Supreme Court - Daily Orders
Virender Yadav vs The State Of Madhya Pradesh on 18 July, 2022
Author: C.T. Ravikumar
Bench: C.T. Ravikumar
1
ITEM NO.1716 COURT NO.10 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).18414/2022
VIRENDER YADAV Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.86240/2022-EXEMPTION FROM FILING
O.T. and IA No.86239/2022-EXEMPTION FROM SURRENDERING WITHIN TIME )
Date : 18-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
[IN CHAMBER]
For Petitioner(s) Mr. Santosh Paul, Sr. Adv.
Mr. Sriharsh N. Bundela, Adv.
Mr. Akshay Kumar, Adv.
Mr. Vedant Mishra, Adv.
Ms. Maithreya Shetty, Adv.
Ms. Kumari Rashmi Rani, Adv.
Ms. Rashi Jaiswal,Adv.
Mr. Krupal Krishnarao Paluskar, Adv.
Mr. N. Ravi, Adv.
Mr. Vipin Kumar Jai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner stands convicted for offences punishable under Sections 379,480,467,468,471 of IPC and sentenced to undergo R.I. for different terms, therefor. However, longest among them is under 467 Signature Not Verified IPC and the sentence thereunder is 3 years rigorous Digitally signed by BALA PARVATHI Date: 2022.07.20 16:08:02 IST Reason: imprisonment. The substantial sentences were ordered to run concurrently.
2Taking note of the fact that the period of sentences imposed and also the fact that the petitioner was all along on bail, application for exemption from surrendering is allowed.
List the matter before appropriate Bench.
(B.Parvathi) (Ram Subhag Singh) Court Master Court Master