SHAMSHER BAHADUR SINGH Vs. STATE

JUDGEMENT

(1.) Arguments heard.

(2.) In the light of the order dated 16-12-2009 passed by the Apex Court in SLP (Cri) Nos. 10165-10166/2009, the office was directed vide order dated 27-4-2010, passed on the administrative side, to register this M.Cr.C. for cancellation of temporary bail granted to Shamsher Bahadur Singh by virtue of order dated 29-3-2610 passed in M.Cr.C. No. 2492/2010. The obvious reason was that the facility was obtained by suppressing the fact that aforesaid petitions moved against the order dated 24-4-2009 and order dated 8-10-2009 passed by this Court respectively in M.Cr.C. Nos. 666/2009 and 10084/2009 rejecting the applications for grant of regular bail on merits as well as on medical grounds, had already been dismissed by the Apex Court on 16-12-2009.

(3.) However, the direction could not be complied with by the Registry till 15-6-2010 and in the meanwhile, the terms of temporary bail expired on 18-5-2010. It is relevant to note that even after dismissal of the SLPs, Shamsher Bahadur was able to obtain temporary bail on medical grounds for the periods from 19-1-2010 to 25-3-2010 and again from 29-3-2010 to 17-5-2010.