Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.)NO.60 OF 2012
IN
SPECIAL LEAVE PETITION (CRL.) NO.5828 OF 2011
VINOD @ AJAY PETITIONER
VERSUS
STATE OF MADHYA PRADESH RESPONDENT
O R D E R
Our earlier order dated 01.08.2011 is recalled and
the SLP is restored to its original number. Review Petition is
allowed.
Leave granted in the Special Leave Petition.
Notice on application for bail.
Post the appeal for hearing along with
Crl.A.Nos.1819-1821/2011@ SLP(Crl.)Nos.5393-5395/2011.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
JULY 27, 2012
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