USHA SHARMA Vs. SHAMBHU SHARAN SINGH & ANR. ETC.
LAWS(SC)-2016-7-165
SUPREME COURT OF INDIA
Decided on July 22,2016

USHA SHARMA Appellant
VERSUS
Shambhu Sharan Singh And Anr. Etc. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard Mr. R.P. Bhatt, learned Senior counsel appearing for the appellant - complainant, Mr. Amit Sibal, learned Senior counsel appearing for Respondent No. 1 - accused viz. Mr. Shambhu Sharan Singh in Criminal Appeal No. 682 of 2016 and the learned counsel appearing for Respondent No. 1 viz. Dr. Shyam Sunder Singh @ Shyam Sunder Prasad Singh in Criminal Appeal No. 683 of 2016 and Mr. Rajendra Prasad Singhania in Criminal Appeal No. 684 of 2016 at length.
(3.) It appears that the High Court has passed an order granting anticipatory bail to the accused - respondents herein in the matter.;


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