Supreme Court - Daily Orders
Shankar Lal Meena vs State Of Rajasthan Through Anti ... on 4 August, 2014
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.(S). 1628-1629 OF 2014
(Arising out of SLP(Crl.) Nos.5105-06 of 2014)
SHANKAR LAL MEENA
Petitioner(s)
VERSUS
STATE OF RAJASTHAN THROUGH
ANTI CORRUPTION BUREAU (JAIPUR)
Respondent(s)
O R D E R
Leave granted.
The High Court has vide order dated 10th
April, 2014
declined bail to the appellant who is facing
prosecution
before the trial court in FIR No.340 of 2013 registered at P.S. Pradhan Aarakhsi Kendra, Anti Corruption Bureau, District Jaipur, Rajasthan, under Sections 7, 8, 10 & 13(1)(D) read with Section 13(2) of the Prevention of Corruption Act, 1988 and under Section 120-B of the Indian Penal Code.
Mr. M.R. Calla, learned senior counsel appearing for the appellant, draws our attention to an order of this Court dated 7th May, 2014 titled "Shriram v. State of Rajasthan" in Criminal Appeal No.1121 of 2014 (Arisin g out of SLP(Crl.)No.3172 of 2014) in which we have enlarged the appellant from custody in connection with the very same case for the similar offences. The appellant before us has been in Signature Not Verified custody since July, 2013.
Digitally signed byMahabir Singh
In the circumstances and on parity Date: 2014.08.07 15:36:51 IST Reason:
of reasoning, we see no reason why similar relief should not be granted to the appellant also. 2 We accordingly allow these appeals, set aside the order passed by the High Court and direct that the appellant shall be enlarged from custody, unless otherwise required in any other case, subject to his furnishing bail bonds in a sum of Rs.20,000/- (Rupees Twenty Thousand) with two sureties in the like amount to the satisfaction of the trial court.
.......................J (T.S. THAKUR) .......................J (ADARSH KUMAR GOEL) NEW DELHI DATED 4th August, 2014 3 ITEM NO.47 COURT NO.3 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS S.L.P.(Crl.) No(s). 5105-5106/2014 (Arising out of impugned final judgment and order dated 30/05/2014 in CRMBA No. 5402/2014,10/04/2014 in CRMBA No. 3866/2014 passed by the High Court Of Rajasthan At Jaipur) SHANKAR LAL MEENA Petitioner(s) VERSUS STATE OF RAJASTHAN THROUGH ANTI CORRUPTION BUREAU (JAIPUR) Respondent(s) (with appln. (s) for bail and permission to file additional documents and office report) Date: 04/08/2014 These petitions were called on for hearing today. CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. M.R. Calla,Sr.Adv.
Mr. Uday Gupta,Adv.
Ms. Shivani M.Lal,Adv.
Mr. M.K. Tripathi,Adv.
Ms. Pratiksha Sharma,Adv. Mr. Ankit Acharya,Adv.
Mr. Gaurav D.Adv.
Mr. Mohan Pandey,Adv.
For Respondent(s) Mr. S.S. Shamshery,AAG Ms. Ruchi Kohli,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, the appeals are allowed:
"We accordingly allow these appeals, set aside the order passed by the High Court and direct that the appellant shall be enlarged from custody, unless otherwise required in any other case, subject to his furnishing bail bonds in a sum of Rs.20,000/- (Rupees Twenty Thousand) with 4 two sureties in the like amount to the satisfaction of the trial court."
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)