Deoraj @ Devraj @ Devraj Singh & ANR. Vs. State of Uttar Pradesh & ANR.
[Criminal Appeal No. 1729 of 2017 @ Special Leave Petition (CRL.) Nos. 7536 of 2017]
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 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.
Item No.27 Court No.4 Section II
Supreme Court of India
Record of Proceedings
Deoraj @ Devraj & ANR. Vs. The State of Uttar Pradesh & ANR. (For Admission and I.R.) (Exemption from Filing O.T.)
[Criminal Appeal No. 1729 of 2017 @ Special Leave Petition (CRL.) Nos. 7536 of 2017]
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
