Supreme Court - Daily Orders
Maghavendra Pratap Singh @ Pankaj ... vs The State Of Chhattisgarh on 6 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.6 COURT NO.1 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
Criminal Appeal No.915/2016
MAGHAVENDRA PRATAP SINGH @ PANKAJ SINGH Appellant(s)
(IN EVIDENCE MENTIONED AS MADHVENDRA
PRATAP SINGH)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
(With appln.(s) for early hearing)
Date : 06-11-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Dr. Vinod Kumar Tewari, AOR
Mr. Satyam Pandy, Adv.
Mr. Vivek Tiwari, Adv.
Mr. Manindra Dubey, Adv.
Mr. Pramod Tiwari, Adv.
For Respondent(s) Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
This is an application for early hearing.
Keeping in view the fact that the appellant is in custody for almost eight years, let the matter be added to the hearing list in the third week of January, 2018.
The interlocutory application is, accordingly, Signature Not Verified disposed of.
Digitally signed by CHETAN KUMAR Date: 2017.11.07 14:22:00 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar