Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1078 OF 2021
(Arising out of SLP (Criminal) No.7332 of 2021
Arising out of Diary No.16399 of 2019)
RAKESH KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondents
O R D E R
Leave granted.
This appeal challenges the order dated 06.12.2018 passed
by the High Court of Judicature at Allahabad in Criminal Misc.
Writ Petition No.35460 of 2018.
While issuing notice on 21.10.2019, following order was passed
by this Court:
“Initially a petition under Article 226 of the
Constitution was moved challenging the sanction order.
The challenge did not meet with any success.
Thereafter, present writ petition was moved
submitting inter alia that the proceedings initiated vide
FIR No.1470 of 2016 under Sections 7, 13(1)(d) and 13(2)
of the Prevention of Corruption Act, registered with
Police Station Kotwali Mau, District Mau, be quashed.
The prayer having been rejected, the present special
leave petition has been filed.
Since the sanction has already been issued, normally
the investigation in the matter must be complete by then.
Signature Not Verified
In the circumstances, we issue notice to the
respondent State confined to the question whether the
petitioner is required to be arrested in connection with
the aforesaid crime or not.
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.09.28
16:18:14 IST
Reason:
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Let notice be made returnable on 25.11.2019.
Dasti service, in addition, is permitted.
Liberty is granted to serve the learned Standing
Counsel for the State.”
Mr. Pardeep Misra, learned Advocate appearing for the State
submits that non-bailable warrants were issued against the
appellant. It is however accepted that the investigation into the
crime is complete.
In the circumstances, it is directed:
a) The appellant shall present himself before the
concerned Trial Court within seven days from today
with advance notice to the Public Prosecutor.
b) The Trial Court shall release the appellant on bail,
subject to such conditions as the Trial Court may
deem appropriate to impose to ensure his presence
and participation in the ensuing proceedings before
the Trial Court.
With these observations, the appeal is allowed.
........................J.
(UDAY UMESH LALIT)
........................J.
(S. RAVINDRA BHAT)
New Delhi,
September 24, 2021