Full Judgment Text
REPORTABLE
CHAMBER MATTER SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRL.) NO(s). 352/2010
IN
CRIMINAL APPEAL NO. 960 of 2010
RAJESH RANJAN @ PAPPU YADAV Petitioner(s)
VERSUS
STATE OF BIHAR TH. CBI Respondent(s)
(with appln(s) for stay, exemption from surrendering and office
report)
Date: 05/08/2010 This Petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE MARKANDEY KATJU
HON'BLE MR. JUSTICE A.K. PATNAIK
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Application for exemption from surrendering is
rejected.
The Review Petition is dismissed.
(Parveen Kr. Chawla)
(Indu Satija)
Court Master
Court Master
[Reportable Signed Order is placed on the File]
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO(s). 352/2010
IN
CRIMINAL APPEAL NO. 960 of 2010
Rajesh Ranjan @ Pappu Yadav Petitioner(s)
VERSUS
State of Bihar thru CBI Respondent(s)
O R D E R
This Review Petition has been filed seeking review
of this Court's order dated May 03, 2010, whereby we have
set aside the impugned judgment and order dated 18.02.2009
granting bail to the petitioner herein. It was directed
that the petitioner-accused Rajesh Ranjan alias Pappu Yadav
be taken into custody forthwith.
An application for exemption from surrendering has
also been filed with this review petition. We are
surprised to note that despite cancellation of bail of the
accused by this Court, neither the accused has surrendered
nor he has been taken into custody.
We have carefully gone through the review petition
and the connected papers as also the application for
exemption from surrendering. We do not find any merit
therein and they are dismissed accordingly.
The CBI and Director General of Police, Bihar are
directed to execute the order of this Court dated May 03,
-2-
2010 forthwith and send a compliance report to this Court
within four weeks from today.
.....................J.
(MARKANDEY KATJU)
.....................J.
(A.K. PATNAIK)
NEW DELHI;
AUGUST 05, 2010