NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO.57/2018 (ARISING FROM SLP (Crl) NO.277 OF 2016)

UPENDRA SHARMA                                     APPELLANT(S)                                 VERSUS STATE OF BIHAR & ANR.                            RESPONDENT(S)

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

Leave granted. 2. The  challenge  is  against  the  order  dated 27.11.2015  by  which  the  High  Court  has  issued non-bailable  warrants  of  arrest  on  the  appellant herein on an application filed by Respondent No.2 for cancellation of the regular bail granted by the Trial Court. 3. Going  by  the  procedure  under  law,  we  find  no justification  for  the  Court  issuing  non-bailable warrant  of  arrest  of  the  appellant  herein  on  the application filed by Respondent No.2.  The impugned order is set aside.  The appellant may appear before the High Court and contest the application. The Court is  free  to  pass  orders  on  the  merits  of  the application. 4. The appeal is allowed, as above.

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5. Pending  applications,  if  any,  shall  stand disposed of. 6. There shall be no orders as to costs.

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

.......................J.               [AMITAVA ROY]  

NEW DELHI; JANUARY 10, 2018

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