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                          IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

REVIEW     PETITION     (CRL.)NO.60     OF     2012   

IN

SPECIAL     LEAVE     PETITION     (CRL.)     NO.5828     OF     2011   

VINOD @ AJAY                                      PETITIONER

                VERSUS

STATE OF MADHYA PRADESH                           RESPONDENT

O     R     D     E     R   

Our earlier order dated 01.08.2011 is recalled and  

the SLP is restored to its original number. Review Petition is  

allowed.

Leave granted in the Special Leave Petition.

Notice on application for bail.

Post the appeal for hearing along with  

Crl.A.Nos.1819-1821/2011@ SLP(Crl.)Nos.5393-5395/2011.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JULY 27, 2012