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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  452   OF 2013 (SPECIAL LEAVE PETITION(CRL.)NO.5094 OF 2011)  

MD. SHAKIR JAMAL  APPELLANT

                VERSUS

STATE OF JHARKHAND                                RESPONDENT

O R D E R

1. Leave granted.

2. Heard learned counsel for the parties to the lis.

3. Vide  order  dated  25.07.2011,  this  Court  passed  the  

following order :

“Application seeking exemption from filing official  translation is allowed.

Learned counsel for the petitioner refers to (IV) at  page  16  that  during  the  period  the  petitioner  remained  posted as B.D.O. at Maheshpur and that as per the Audit  Report that only Rs.2000/- has been shown less in balance.

Issue notice.

In  case  the  petitioner  is  arrested  he  shall  be  released on bail to the satisfaction of the trial court.”  

4. Having  heard  learned  counsel  for  the  parties  and  also  

after going through the records of the case, we are of the opinion  

..2/-

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: 2 :

that  the  order  dated  25.07.2011  be  made  absolute  and  is  made  

absolute. Appeal disposed of accordingly.

Ordered accordingly.  

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

.......................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; MARCH 15, 2013