Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Manohar Singh vs State Of M.P. on 8 May, 2014

X                                      1

ITEM NO.34                   COURT NO.11             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).8795/2012

(From the judgement and order dated 05/09/2012 in CRR No.439/2011,
of The HIGH COURT OF M.P AT INDORE)

MANOHAR SINGH                                         Petitioner(s)

                    VERSUS

STATE OF M.P. & ANR.                                  Respondent(s)

(With appln(s) for stay)

WITH SLP (Crl.) No.2227 of 2014
(With Appln.(s) for exemption from filing O.T. and bail and
permission to place addl. documents on record and compounding the
offence)

Date: 08/05/2014     This Petition was called on for hearing today.

CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
        HON’BLE MR. JUSTICE N.V. RAMANA

For Petitioner(s)        Mr. Dushyant Parashar,Adv.
                         Mr. Vijay Singh Chauhan, Adv.
                         Mr. Manu Parashar, Adv.

                         Mr. Nachiketa Joshi, Adv.
                         Mr. Sudhakar Joshi, Adv.

For Respondent(s)        Mr. Siddharth Luthra, ASG (AC)
                         Mr. Satyam Thareja, Adv.

                         Mr. C.D. Singh,Adv.

                         Mr. S.K. Sabrawal, Adv.
                         Mr. S.K. Sabharwal ,Adv

                         Mr. Bhushan M. Oza, Adv.
                         Mr. Baldev Puri Goswami, Adv.
                         Dr. Kailash Chand, Adv.

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

SLP Crl. No.2227 of 2014 Leave granted.

We have heard learned counsel for the parties for some time.

The parties wish to compromise the matter. Arjun Ram, who is son of the complainant-(Late) Hardevaram, is impleaded as party-respondent. Learned counsel appearing on his behalf submitted that Arjun Ram wants to compromise the matter. It is not known whether the said Arjun Ram is the only legal heir of the complainant- (Late)Hardevaram.

Learned counsel for the State of Rajasthan shall verify this statement. Learned counsel shall get information and place it on record at the earliest.

 The appellant is convicted for offence punishable under Section 420 of the Indian Penal Code and sentenced to undergo two years simple imprisonment and a fine of Rs.1,000/- (Rupees one thousand only).

We are informed that out of two years, he has undergone six months imprisonment. In the circumstances and in view of the fact that parties want to compromise the matter, we direct that the appellant be released on bail in the sum of Rs.25,000/- (Rupees twenty thousand only) with one or two sureties to make up the amount. Any additional conditions may be imposed by the concerned court.

Interim protection granted vide order dated 19.10.2012 to continue till 08.08.2014.

List the matters on 08.08.2014.

       [Gulshan Kumar Arora]                     [Indu Pokhriyal]
           Court Master                            Court Master