Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2391 OF 2009
(arising out of SLP(CRL.)NO.8381/2008)
MADHU KUMARI SINHA ....Appellant
VERSUS
UNION OF INDIA THROUGH CBI ....Respondent
O R D E R
Leave granted.
Having heard the learned counsel for the
parties and after going through the impugned order passed by
the High Court of judicature at Patna, we are of the view
that the High Court has not passed a speaking order. That
being the position, we set aside the impunged order and
request the High Court to dispose of the application of the
appellant in accordance with law within a period of three
months from the date of supply of a copy of this order to
it, without granting unnecessary adjournment to either of
the parties. Till such disposal of the application by the
th
High Court, interim order dated 5 December, 2008 of this
Court directing that the petitioner shall not be arrested
will continue.
The appeal is disposed of accordingly.
.............................J.
(TARUN CHATTERJEE)
.............................J.
(SURINDER SINGH NIJJAR)
NEW DELHI,
DECEMBER 14, 2009.