NON- REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1942 OF 2008 (Arising out of SLP(Crl.)No. 2337 of 2007)

Ashok Kumar Thakur@Ashok Kumar      …Appellant

VERSUS

State of Bihar & Ors.              …Respondents

O R D E R  

1. Leave granted.   

2. This appeal is directed against the order dated

8th of December, 2006 passed by the High Court

of  Judicature  at  Patna  in  Criminal  Misc.  No.

10662 of 2004, by which the learned Judge of

the  High  Court  had  rejected  an  application

under  Section  482  of  the  Code  of  Criminal

Procedure (in short, ‘the Code’).   

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3. We  have  heard  the  learned  counsel  for  the

parties and have examined the impugned order

and  the  materials  on  record  including  the

application under Section 482 of the Code.   

4. In  our  view,  the  High  Court  had  passed  the

impugned order without applying its mind and

without passing a reasoned and speaking order.

5. In this view of the matter only, we set aside the

impugned order and the matter is remitted back

to the High Court for fresh disposal after giving

hearing  to  the  parties  and  after  passing  a

reasoned  and  speaking  order  in  accordance

with law.   

6. It is expected that the High Court shall decide

the said  application under  Section 482 of  the

Code within two months from the date of supply

of a copy of this order to it without giving any

unnecessary  adjournments  to  either  of  the

parties.       

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7. The impugned order is thus set aside and the

appeal is allowed to the extent indicated above.

There will be no order as to costs.

…………..………………J. [TARUN CHATTERJEE ]  

NEW DELHI:                            …...………………………J.

December 01, 2008                 [V.S.SIRPURKAR]

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