Supreme Court - Daily Orders
P Ramesh Kumar And Ors Etc vs Inspector Of Police (Land Grapping ... on 27 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 180-181 OF 2015
(Arising out of Special Leave Petition (Crl.)Nos. 9408-09 of 2014)
P RAMESH KUMAR AND ORS ETC Appellant(s)
VERSUS
INSPECTOR OF POLICE (LAND GRABBING CELL)
THIRUVALLUR TAMILNADU AND ANR ETC Respondent(s)
O R D E R
Leave granted.
Heard Mr. I. Abrar Md. Abdullah, learned counsel for the appellants and Mr. Yogesh Kanna, learned counsel for the State of Tamil Nadu.
Having heard learned counsel for both the parties, we are inclined to direct that, in the event of arrest of the appellants in connection with FIR Nos. 26 and 27 of 2014 on the file of Inspector of Police Land Grabbing Cell, Thiruvallur, Tamil Nadu, they shall be enlarged on bail on furnishing a personal bond of Rs.20,000/- each with one surety in the like amount each to the satisfaction of the arresting Officer.
They shall also abide by the conditions envisaged under Section 438(2) of the Code of Criminal Procedure.
In the result, the appeals are allowed and the impugned order passed by the High Court is set aside.
.......................... J.
(DIPAK MISRA) Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.01.29 15:46:02 IST Reason: .......................... J.
(PRAFULLA C. PANT) New Delhi;
January 27, 2015
ITEM NO.7 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).
9408-9409/2014
(Arising out of impugned final judgment and order dated 29/10/2014 in CRLOP No. 22426/2014 and CRLOP No. 16662/2014 passed by the High Court Of Madras) P RAMESH KUMAR AND ORS ETC Petitioner(s) VERSUS INSPECTOR OF POLICE (LAND GRAPPING CELL) THIRUVALLUR TAMILNADU AND ANR ETC Respondent(s) (with interim relief and office report) Date : 27/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. I. Abrar Md. Abdullah, Adv.
Mr. B. Karunakaran, Adv.
For Mr. S. Gowthaman, AOR For Respondent(s) Mr. M. Yogesh Kanna, Adv.
Ms. J. Janani, Adv.
Mr. Goutham Shivshankar, Adv. Mr. Uddyam Mukherjee, Adv. Mr. Kunal Chatterji, Adv. (NP) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are allowed and the impugned order passed by the High Court is set aside in terms of the signed order.
(R.NATARAJAN) (H.S.PARASHER)
Court Master Court Master
(Signed order is placed on the file)