NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1176 OF 2017

[@ SPECIAL LEAVE PETITION (CRL) NO. 1201/2017]

RAM NARESH YADAV APPELLANT(S)                                 VERSUS

THE STATE OF JHARKHAND & ANR. RESPONDENT(S)

J U D G M E N T KURIAN, J. 1. Leave granted. 2. The appellant approached this Court aggrieved by the denial of the relief under Section 438 Cr.P.C. 3. Having regard to the facts and circumstances of the case,  this  Court  on  15.02.2017  passed  the  following order:-

“On an oral request made by Mr. Vivek Singh, learned counsel for the petitioner, Mr. Narvedeshwar Singh,  the  de-facto  complainant,  is  impleaded  as party-respondent.

Issue notice to the respondent-State as well as to the newly added respondent, returnable in four weeks.

In  case,  the  petitioner  is  arrested  in connection with FIR No.138 of 2015, registered at Police Station Chas, Bokaro, Jharkhand, he shall be released  on  personal  bond  of  Rs.50,000/-  (Rupees Fifty  Thousand)  to  the  satisfaction  of  the Investigating Officer.

However,  the  petitioner  is  directed  to cooperate with the investigation.”

4. Today, we are informed that the investigation has been completed and a Report under Section 173(2) Cr.P.C. has been filed.  Therefore, it is for the appellant to appear before the Court as and when he is summoned and on such appearance seek regular bail. 5. The appeal is disposed of, as above.

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6. Pending application(s), if any, shall stand disposed of.

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

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

NEW DELHI; JULY 17, 2017.

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