IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.2391 OF 2009 (arising out of SLP(CRL.)NO.8381/2008)

MADHU KUMARI SINHA ....Appellant  

                VERSUS

UNION OF INDIA THROUGH CBI ....Respondent

O R D E R

Leave granted.

Having  heard  the  learned  counsel  for  the  

parties and after going through the impugned order passed by  

the High Court of judicature at Patna, we are of the view  

that the High Court has not passed a speaking order.  That  

being the position, we set aside the impunged order and  

request the High Court to dispose of the application of the  

appellant in accordance with law within a period of three  

months from the date of supply of a copy of this order to  

it, without granting unnecessary adjournment to either of  

the parties.  Till such disposal of the application by the  

High Court, interim order dated 5th December, 2008 of this  

Court directing that the petitioner shall not be arrested  

will continue.

The appeal is disposed of accordingly.

.............................J. (TARUN CHATTERJEE)              

.............................J. (SURINDER SINGH NIJJAR)         

NEW DELHI, DECEMBER 14, 2009.