Supreme Court - Daily Orders
Manoj Kumar vs State Of Rajasthan on 28 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL Nos. 2503-2504 OF 2014
( @ SPECIAL LEAVE PETITION (CRL.) NO. 2092-2093 OF 2014)
MANOJ KUMAR ….APPELLANT(S)
VERSUS
STATE OF RAJASTHAN AND ANR. ...RESPONDENT(S)
O R D E R
Heard learned counsel for the parties and perused the relevant material.
Leave granted.
The appellant-accused had been granted interim protection by this Court on 7th April, 2014. There is no allegation of misuse of the aforesaid interim protection. In view of the same and having regard to the facts of the case, it is directed that in the event of the arrest of the accused in connection with FIR No.570/13 dated 11th July, 2013 registered at P.S. Vaishali Nagar, Jaipur City (South), Jaipur, Rajasthan, he will be released on bail to the satisfaction of the Signature Not Verified Digitally signed by Madhu Bala Date: 2014.12.01 16:59:44 IST Reason: arresting authority.
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The accused-appellant will report to the Investigating Officer within a period of two weeks from today and thereafter, the appellant will participate in the investigation as and when required.
The criminal appeals are disposed of accordingly.
…......................J. [RANJAN GOGOI] NEW DELHI …......................J. 28TH NOVEMBER, 2014 [ROHINTON FALI NARIMAN] 3 ITEM NO.51 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. No(s). 2092-2093/2014 (Arising out of impugned final judgment and order dated 13/11/2013 in CRMBA No. 9831/2013, and 06/01/2014 in CRLMA No. 315/2013 in CRMBA No. 9831/2013 passed by the High Court Of Rajasthan At Jaipur) MANOJ KUMAR Petitioner(s) VERSUS STATE OF RAJASTHAN AND ANR. Respondent(s) (With appln. (s) for anticipatory bail and permission to place addl. documents on record) Date : 28/11/2014 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Aman Lekhi,Sr.Adv.
Mr. Pramod Jalan,Adv.
Mr. O. P. Bhadani,Adv.
For Respondent(s) Ms. Meenakshi Arora,Sr.Adv.
Mrs. B. Sunita Rao,Adv.
Mr.Anurag,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
(Signed order is placed on the file)