Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 501 OF 2013
(SPECIAL LEAVE PETITION(CRL.)NO.9519 OF 2011)
PURUSHOTTAM MEENA ...APPELLANT
VERSUS
STATE OF BIHAR & ANR. ...RESPONDENTS
O R D E R
1. Leave granted.
2. Heard learned counsel for the parties to the lis.
3. This Court, while issuing notice on 09.01.2012, passed the
following order:
“We have heard learned counsel for the petitioner.
Issue notice returnable within six weeks.
In the meantime, no coercive action shall be taken
against the petitioner.”
JUDGMENT
-2/-
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4. Having perused the records and in view of the peculiar
facts and circumstances of the case, we are of the considered
opinion that our aforesaid order dated 09.01.2012 be made absolute
and is made absolute, with a further direction that the appellant
shall abide by the conditions as stipulated under Section 438 of the
Criminal Procedure Code, 1973.
The Criminal Appeal is disposed of accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
MARCH 22, 2013.
JUDGMENT
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