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Ashwini Kumar vs The State Of Madhya Pradesh on 1 September, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

                                                     1

     ITEM NO.3                              COURT NO.16                 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

                         SPECIAL LEAVE PETITION (CRIMINAL) DIARY NO(S). 30410/2023

     (Arising out of impugned final judgment and order dated 02-09-2022
     in MCRC No. 37167/2022 passed by the High Court Of M.P at Indore)

     ASHWINI KUMAR                                                       Petitioner(s)

                                                    VERSUS

     THE STATE OF MADHYA PRADESH & ORS.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.173278/2023-CONDONATION OF DELAY
     IN FILING and IA No.173282/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.173279/2023-EXEMPTION FROM FILING
     O.T. )

     Date : 01-09-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE M.M. SUNDRESH
                             HON'BLE MR. JUSTICE J.B. PARDIWALA


     For Petitioner(s)                 Mr. Vishal Arun Mishra, AOR
                                       Mr. U M Tripathi, Adv.
                                       Mr. Ashok Sharma, Adv.
                                       Ms. Punam Kumari, Adv.
                                       Mr. Rajkumar, Adv.
                                       Mr. J P Mishra, Adv.
                                       Ms. Harshita Nigam, Adv.
                                       Mr. Khushhal Aggarwal, Adv.
                                       Mr. Saurabh Sharma, Adv.
                                       Mr. Pawan Kumar, Adv.
                                       Ms. Shaik Ameena Rehmani, Adv.
                                       Mr. Ujjwal Bhardwaj, Adv.
                                       Mr. Kaushal Kishore, Adv.
                                       Mr. Dinesh Kumar, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
Signature Not Verified
                                                 O R D E R

Digitally signed by POOJA SHARMA Date: 2023.09.01 17:16:20 IST Reason: Delay condoned.

Issue notice, returnable in four weeks. Dasti, in addition, is permitted.

In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the respondent/State.

In the meanwhile, the petitioner shall not be arrested however, he should cooperate with the investigation.

(KAVITA PAHUJA) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH)