Supreme Court - Daily Orders
Braj Kishore Yadav @ Braj Nandan Rai vs State Of Bihar on 29 April, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
1
ITEM NO.8 COURT NO.7 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).3242/2015
(Arising out of impugned final judgment and order dated 13/03/2015
in CRLM No. 14227/2013 passed by the High Court of Patna)
BRAJ KISHORE YADAV @ BRAJ NANDAN RAI Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 29/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Amit Pawan, AOR
Mr. Abhishek Amritanshu, Adv.
Mr. Suryodaya Prakash Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this special leave petition against rejection of anticipatory bail, which is dismissed.
However, if the petitioner surrenders within four Signature Not Verified weeks and apply for regular bail, if so advised, the Digitally signed by Sanjay Kumar Date: 2015.04.29 Trial Court shall consider the same and pass orders on 16:31:41 IST Reason:
merits and in accordance with law on the same day.2
For the period of four weeks, no coercive action shall be taken against the petitioner.
(SANJAY KUMAR-I) (SHARDA KAPOOR) COURT MASTER COURT MASTER