Supreme Court - Daily Orders
Dinesh Chouhan vs The State Of Madhya Pradesh on 23 April, 2026
SLP(Crl.) Diary No. 7510/2026
ITEM NO.37 COURT NO.12 SECTION II-E
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. 7510/2026
[Arising out of impugned final judgment and order dated 12-01-2026
in MCRC No. 56537/2025 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
DINESH CHOUHAN Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(IA No. 119922/2026 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS, IA No. 119918/2026 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No. 119919/2026 - EXEMPTION FROM FILING
O.T.)
Date : 23-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) :
Mr. Vatsalya Vigya, AOR
Mr. Deepak Singh Solanki, Adv.
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
Applications for exemption from filing a certified copy of the impugned judgment and official translation are allowed.
Delay condoned.
Issue notice, returnable on 30.07.2026.
Notice shall be served by all modes, including dasti. Signature Not Verified Digitally signed by Deepak Guglani Date: 2026.04.23 Subject to the petitioner, Dinesh Chouhan, joining and 17:13:31 IST Reason: co-operating with the investigation in connection with Crime/First 1 SLP(Crl.) Diary No. 7510/2026 Information Report No. 224/2024 dated 14.03.2024, registered with Police Station – Multai, District – Betul, Madhya Pradesh, for offences punishable under Sections 420 and 34 of the Indian Penal Code, 1860, he shall not be arrested till the next hearing. In addition, the petitioner shall scrupulously abide by the conditions stipulated in Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(DEEPAK GUGLANI) (PREETI SAXENA)
DEPUTY REGISTRAR COURT MASTER (NSH)
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