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    SPECIAL LEAVE PETITIONS (CRIMINAL)

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    SPECIAL LEAVE PETITION BY THE PETITIONER TO BE FILED BEFORE THE HON’BLE SUPREME COURT ASSAILING THE IMPUGNED ORDER PASSED BY THE LEARNED SINGLE JUDGE OF THE HON’BLE HIGH COURT WHEREIN THE LEARNED SINGLE JUDGE HAS WHILE DISMISSING THE CIVIL REVISION PETITION UPHELD THE ORDER PASSED BY THE COURT OF CIVIL JUDGE (SENIOR DIVISION) DISMISSING THE APPLICATION UNDER ORDER 6 RULE 17 OF THE CODE OF CIVIL PROCEDURE, 1908 BY IGNORING THE RULE OF LAW OF AMENDMENT OF PLEADINGS AND ALSO IGNORING THE FACT THAT THE RESPONDENTS HAD NOT EVEN FILED THE WRITTEN STATEMENT AND THE SUIT WAS AT A NASCENT STAGE
    special leave petition by the petitioner to be filed before the hon’ble supreme court assailing the impugned order passed by the learned single judge of the hon’ble high court wherein the learned single judge has while dismissing the civil revision petition upheld the order passed by the court of civil judge (senior division) dismissing the application under order 6 rule 17 of the code of civil procedure, 1908 by ignoring the rule of law of amendment of pleadings and also ignoring the fact that the respondents had not even filed the written statement and the suit was at a nascent stage
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA SEEKING GRANT OF SPECIAL LEAVE TO APPEAL AGAINST THE FINAL IMPUGNED ORDER PASSED BY THE HON’BLE HIGH COURT DISMISSING THE PETITION UNDER SECTION 482 CR.PC FILED BY THE PETITIONER WHEREBY THE PETITIONER HAS SOUGHT QUASHING AND SETTING ASIDE OF THE ORDER PASSED BY LD. CJM VIDE WHICH THE LD. CJM HAS WHILE DECLINING TO ACCEPT THE CANCELLATION REPORT FILED BY THE POLICE IN BATCH OF FIR’S TOOK COGNIZANCE AGAINST THE PETITIONER AND OTHER ACCUSED UNDER SECTIONS 420/ 406/ 468/ 467/ 120 B IPC AND SUMMONED THE PETITIONER AND OTHER CO-ACCUSED FOR FURTHER PROCEEDINGS
    special leave petition (crl.) to be filed before the hon’ble supreme court of india seeking grant of special leave to appeal against the final impugned order passed by the hon’ble high court dismissing the petition under section 482 cr.pc filed by the petitioner whereby the petitioner has sought quashing and setting aside of the order passed by ld. cjm vide which the ld. cjm has while declining to accept the cancellation report filed by the police in batch of fir’s took cognizance against the petitioner and other accused under sections 420/ 406/ 468/ 467/ 120 b ipc and summoned the petitioner and other co-accused for further proceedings
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ON BEHALF OF THE COMPLAINANT / PETITIONER AGAINST THE RESPONDENTS / ACCUSED AGAINST WHOM BATCH OF FIR’S UNDER SECTION 406/409/415/420/ 467/468/471/34/ 120B IPC HAS BEEN REGISTERED, SEEKING SPECIAL LEAVE TO APPEAL AGAINST THE IMPUGNED ORDER PASSED BY THE LD. SINGLE JUDGE OF THE HON’BLE HIGH COURT IN CRM-M THEREBY GRANTING ANTICIPATORY BAIL TO THE RESPONDENTS / ACCUSED BY COMMITTING A GRAVE ERROR IN GRANTING ANTICIPATORY BAIL TO THE ACCUSED/ RESPONDENTS, ESPECIALLY WHEN THE ANTICIPATORY BAIL APPLICATION OF CO-ACCUSED OF THE RESPONDENTS / ACCUSED HAS ALREADY BEEN DISMISSED BY THE SAME VERY BENCH OF THE HON’BLE HIGH COURT VIDE A DETAILED ORDER BY OBSERVING THAT “IT IS HIGH TIME THE PETITIONER MUST APPEAR BEFORE THE TRIAL COURT AND SEEK CONCESSION OF REGULAR BAIL.
    special leave petition (crl.) to be filed before the hon’ble supreme court of india on behalf of the complainant / petitioner against the respondents / accused against whom batch of fir’s under section 406/409/415/420/ 467/468/471/34/ 120b ipc has been registered, seeking special leave to appeal against the impugned order passed by the ld. single judge of the hon’ble high court in crm-m thereby granting anticipatory bail to the respondents / accused by committing a grave error in granting anticipatory bail to the accused/ respondents, especially when the anticipatory bail application of co-accused of the respondents / accused has already been dismissed by the same very bench of the hon’ble high court vide a detailed order by observing that “it is high time the petitioner must appear before the trial court and seek concession of regular bail.
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ON BEHALF OF THE COMPLAINANT / PETITIONER AGAINST THE RESPONDENTS/ ACCUSED AGAINST WHOM BATCH OF FIR’S UNDER SECTION 406/409/415/420/ 467/468/471/34/ 120B IPC HAS BEEN REGISTERED, SEEKING SPECIAL LEAVE TO APPEAL AGAINST THE IMPUGNED ORDER PASSED BY THE LD. SINGLE JUDGE OF THE HON’BLE HIGH COURT IN CRM-M THEREBY GRANTING ANTICIPATORY BAIL TO THE RESPONDENTS/ ACCUSED FOLLOWING THE LAW OF PRECEDENT AND ALSO FOLLOWING THE ORDER PASSED BY THE LD. SINGLE JUDGE OF THE CO-ORDINATE BENCH IN ANOTHER CRM-M RELATING TO FIR OF ANOTHER COMPLAINANT INSPITE OF THE FACT THAT THE SAID ORDER OF THE LD. SINGLE JUDGE OF THE CO-ORDINATE BENCH OF THE HON’BLE HIGH COURT HAVE BEEN STAYED BY THIS HON’BLE APEX COURT VIDE SEPARATE ORDER PASSED IN ANOTHER SLP (CRL.)
    special leave petition (crl.) to be filed before the hon’ble supreme court of india on behalf of the complainant / petitioner against the respondents/ accused against whom batch of fir’s under section 406/409/415/420/ 467/468/471/34/ 120b ipc has been registered, seeking special leave to appeal against the impugned order passed by the ld. single judge of the hon’ble high court in crm-m thereby granting anticipatory bail to the respondents/ accused following the law of precedent and also following the order passed by the ld. single judge of the co-ordinate bench in another crm-m relating to fir of another complainant inspite of the fact that the said order of the ld. single judge of the co-ordinate bench of the hon’ble high court have been stayed by this hon’ble apex court vide separate order passed in another slp (crl.)
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ARISING OUT OF COMMON JUDGMENT AND ORDER PASSED BY THE HON’BLE HIGH COURT IN CRM WHEREBY THE HON’BLE HIGH COURT HAS ERRONEOUSLY AND IN WHAT SEEMS TO BE SOME MISTAKEN IMPRESSION THAT IT HAD DECIDED THE APPLICATIONS OF THE PETITIONER I.E. CRM ALONGWITH CRM-M- WHEREAS IN FACT AS A MATTER OF RECORD NO ORDER AT ALL WAS PASSED BY THE HON’BLE HIGH COURT REGARDING THE SUBJECT CRM AND THE SAID CRM REMAINS UNDECIDED TILL DATE
    special leave petition (crl.) to be filed before the hon’ble supreme court of india arising out of common judgment and order passed by the hon’ble high court in crm whereby the hon’ble high court has erroneously and in what seems to be some mistaken impression that it had decided the applications of the petitioner i.e. crm alongwith crm-m- whereas in fact as a matter of record no order at all was passed by the hon’ble high court regarding the subject crm and the said crm remains undecided till date
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ASSAILING THE IMPUGNED ORDER PASSED BY THE HON’BLE HIGH COURT WHEREBY THE LD. SINGLE JUDGE HAS ERRONEOUSLY AND IN COMPLETE VIOLATION OF ORDER OF THIS HON’BLE COURT PASSED IN ANOTHER SLP (CRL.) OF CO-ACCUSED GRANTED ANTICIPATORY BAIL TO THE RESPONDENTS/ ACCUSED WHEN THIS APEX COURT HAD IN ITS EARLIER ORDER IN ANOTHER SLP OF THE CO ACCUSED HAD CATEGORICALLY DIRECTED “THAT THE ORDERS GRANTING ANTICIPATORY BAIL TO THESE CO-ACCUSED SHALL NOT CONSTITUTE A PRECEDENT FOR THE PURPOSE OF ENTERTAINING SIMILAR APPLICATIONS WHICH HAVE ALREADY BEEN FILED OR WHICH MAY BE FILED HEREAFTER BY OTHER ACCUSED PERSONS AND EVERY SUCH APPLICATION SHALL BE DECIDED ON ITS OWN MERITS KEEPING IN VIEW THE ALLEGATIONS CONTAINED IN THE FIRST INFORMATION REPORT AND OTHER RECORDS MAKE AVAILABLE BY THE PROSECUTION OR THE COMPLAINANT”.
    special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned order passed by the hon’ble high court whereby the ld. single judge has erroneously and in complete violation of order of this hon’ble court passed in another slp (crl.) of co-accused granted anticipatory bail to the respondents/ accused when this apex court had in its earlier order in another slp of the co accused had categorically directed “that the orders granting anticipatory bail to these co-accused shall not constitute a precedent for the purpose of entertaining similar applications which have already been filed or which may be filed hereafter by other accused persons and every such application shall be decided on its own merits keeping in view the allegations contained in the first information report and other records make available by the prosecution or the complainant”.
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ASSAILING THE IMPUGNED ORDER PASSED BY THE HON’BLE HIGH COURT IN CRL. MISC. WHEREBY THE HON’BLE HIGH COURT LOOKING TO THE ENTIRETY OF THE FACTS WAS PLEASED TO ORDER THE RESPONDENT THAT THE LAND IN QUESTION SHALL NOT BE ALIENATED IN ANY MANNER BUT THE HON’BLE HIGH COURT ERRED IN LAW IN NOT STAYING THE ORDER OF THE LD. DISTRICT & SESSIONS JUDGE AND THE HON’BLE HIGH COURT OUGHT TO HAVE IN ADDITION TO RESTRAINING THE RESPONDENT / ACCUSED FROM ALIENATING THE LAND IN QUESTION IN ANY MANNER ALSO STAYED THE OPERATION AND THE EFFECT OF THE ORDER PASSED BY THE LD DISTT AND SESSIONS JUDGE AND SHOULD HAVE PERMITTED THE PROCESS OF ATTACHMENT / FORFEITURE OF THE PROPERTY TO BE CONTINUED BY THE POLICE AS PER LAW.
    special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned order passed by the hon’ble high court in crl. misc. whereby the hon’ble high court looking to the entirety of the facts was pleased to order the respondent that the land in question shall not be alienated in any manner but the hon’ble high court erred in law in not staying the order of the ld. district & sessions judge and the hon’ble high court ought to have in addition to restraining the respondent / accused from alienating the land in question in any manner also stayed the operation and the effect of the order passed by the ld distt and sessions judge and should have permitted the process of attachment / forfeiture of the property to be continued by the police as per law.
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ASSAILING THE ORDER PASSED BY HON’BLE HIGH COURT IN CRIMINAL MISC.-M (O&M), WHEREBY THE HON’BLE HIGH COURT WAS PLEASED TO DISMISS THE ANTICIPATORY BAIL APPLICATION OF THE PETITIONER BY HOLDING THAT “IT WOULD BE SEEN THAT SINCE THE PETITIONER HAS NOT CHOSEN TO APPEAR BEFORE THE COURT. IT IS HIGH TIME THE PETITIONER MUST APPEAR BEFORE THE COURT AND SEEK CONCESSION OF REGULAR BAIL.
    special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the order passed by hon’ble high court in criminal misc.-m (o&m), whereby the hon’ble high court was pleased to dismiss the anticipatory bail application of the petitioner by holding that “it would be seen that since the petitioner has not chosen to appear before the court. it is high time the petitioner must appear before the court and seek concession of regular bail.
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ASSAILING THE IMPUGNED ORDER PASSED BY THE LEARNED SINGLE JUDGE OF THE HIGH COURT IN A CRM-M- AND OTHER CONNECTED CASES AS THE HIGH COURT IS ERRONEOUSLY PROCEEDING WITH THE ARGUMENTS IN THE MATTER DESPITE THE PROCEEDINGS HAVING BEEN COMPROMISED AND THE HON’BLE SUPREME COURT BEING ALREADY SEIZED OF THE COMPROMISE IN ANOTHER SLP (CIVIL) PENDING BEFORE THIS HON’BLE COURT QUA THE ENFORCEMENT OF THE TERMS OF THE COMPROMISE WHICH HAS ALREADY BEEN ENTERED BETWEEN THE PETITIONER AND RESPONDENTS BEFORE THE HON’BLE HIGH COURT IN THE PRESENT AS WELL AS OTHER CONNECTED CASES
    special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned order passed by the learned single judge of the high court in a crm-m- and other connected cases as the high court is erroneously proceeding with the arguments in the matter despite the proceedings having been compromised and the hon’ble supreme court being already seized of the compromise in another slp (civil) pending before this hon’ble court qua the enforcement of the terms of the compromise which has already been entered between the petitioner and respondents before the hon’ble high court in the present as well as other connected cases
    SPECIAL LEAVE PETITION (CRL.) TO BE FILED BEFORE THE HON’BLE SUPREME COURT OF INDIA ASSAILING THE IMPUGNED FINAL JUDGEMENT AND ORDER PASSED BY THE HON’BLE HIGH COURT WHEREBY THE LD. SINGLE JUDGE OF THE HON’BLE HIGH COURT HAS IGNORED THE FACT THAT THE ACCUSED / RESPONDENT IS A HABITUAL CRIMINAL /OFFENDER AGAINST WHOM VARIOUS FIR’S HAVE BEEN REGISTERED AT VARIOUS POLICE STATIONS IN DIFFERENT PART OF THE COUNTRY AND HENCE THE LD. SINGLE JUDGE OUGHT NOT TO HAVE GRANTED ANTICIPATORY BAIL TO THE ACCUSED /RESPONDENT IN VIEW OF CERTAIN NEGATIVE OBSERVATIONS ABOUT THE CONDUCT OF THE ACCUSED HAVING BEEN ALSO MADE BY THE LD. SINGLE JUDGE IN THE SAID IMPUGNED FINAL JUDGMENT AND ORDER
    special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned final judgement and order passed by the hon’ble high court whereby the ld. single judge of the hon’ble high court has ignored the fact that the accused / respondent is a habitual criminal /offender against whom various fir’s have been registered at various police stations in different part of the country and hence the ld. single judge ought not to have granted anticipatory bail to the accused /respondent in view of certain negative observations about the conduct of the accused having been also made by the ld. single judge in the said impugned final judgment and order