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Khem Chand vs State Of Rajasthan on 16 December, 2015

Bench: Ranjan Gogoi, N.V. Ramana

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                                          IN THE SUPREME COURT OF INDIA
                                         CRIMINAL APPELLATE JURISDICTION



                                       CRIMINAL APPEAL NO.1715 OF 2015
                                  (Arising out of SLP(Crl.) No.9421 of 2015)


                         KHEM CHAND                                     ...APPELLANT(S)


                                                       VERSUS

                         STATE OF RAJASTHAN                            ...RESPONDENT(S)


                                                       O R D E R

Leave granted.

We have heard the learned counsels for the parties and gone through all the materials placed and grievance expressed. After taking into account the fact that the person in whose favour fake certificate is alleged to have been issued by the appellant has been given privilege of pre-arrest bail and the accused is in custody since 16.03.2015, we direct the appellant be released on bail forthwith to the satisfaction of the learned Additional Chief Judicial Magistrate No.2, Alwar in Signature Not Verified connection with FIR No.137 of 2015, Police Station Digitally signed by Sukhbir Paul Kaur Date: 2015.12.16 18:04:08 IST Reason: NEB, Alwar, Rajasthan.

The learned Additional Chief Judicial Magistrate No.2, Alwar, Rajasthan is free to impose appropriate condition(s) as he deems fit.

Accordingly, the order of the High Court is set aside and the appeal is allowed.

....................,J.

(RANJAN GOGOI) ...................,J.

                                    (N.V. RAMANA)
 NEW DELHI
 DECEMBER 16, 2015
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ITEM NO.8                  COURT NO.7                 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).     9421/2015

(Arising out of impugned final judgment and order dated 10/08/2015 in SBCRB No. 6803/2015 passed by the High Court of Judicature for Rajasthan, Jaipur Bench, Jaipur) KHEM CHAND Petitioner(s) VERSUS STATE OF RAJASTHAN Respondent(s) (with appln. (s) for permission to place addl. documents on record and interim relief and office report) Date : 16/12/2015 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. S.K. Keshote, Sr. Adv.

Mr. Rishi Matoliya,Adv.

Mr. H.D. Thanvi, Adv.

For Respondent(s) Mr. Milind Kumar, Adv.

UPON hearing the counsel the Court made the following O R D E R Application for permission to place additional documents on record is allowed.

The appeal is allowed in terms of the signed order.

            (Neetu Khajuria)                         (Asha Soni)
                 Sr.P.A.                             Court Master

(Signed order is placed on the file.)