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Karim Morani Petitioner(S) v. The State Of Telangana & Anr. (S)

Supreme Court Of India

Sep 22, 2017

Judgment

CaseIQ

1. Heard learned counsel for the petitioner.

2. The special leave petition is dismissed.

3. However, while dealing with the application under Section 439 of the Code of Criminal Procedure, the concerned court shall not be influenced by any of the observations made by the court at the time of cancellation of the anticipatory bail. Be it clarified, entertaining a prayer under Section 438 Cr.P.C. is different than dealing with an application under Section 439 Cr.P.C.

Karim Morani Petitioner(S) v. The State Of Telangana & Anr. (S)

Petition(s) for Special Leave to Appeal (Crl.) No. 6936/2017,(Arising out of impugned final judgment and order dated 05-09-2017 in CRLP No. 2370/2017 passed by the High Court Of Judicature At Hyderabad for The State of Telangana and The State of Andhra Pradesh)