MD. SHAKIR JAMAL Vs STATE OF JHARKHAND
Bench: H.L. DATTU,JAGDISH SINGH KHEHAR
Case number: Crl.A. No.-000452-000452 / 2013
Diary number: 20235 / 2011
Advocates: Vs
S. CHANDRA SHEKHAR
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 452 OF 2013 (SPECIAL LEAVE PETITION(CRL.)NO.5094 OF 2011)
MD. SHAKIR JAMAL APPELLANT
VERSUS
STATE OF JHARKHAND RESPONDENT
O R D E R
1. Leave granted.
2. Heard learned counsel for the parties to the lis.
3. Vide order dated 25.07.2011, this Court passed the
following order :
“Application seeking exemption from filing official translation is allowed.
Learned counsel for the petitioner refers to (IV) at page 16 that during the period the petitioner remained posted as B.D.O. at Maheshpur and that as per the Audit Report that only Rs.2000/- has been shown less in balance.
Issue notice.
In case the petitioner is arrested he shall be released on bail to the satisfaction of the trial court.”
4. Having heard learned counsel for the parties and also
after going through the records of the case, we are of the opinion
..2/-
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that the order dated 25.07.2011 be made absolute and is made
absolute. Appeal disposed of accordingly.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (JAGDISH SINGH KHEHAR)
NEW DELHI; MARCH 15, 2013