Supreme Court - Daily Orders
Chandra Bhushan Sahai vs State Of Jharkhand Tr.Cbi on 28 February, 2014
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 532 OF 2014
ARISING OUT OF
SPECIAL LEAVE PETITION (Crl) NO. 9718 OF 2012
CHANDRA BHUSHAN SAHAI Appellant(s)
VERSUS
STATE OF JHARKHAND THROUGH CBI Respondent(s)
ORDER
We have heard learned counsel for the parties. Leave granted.
By the impugned order, the High Court has refused to grant anticipatory bail to the appellant in connection with Crime No. RC 14(A)/10R, Police Station : CBI, ACB, Ranchi.
On 4th January, 2013 while issuing notice, this Court had granted anticipatory bail to the appellant directing that in the event the appellant is arrested in connection with the aforementioned case, he shall be released on bail to the satisfaction of the arresting authority.
We allow this appeal by making the aforesaid interim order granting anticipatory bail absolute.
................................J. (A.K. PATNAIK) ................................J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) NEW DELHI, FEBRUARY 28, 2014 ITEM NO.5 COURT NO.5 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).9718/2012 (From the judgement and order dated 09/10/2012 in ABA No.2754/2012, of The HIGH COURT OF JHARKHAND AT RANCHI) CHANDRA BHUSHAN SAHAI Petitioner(s) VERSUS STATE OF JHARKHAND TR.CBI Respondent(s) (With appln(s) for anticipatory bail and office report) Date: 28/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Ashwarya Sinha, Adv.
Mr. Ambhoj Kumar Sinha, Adv.
Mr. Pandey Neeraj Rai, Adv.
For Respondent(s) Mr. K.V. Vishwanathan, ASG Dr. Ashok Dhamija, Adv.
Mr. Syed Tanweer Ahmed, Adv.
Mr. B.V. Balaram Das, Adv.
UPON hearing counsel the Court made the following O R D E R We have heard learned counsel for the parties. Leave granted.
By the impugned order, the High Court has refused to grant anticipatory bail to the appellant in connection with Crime No. RC 14(A)/10R, Police Station : CBI, ACB, Ranchi.
On 4th January, 2013 while issuing notice, this Court had granted anticipatory bail to the appellant directing that in the event the appellant is arrested in connection with the aforementioned case, he shall be released on bail to the satisfaction of the arresting authority.
We allow this appeal by making the aforesaid interim order granting anticipatory bail absolute.
(G. SUDHAKARA RAO) (KALYANI GUPTA)
COURT MASTER COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE)