Supreme Court - Daily Orders
Narendra Surana vs The State Of Chhattisgarh on 6 August, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.28 COURT NO.6 SECTION II-C
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). 6161/2018
(Arising out of impugned final judgment and order dated 05-07-2018
in MCRCA No. 491/2018 passed by the High Court Of Chhattisgarh at
Bilaspur)
NARENDRA SURANA Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.103831/2018-EXEMPTION FROM FILING
O.T.)
Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Arvind Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing official translation of Annexures is allowed.
Issue notice.
Liberty is granted to serve the Standing counsel for the State of Chhattisgarh.
In the meantime, interim protection is granted to the petitioner.
The petitioner is directed to cooperate in the investigation at all stages. Additionally, the interim protection is also subject to the compliance of other conditions, as enumerated in Section 438 (2) of the Code of Criminal Procedure, 1973.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.08.06 16:33:19 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR