Supreme Court - Daily Orders
Pappu Kumar vs The State Of Bihar on 30 September, 2019
Bench: Mohan M. Shantanagoudar, Ajay Rastogi
ITEM NO.30 COURT NO.10 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). 4985/2019
(Arising out of impugned final judgment and order dated 20-02-2019
in CRM No. 1349/2019 passed by the High Court Of Judicature At
Patna)
PAPPU KUMAR Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(IA No. 84167/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
NNEXURES)
Date : 30-09-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Manju Jetley, AOR
For Respondent(s) Mr. Manish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is brought to the notice of this court that the evidence of the prosecution witnesses is already completed and the evidence of the defence witnesses is being recorded. The accused is facing trial for offences under Sections 381, 379, 411, 413, 414, 409 and 120B of the Indian Penal Code. The petitioner is a scrap merchant/ dealer. Allegation against him is that he has purchased the ubused Signature Not Verified answer sheets sold by the officials of the Bihar Secondary Digitally signed by GULSHAN KUMAR ARORA Date: 2019.10.01 17:50:54 IST Reason: Examination Board even before the commencement of the examination.
It is further brought to the notice of this Court that the 2 main offenders are released on bail.
Having regard to the totality of the facts and circumstances of the case, the petitioner shall be released on bail subject to the terms and conditions that could be imposed by the Trial Court. We make it clear that the petitioner shall cooperate with the trial and he shall remain present as and when required by the Court. The special leave petition is accordingly disposed of. Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER