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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1729 OF 2017

[@ SPECIAL LEAVE PETITION (CRL.) NOS. 7536 OF 2017] DEORAJ @ DEVRAJ @ DEVRAJ SINGH & ANR.         Appellant(s)

                               VERSUS THE STATE OF UTTAR PRADESH & ANR.             Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. In the nature of the order we propose to pass, it is not necessary to issue notice to the respondents. The  appellants  approached  the  High  Court  under Section 482 Cr.P.C. for quashing a complaint filed in the year 2013.  It appears that there are several litigations between the members of the family and the complaint of the year 2013 is one among them.   3. Be that as it may, since the Magistrate is in seisin of the matter, it will be appropriate that the appellants surrender before the Magistrate Court and cooperate  with the  trial.  This appeal  is, hence, disposed  of  with  a  direction  that  the  appellants shall  surrender  before  the  Magistrate  of  competent jurisdiction  and  on  such  surrender,  they  will  be

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released on bail on furnishing bail bonds to the tune of Rs. 25,000/- (Rupees Twenty Five Thousand) each, with two solvent sureties each of the like amount to the satisfaction of the Magistrate Court.   

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

.......................J.               [ R. BANUMATHI ]  

New Delhi; October 05, 2017.

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ITEM NO.27               COURT NO.4               SECTION II                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

CRIMINAL APPEAL NO. 1729 OF 2017 [@ SPECIAL LEAVE PETITION (CRL.) NOS. 7536 OF 2017]

DEORAJ @ DEVRAJ & ANR.                             Appellant(s)                                 VERSUS THE STATE OF UTTAR PRADESH & ANR.                  Respondent(s) (FOR ADMISSION and I.R.)  (EXEMPTION FROM FILING O.T.) Date : 05-10-2017 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Durga Dutt, AOR

Mr. Upendra Narayan Mishra, Adv.                      For Respondent(s)                          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

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)