Supreme Court - Daily Orders
Rubabuddin Shaikh vs The State Of M.P on 12 January, 2022
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.18 Court 13 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 32199/2021
(Arising out of impugned final judgment and order dated 21-10-2021
in CRR No. 1473/2021 passed by the High Court Of M.P At Indore)
RUBABUDDIN SHAIKH Petitioner(s)
VERSUS
THE STATE OF M.P & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.2376/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.2377/2022-EXEMPTION FROM
FILING O.T. and IA No.2373/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 12-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Farrukh Rasheed, AOR
Mr. Abu Bakr Sabbaq Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted. We have heard the learned counsel for the petitioner(s) and find no reason to interfere in the order impugned in our jurisdiction under Article 136 of the Constitution.
Accordingly, the Special Leave Petition(s) is dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.01.12 (NIRMALA NEGI) 17:06:29 IST Reason: (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)