Supreme Court - Daily Orders
Dilip Singh vs The State Of Madhya Pradesh on 22 May, 2018
Bench: A.M. Khanwilkar, Navin Sinha
SLP(Crl.) 4448/2018
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ITEM NO.19 COURT NO.4 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 for Special Leave to Appeal (Crl.) No. 4448/2018
(Arising out of impugned final judgment and order dated 24-04-2018
in MCRC No. 11920/2018 passed by the High Court Of M.P. At Gwalior)
DILIP SINGH Petitioner
VERSUS
STATE OF MADHYA PRADESH Respondent
Date : 22-05-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE NAVIN SINHA
(Vacation Bench)
For Petitioner
Mr. Praveen Swarup, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We decline to interfere against the order passed by the High Court refusing to grant anticipatory bail.
At this stage, learned counsel for the petitioner submits that the petitioner be permitted to withdraw this petition and apply for fresh anticipatory bail before the High Court. We reject this prayer.
The petitioner, instead, must surrender forthwith Signature Not Verified before the trial Court and apply for regular bail, if Digitally signed by DEEPAK GUGLANI Date: 2018.05.23 so advised. If such an application is filed, the trial 17:05:15 IST Reason:
Court may consider the same on the same day, if possible, provided 48 hours notice is given to the public prosecutor appearing in the matter. The said SLP(Crl.) 4448/2018 2 application will have to be considered on its own merits in accordance with law.
The special leave petition is accordingly disposed of.
Pending interlocutory applications, if any, shall also stand disposed of.
(Deepak Guglani) (Kailash Chander)
Court Master Court Master