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Jitender Singh @ Ekam vs The State Of Madhya Pradesh on 20 February, 2023

Bench: M.R. Shah, C.T. Ravikumar

     ITEM NO.3                                 COURT NO.4                   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

     Petition(s) for Special Leave to Appeal (Crl.)                        No(s).    2042/2023

     (Arising out of impugned final judgment and order dated 11-01-2023
     in MCRC No. 35389/2022 passed by the High Court of M.P Principal
     Seat at Jabalpur)

     JITENDER SINGH @ EKAM                                                    Petitioner(s)

                                                         VERSUS

     THE STATE OF MADHYA PRADESH                                              Respondent(s)

     ( IA No.30895/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.30901/2023-EXEMPTION FROM FILING O.T. and IA
     No.30908/2023-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS and
     IA No.30912/2023-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 20-02-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)                    Miss Meera Kaura, AOR
                                          Mr. Tejas Patel, Adv.
                                          Mr. Akshay, Adv.
                                          Ms. Muskaan Singla, Adv.
                                          Mr. Abhinav Chandhan, Adv.
                                          Mr. Saket, Adv.
                                          Mr. Pawan Aneja, Adv.
                                          Ms. Muskaan Gandhi, Adv.

     For Respondent(s)

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Having heard learned counsel appearing on behalf of the petitioner and in the facts and circumstances of the case, no case is made out for anticipatory bail. The Special Leave Petition stands dismissed.

Pending application(s) shall stand disposed of.

     (NEETU SACHDEVA)                                                      (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                              ASSISTANT REGISTRAR