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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL     APPEAL     NO.998     OF     2012   (SPECIAL LEAVE PETITION(CRL.)NO.1542 OF 2011)

TEJENDRA SINGH WALIA APPELLANT

                VERSUS

STATE OF MADHYA PRADESH                RESPONDENT

O     R     D     E     R   

1. Leave granted.

2. This appeal is preferred by the appellant  

against the judgment and order dated 4th February,  

2011 passed by the High Court of Madhya Pradesh,  

Bench at Indore in M.Cr.C.No.7211 of 2011 against  

rejection of his application for anticipatory bail.

3. This Court, while issuing notice on 4th  

March, 2011, passed the following order :

“In case the petitioner is arrested he shall  be released on bail to the satisfaction of  the Arresting Officer.”

4. Having heard learned counsel for the  

parties to the lis and in the facts and  

circumstances of the case, we deem it appropriate  

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to confirm the order dated 4th March, 2011 passed by  

this Court.

Appeal is disposed of accordingly.

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

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

NEW DELHI; JULY 13, 2012

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ITEM NO.48          COURT NO.8             SECTION IIA

        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).1542/2011 (From the judgement and order  dated 04/02/2011 in  MCRC No.7211/2011 of The HIGH COURT OF M.P. AT INDORE)

TEJENDRA SINGH WALIA                  Petitioner(s)

                VERSUS

STATE OF M.P.                         Respondent(s) (With appln(s) for anticipatory bail,permission to  file additional documents and office report )

Date: 13/07/2012  This Petition was called on for  hearing today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)  Mr.Sanjay R.Hegde, Adv.  Mr.S.Nithin, Adv.  Mr.Tinzin Tsering, Adv.

                    For Mr. Anil Kumar Mishra,Adv.

For Respondent(s)  Ms.Ayesha Chawdhry, Adv.  Ms.Musharraf Chawdhry, Adv.

                    For Mr. C.D. Singh,Adv.

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

Leave granted.

Heard learned counsel for the parties to the  lis.

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Appeal disposed of, in terms of the signed  order.   

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Court Master

(Signed order is placed on the file)

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