Supreme Court - Daily Orders
Munna Alias Ramdayal vs The State Of Madhya Pradesh on 26 March, 2021
Bench: Navin Sinha, Ajay Rastogi
ITEM NO.12 Court 10 (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). 2555/2021
(Arising out of impugned final judgment and order dated 21-09-2017
in CRA No. 1487/2005 passed by the High Court of M.P Principal Seat
at Jabalpur)
MUNNA ALIAS RAMDAYAL Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.40046/2021-CONDONATION OF DELAY
IN FILING and IA No.40053/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.40047/2021-EXEMPTION FROM FILING O.T.)
Date : 26-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. A. Sirajudeen, Sr. Adv.
Mr. Naresh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner has been convicted under sections 302, 326 and sentenced to life imprisonment on three counts. Our attention is invited to paragraph 26 of the judgment of Additional Sessions Judge where the sentence of Life Imprisonment has been ordered to run consecutively and not concurrently.
The petitioner is stated to have completed Signature Not Verified approximately 17 years of sentence.
Digitally signed by Rachna Date: 2021.03.27Considering that the present is a Legal Aid matter, 12:51:23 IST Reason:
the delay of 1136 days is condoned. Issue notice.-2-
Liberty also granted to serve dasti notice on the Standing Counsel for the State of Madhya Pradesh. List the matter on 16.04.2021.
(NEETA SAPRA) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)