Supreme Court - Daily Orders
Rakesh Ranjan Shrivastava vs The State Of Jharkhand on 1 February, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.27 Court 11 (Video Conferencing) 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). 350/2021
(Arising out of impugned final judgment and order dated 03/08-07-
2020 in CRMP No. 959/2020 passed by the High Court of Jharkhand at
Ranchi)
RAKESH RANJAN SHRIVASTAVA Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.4300/2021-EXEMPTION FROM FILING
O.T.)
WITH SLP(Crl) No. 495/2021
(FOR ADMISSION and I.R. and IA No.6187/2021-EXEMPTION FROM FILING
O.T.)
Date : 01-02-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. O. P. Bhadani, AOR
Mr. Rajesh Pratap Singh,Adv.
For Respondent(s) Dr. Joseph Aristotle S., AOR
Mrs.Priya Aristotle,Adv.
Mr. Mukund Yadav,Adv.
Ms. Sneha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.)No.350 of 2021
We are not inclined to interfere with the impugned order dated 3rd/8th July, 2020 passed by the High Court which refers to the earlier order dated 20th January, Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.02.01 2020 by which the petitioner had sought permission to 16:54:11 IST Reason: withdraw the petition filed under Section 482 of the 1 Corde of Criminal Procedure with liberty to raise all points at the time of framing of charges by way of filing discharge petition.
The special leave petition is, accrodingly, dismissed.
Pending application shall also stand disposed of. SLP(Crl.)No.495 of 2021 Learned counsel for the petitioner has drawn our attention to the factual matrix including the closure report filed by the police. He submits that order taking cognizance directs issue of warrants of arrest against the petitioner.
Issue notice returnable within four weeks. In the meantime, the petitioner shall not be arrested in connection with FIR No.08/2018 dated 6th August, 2018 District Bokaro-Sub-Division-Chas Police Station.
However, the petitioner would file bail bonds before the trial Court for his appearance on the terms and conditions that would be fixed by the trial Court.
We also clarify that we are not staying further proceedings before the trial Court.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
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