Supreme Court - Daily Orders
Sukhram Tagore vs State Of Madhya Pradesh on 1 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.19 COURT NO.6 SECTION IIA
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(S). 2403/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18/02/2015
IN MCRC NO. 595/2015 PASSED BY THE HIGH COURT OF M.P AT GWALIOR)
SUKHRAM TAGORE PETITIONER(S)
VERSUS
STATE OF MADHYA PRADESH RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Prashant Shukla, Adv.
Mr. Rohit Chaudhary, Adv.
Mr. Pashupathi Nath Razdan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.04.01
15:49:16 IST
Reason: