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Supreme Court - Daily Orders

Sunil Kumar Mishra vs State Of Jharkhand on 30 April, 2014

0                      IN THE SUPREME COURT OF INDIA

                CRIMINAL APPELLATE JURISDICTION

            CRIMINAL APPEAL NO. 1110 OF 2014
       (ARISING OUT OF SLP (CRL.) NO.8656 OF 2012

    SUNIL KUMAR MISHRA                           .. APPELLANT


                VERSUS

    STATE OF JHARKHAND & ANR.                    .. RESPONDENTS


                           O R D E R

On 12th August, 2013, this Court passed the following Order :

"By an interim order dated 2nd November, 2012, we had directed that the petitioner shall be released on anticipatory bail to the satisfaction of the Arresting Officer. The said order dated 2nd November, 2012 is made absolute.
The petitioner will co-operate in all respects in the trial of Case No.1920 of 2011 under Sections 498A and 406 IPC read with Sections 3,4 and 6(2) of the Dowry Prohibition Act, pending before the Judicial Magistrate, First Class, Jamshedpur."

In view of the order passed by this Court, we grant leave, set aside the impugned order passed by the High Court of Jharkhand at Ranchi in A.B.A. No.3456 of 2011 and dispose of the appeal in terms of aforesaid order.

...............................J. (SUDHANSU JYOTI MUKHOPADHAYA) ...............................J. (RANJAN GOGOI) NEW DELHI;

APRIL 30, 2014.



                                  1
ITEM NO.28                     COURT NO.10             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).8656/2012 (From the judgement and order dated 01/05/2012 in ABA No.3456/2011, of The HIGH COURT OF JHARKHAND AT RANCHI) SUNIL KUMAR MISHRA Petitioner(s) VERSUS STATE OF JHARKHAND & ANR. Respondent(s) (With appln(s) for and office report ) Date: 30/04/2014 This Petition was called on for hearing today.

CORAM :

HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE RANJAN GOGOI For Petitioner(s) Mr. M.M. Singh, Adv.
Mr. Anupam Mishra, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
For Respondent(s) Mr. Ardhendumauli Kumar Prasad,Adv.
Ms. Veera Kaul Singh ,Adv UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal is disposed in terms of the signed order.


    (Geeta Ahuja)                          (Usha Sharma)
      Sr.P.A.                               Court Master
(Signed Order is placed on the file) 2