NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL  NO. 175/2018

(ARISING FROM SLP (Crl) NO. 8464/2017) BIRBAL PRASAD @ BIRBAL PRASAD SAH  @ BIRBAL PRASAD SAO @ BIRBAL SAH   APPELLANT(S)                                 VERSUS THE STATE OF BIHAR                                 RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. Heard the learned counsel for the appellant and the respondent/State of Bihar. 3. Taking  note  of  the  fact  that  the  quantity involved in this case is only 14 Kgs. of Ganja, which is a non-commercial quantity, we had requested the learned  counsel  for  the  State  to  ascertain  as  to whether the appellant is involved in any other case. 4. Learned  counsel  appearing  for  the  State,  on instruction, has fairly submitted that the appellant is not involved in any other case. 5. In the above circumstances, we are of the view that  the  appellant  should  be  released  on  bail, pending trial. 6. The appellant shall be released on bail on his executing a bond to the tune of Rs.10,000/- (Rupees Ten Thousand) with two sureties for the like amount, to the satisfaction of the Trial Court. 7. However,  the  appellant  shall  not  in  any  way indulge in any criminal activities and he shall also not  influence  the  witnesses  or  otherwise  interfere with the fair trial. 8. The  appellant  shall  also  appear  before  the concerned Station House Officer on the last Saturday of every month.

1

9. The appeal is, accordingly, disposed of. 10. Pending  application(s),  if  any,  shall  stand disposed of.  

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

.........................J.               [MOHAN M. SHANTANAGOUDAR]  NEW DELHI; JANUARY 25, 2018

2

ITEM NO.44               COURT NO.5               SECTION II-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.)  No(s).  8464/2017 (Arising out of impugned final judgment and order dated  18-07-2017 in CRLM No. 16237/2017 passed by the High Court Of Judicature At  Patna) BIRBAL PRASAD @ BIRBAL PRASAD SAH  @ BIRBAL PRASAD SAO @ BIRBAL SAH   PETITIONER(S)                                 VERSUS THE STATE OF BIHAR                                 RESPONDENT(S) (FOR ADMISSION and I.R. and IA No.113356/2017-EXEMPTION FROM FILING O.T.)

Date : 25-01-2018 These matters were called on for hearing today. CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

For Petitioner(s) Mr. Shashwat Anand,Adv. Mr. Jeewesh Prakash,Adv. Mr. Prabhat Ranjan R.,Adv.

                  Mr. Shantanu Sagar, AOR                     For Respondent(s) Mr. Abhinav Mukerji, AOR

Mrs. Bihu Sharma,Adv. Ms. Purnima Krishna,Adv. Mr. Siddharth Garg,Adv.                     

         UPON hearing the counsel the Court made the following                              O R D E R

Leave granted. The appeal is disposed of in terms of the signed judgment.

(NARENDRA PRASAD)                               (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed “Non-Reportable” Judgment is placed on the file)

3