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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.”

-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.