Supreme Court - Daily Orders
Digambar Shandilya vs State Of Chhattisgarh on 6 December, 2016
Bench: Jagdish Singh Khehar, A.M. Khanwilkar
ITEM NO.2 COURT NO.2 SECTION IIC
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).9257/2016
(Arising out of impugned final judgment and order dated 24/10/2016
in MCRA No.970/2016 passed by the High Court of Chhatisgarh at
Bilaspur)
DIGAMBAR SHANDILYA Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 06/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr.Raj Kishor Choudhary, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.12.06
16:58:32 TLT
Reason: