Supreme Court - Daily Orders
Karamveer Singh Rana vs State Of Madhya Pradesh on 13 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.20 COURT NO.6 SECTION IIA
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). 2605/2015
(Arising out of impugned final judgment and order dated 25/09/2014
in CRLA No. 367/2006 passed by the High Court Of M.p At Gwalior)
KARAMVEER SINGH RANA Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Sanjay Parikh, Adv.
Mr. Ritwik Parikh, Adv.
Mr. A.N. Singh, Adv.
Ms. Mamta Saxena, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
Mr. Sumit Kumar Vats, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (RENU DIWAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.04.13
17:14:45 IST
Reason: