Supreme Court - Daily Orders
Om Prakash Verma vs The State Of Madhya Pradesh on 9 December, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.12 Court 8 (Video Conferencing) 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). 4684/2020
(Arising out of impugned final judgment and order dated 18-09-2020
in IA No. 6144/2020 passed by the High Court of M.P. at Indore)
OM PRAKASH VERMA Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
IA No. 98727/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 98726/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 98725/2020 - EXEMPTION FROM FILING O.T.) Date : 09-12-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Rishabh Sancheti, Adv.
Ms. Padma Priya, Adv.
Mr. Anchit Bhandari, Adv.
Mr. K. Paari Vendhan, AOR For Respondent(s) Mr. Sunny Chowdhary, adv.
UPON hearing the counsel the Court made the following O R D E R Interim bail granted to the petitioner would continue till the disposal of the pending Appeal i.e. Crl. A. No. 5504 of 2018, by the High Court.
The special leave petition is disposed of accordingly. Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2020.12.09 (NEELAM GULATI) 16:19:08 IST Reason: (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)