Full Judgment Text
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION(CRL.) NO. 6568 OF 2018
DR. RAMESH BADLANI ….Petitioner(s)
VERSUS
STATE OF M.P. ….Respondent(s)
ORDER
Abhay Manohar Sapre, J.
1. Having heard Dr. Rajiv Dhavan, learned senior
counsel for the petitioner, Shri Saurabh Mishra
learned counsel for respondent no. 1 State and
Shri Mahavir Singh, learned senior counsel for
impleader, and on perusal of the record of the case
and the case law cited by Dr. Dhavan, we are not
Signature Not Verified
inclined to interfere with the impugned order of the
Digitally signed by
ANITA MALHOTRA
Date: 2018.11.02
17:05:16 IST
Reason:
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High Court which declined to grant bail to the
petitioner.
2. Dr. Dhavan, learned senior counsel, however,
submitted that the petitioner is not keeping well.
3. It is for the petitioner to approach the Sessions
Judge who, in his judicial discretion, is empowered
to pass appropriate orders keeping in view the facts
made out by the petitioner in that behalf after
hearing all parties concerned.
4. The special leave petition is dismissed.
5. Pending application(s), if any, stand disposed of.
………...................................J.
[ABHAY MANOHAR SAPRE]
…...……..................................J.
[INDU MALHOTRA]
New Delhi;
November 02, 2018.
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