   Mojahid Karim Khan, Adv.

                                       Mr. Kumar Parimal, Adv.
                                       Mr. Aniruddha P. Mayee, AOR


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

The special leave petition is dismissed.

However, as prayed for, four weeks' time from today is granted Digitally signed by SANJAY KUMAR Date: 2018.07.27 16:15:14 IST Reason: to the petitioner to surrender before the concerned court/arresting officer.

Liberty is also granted to the petitioner to apply for regular bail before the appropriate court which shall consider and dispose it of on its own merits and in accordance with law.

As a sequel to the above, pending interlocutory applications, if any, stand disposed of.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR