[2010] 9 S.C.R. 690
A
RAJESH RANJAN @ PAPPU YADAV
v.
STATE OF BIHAR THR. CBI
Review Petition (Criminal) No. 352 of 2010
In
B
(Criminal Appeal No. 960 of 2010)
AUGUST 5, 2010
[MARKANDEY KAT JU AND A.K. PATNAfK, JJ.]
C
Review:
Petition seeking review of the order of Supreme Court
whereby it set aside the order of High Court granting bail to
review petitioner -
Application for exemption from
0
surrendering also filed - HELD: It is surprising to note that
despite cancellation of bail of the accused by the Court,
neither the accused has surren.dered nor he has been taken
into custody - There is no merit in the review petition as also
the application for exemption from surrendering and they are
E dismissed accordingly - CBI and Director General of Police,
Bihar directed to execute the order of the Court dated May 3,
2010 forthwith and send a compliance report to the Court -
Bail - Cancellation of
CRIMINAL APPELLATE JURISDICTION: Review Petition
F
(Crl.} No. 352 of 2010.
IN
Criminal Appeal No. 960 of 2010.
G
Against the Order dated 03.05.2010 passed by this
Hon'ble Court in Crl. A.No. 960 of 2010.
Prem Prakash for the Petitioner.
H
690
RAJESH RANJAN @ PAPPU YADAV v. STATE OF
691
BIHAR THR. CBI
The following order of the Court was delivered
ORDER
This Review Petition has been filed seeking review of this
Court's order dated May 03, 2010, whereby we have set aside
A
the impugned judgment and order dated 18.02.2009 granting
B
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 c
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
D
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
E
to execute the order of this Court dated May 03, 2010 forthwith
and send a compliance report to this Court within four weeks
from today.
R.P.
Review Petition dismissed.
Lex