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

inclined to interfere with the impugned order of the

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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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