Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 7, Cited by 5]

Supreme Court - Daily Orders

Jayprakash Premprasad Mishra @ ... vs The State Of Bihar on 16 February, 2022

Bench: Ajay Rastogi, Abhay S. Oka

                                                          1

     ITEM NO.2                                COURT NO.13                       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).    1048/2022

     (Arising out of impugned final judgment and order dated 17-12-2021
     in CRLM No. 45767/2021 passed by the High Court Of Judicature At
     Patna)

     JAYPRAKASH PREMPRASAD MISHRA @ JAYPRAKASH MISHRA                            PETITIONER(S)

                                                         VERSUS

     THE STATE OF BIHAR                                                          RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.17925/2022-EXEMPTION FROM FILING
     O.T.   and   IA   No.17926/2022-PERMISSION  TO   FILE   ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 16-02-2022 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE AJAY RASTOGI
                              HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)
                                         Mr. Braj Kishore Mishra, AOR
                                         Mr. Abhishek Yadav, Adv.
                                         Mr. Vinod Kumar, Adv.


     For Respondent(s)


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

It is brought to our notice that almost in the same circumstances where the FIR was registered against the registered owner of the vehicle under the Bihar Prohibition and Excise Act, Signature Not Verified 2016, concerned coordinate learned Single Judge of the High Court Digitally signed by Anita Malhotra Date: 2022.02.16 16:22:22 IST Reason: granted anticipatory bail to “Shivam Salanki” by order dated 21.08.2021 (Annexure P-3).

2

Issue notice returnable on 23.03.2022.

Dasti, in addition, is permitted to be served. Advance copy of the petition be served in the office of the learned Standing Counsel for the State of Bihar. In the meanwhile, the petitioner shall not be arrested in reference to the FIR No. 07/2021 dated 07.01.2021, registered at Police Station Bahadurganj, District Kishanganj, Bihar, for the offences punishable under Sections 272/273 of the Indian Penal Code and Sections 30(a), 35, 36, 41 of the Bihar Prohibition and Excise Act, 2016 until further orders.

 (POOJA SHARMA)                                  (BEENA JOLLY)
COURT MASTER (SH)                              COURT MASTER (NSH)