Supreme Court - Daily Orders
K.G. Vidyapati vs State Of Chhattisgarh on 2 January, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
1
ITEM NO.4 COURT NO.15 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No.16292/2023
(Arising out of impugned final judgment and order dated 28-11-2023
in MCRCA No. 1329/2023 passed by the High Court Of Chhattisgarh at
Bilaspur)
K.G. VIDYAPATI Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.260751/2023-EXEMPTION FROM FILING
O.T.)
Date : 02-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Dr. Rajesh Pandey, Sr. Adv.
Mr. Abhishek Pandey, Adv.
Mr. Chandrika Prasad Mishra, Adv.
Mr. Prashant Kumar Umrao, AOR
Mr. Mahesh Kumar Tiwari, Adv.
Ms. Nishi Prabha Singh, Adv.
Ms. Prashasti Singh, Adv.
Ms. Swati Surbhi, Adv.
Mr. Gyan Prakash Dandekar, Adv.
Mr. V. Ramasubbu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned Senior counsel appearing for the petitioner and perused the material placed on record.
2. Signature Not Verified Application seeking exemption from filing official translation Digitally signed by VISHAL ANAND of the Annexures is allowed.
Date: 2024.01.02 17:11:25 IST Reason:
3. Issue notice, returnable on 19-01-2024
4. Liberty is granted to serve the Standing counsel for the State of Chhattisgarh.
25. In the meantime, the petitioner shall not be arrested in connection with Crime No.371/2023 registered at Jagdalpur (Kotwali) District – Bastar (C.G.) till 19-1-2024.
(VISHAL ANAND) (MAMTA RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)