REPORTABLE CHAMBER MATTER                            SECTION IIA

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      REVIEW PETITION (CRL.) NO(s). 352/2010 IN  CRIMINAL APPEAL NO. 960 of 2010

RAJESH RANJAN @ PAPPU YADAV                Petitioner(s)

                VERSUS

STATE OF BIHAR TH. CBI    Respondent(s)

(with appln(s) for stay, exemption from surrendering and office  report)

Date: 05/08/2010  This Petition was circulated today.

CORAM :         HON'BLE MR. JUSTICE MARKANDEY KATJU         HON'BLE MR. JUSTICE A.K. PATNAIK

By Circulation

          UPON perusing papers the Court made the following                                O R D E R  

The Application for exemption from surrendering is  rejected.

The Review Petition is dismissed.

(Parveen Kr. Chawla) Court Master

(Indu Satija) Court Master

[Reportable Signed Order is placed on the File]

REPORTABLE IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

REVIEW PETITION (CRL.) NO(s). 352/2010 IN  

CRIMINAL APPEAL NO. 960 of 2010

Rajesh Ranjan @ Pappu Yadav                Petitioner(s)

                VERSUS

State of Bihar thru CBI    Respondent(s)

O R D E R

This Review Petition has been filed seeking review  

of this Court's order dated May 03, 2010, whereby we have  

set aside the impugned judgment and order dated 18.02.2009  

granting bail to the petitioner herein.  It was directed  

that the petitioner-accused Rajesh Ranjan alias Pappu Yadav  

be taken into custody forthwith.

An application for exemption from surrendering has  

also  been  filed  with  this  review  petition.   We  are  

surprised to note that despite cancellation of bail of the  

accused by this Court, neither the accused has surrendered  

nor he has been taken into custody.

We have carefully gone through the review petition  

and  the  connected  papers  as  also  the  application  for  

exemption  from  surrendering.   We  do  not  find  any  merit  

therein and they are dismissed accordingly.

The CBI and Director General of Police, Bihar are

directed to execute the order of this Court dated May 03,  

-2-

2010 forthwith and send a compliance report to this Court  

within four weeks from today.     

.....................J.            (MARKANDEY KATJU)

.....................J.                     (A.K. PATNAIK)

NEW DELHI; AUGUST 05, 2010