Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1362 OF 2017
[@ SPECIAL LEAVE PETITION (CRL) NO. 217 OF 2016]
ANIL HARIKISAN NAVANDAR APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ANR. RESPONDENT(S)
WITH
CRIMINAL APPEAL NO.1364/2017 @ SLP(CRL) NO. 2072/2016
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants approached this Court aggrieved by the
denial of orders under Section 438 Cr.P.C.
3. When the matters were listed before this Court,
protection from arrest has been granted by this Court.
4. In the nature of order we propose to pass, it is not
necessary for us to go into the details of the facts.
Perhaps the High Court was justified in going deep into
the facts, since there was a petition under Section 482
Cr.P.C. before it.
5. Be that as it may, we are informed that Accused No.1
has already been granted bail by the High Court. These
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2017.08.22
14:30:04 IST
Reason:
matters have been pending before this Court for more than
one year.
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6. In the above circumstances, we are of the view that
there is no point in keeping these appeals pending before
this Court. Hence, these appeals are disposed of as
follows:
As and when the Investigating Officer files a final
report under Section 173(2) Cr.P.C. and in case the
appellants are summoned, they shall surrender before the
Trial Court and their applications for bail shall be
considered by the Trial Court without further delay. We
make it clear that the Trial Court will proceed with the
trial uninfluenced by any of the observations and findings
made by the High Court in the impugned judgment.
7. Pending application(s), if any, shall stand disposed
of.
.......................J.
[KURIAN JOSEPH]
.......................J.
[R. BANUMATHI]
NEW DELHI;
AUGUST 09, 2017.
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