TEJENDRA SINGH WALIA vs. STATE OF M.P.

1 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.998 OF 2012 (SPECIAL LEAVE PETITION(CRL.)NO.1542 OF 2011) TEJENDRA SINGH WALIA APPELLANT VERSUS STATE OF MADHYA PRADESH RESPONDENT O R D E R 1. Leave granted. 2. This appeal is preferred by the appellant th against the judgment and order dated 4 February, 2011 passed by the High Court of Madhya Pradesh, Bench at Indore in M.Cr.C.No.7211 of 2011 against JUDGMENT rejection of his application for anticipatory bail. th 3. This Court, while issuing notice on 4 March, 2011, passed the following order : “In case the petitioner is arrested he shall be released on bail to the satisfaction of the Arresting Officer.” 4. Having heard learned counsel for the parties to the lis and in the facts and circumstances of the case, we deem it appropriate Page 1 2 th to confirm the order dated 4 March, 2011 passed by this Court. Appeal is disposed of accordingly. .......................J. (H.L. DATTU) .......................J. (CHANDRAMAULI KR. PRASAD) NEW DELHI; JULY 13, 2012 JUDGMENT Page 2 3 ITEM NO.48 COURT NO.8 SECTION IIA

TEJENDRA SINGH WALIA Petitioner(s) VERSUS STATE OF M.P. Respondent(s) (With appln(s) for anticipatory bail,permission to file additional documents and office report ) Date: 13/07/2012 This Petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD For Petitioner(s) Mr.Sanjay R.Hegde, Adv. Mr.S.Nithin, Adv. Mr.Tinzin Tsering, Adv. For Mr. Anil Kumar Mishra,Adv. For Respondent(s) Ms.Ayesha Chawdhry, Adv. Ms.Musharraf Chawdhry, Adv. For Mr. C.D. Singh,Adv. JUDGMENT UPON hearing counsel the Court made the following O R D E R Leave granted. Heard learned counsel for the parties to the lis. Page 3 4 Appeal disposed of, in terms of the signed order.

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