NARENDRA KUMAR Vs STATE OF BIHAR
Case number: Crl.A. No.-001277-001277 / 2009
Diary number: 9209 / 2008
Advocates: BIJAN KUMAR GHOSH Vs
RAJIV SHANKAR DVIVEDI
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1277 OF 2009 (Arising out of SLP(CRL.)No.3003 OF 2008)
NARENDRA KUMAR & ANR. .....APPELLANT(S)
VERSUS
STATE OF BIHAR & ANR. ....RESPONDENT(S)
O R D E R
Leave granted.
Heard learned counsel for the parties. Considering the facts and circumstances of the present case and after perusing the
impugned order, we are of the view that the order impugned in this appeal is neither a
speaking nor a reasoned order. In that view of the matter, we set aside the impugned order
and send the matter back to the High Court for fresh disposal in accordance with law. The
appeal is accordingly allowed to the extent indicated above.
.............................J. ( TARUN CHATTERJEE )
.............................J. ( R.M.LODHA )
NEW DELHI; JULY 17, 2009.