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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO(S). 1216 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 3932 OF 2018]

SANDIP PANDEY @ SANDEEP KUMAR PANDEY         Appellant (s)

                               VERSUS

M/S. SHIVAM BUILDERS AND DEVELOPERS & ANR.  Respondent(s)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellant is before this Court, aggrieved by

the order dated 23.03.2018 passed by the High Court

of  Chhattisgarh  in  MCRCA  No.  215  of  2017.   The

Investigating Officer filed a closure report in FIR

No. 50 of 2010 on the file of Police Station Civil

Lines, Bilaspur, Chhattisgarh.   

3. In view of the objections filed by the defacto

complainant,  the  learned  Magistrate  has  issued

process  under Section  204 Cr.  P.C.  The appellant

approached the High Court for bail, which has been

rejected.

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4. Though the learned senior counsel has referred to

the background of the case in view of the pendency of

the  case before  the learned  Magistrate, we  do not

propose to go into the same.  We direct the appellant

to  surrender  before  the  learned  Magistrate  within

four weeks from today and on such surrender, he shall

be released on bail, subject to such conditions as

may be imposed by the learned Magistrate.

5. In view of the above, the appeal is allowed.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; September 24, 2018.