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Meenakshi Dubey vs The State Of M.P. on 14 July, 2022

Bench: B.R. Gavai, Pamidighantam Sri Narasimha

     ITEM NO.16                                COURT NO.15               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).    6055/2022

     (Arising out of impugned final judgment and order dated 16-03-2022
     in CRA No. 1751/2016 passed by the High Court Of M.P Principal Seat
     At Jabalpur)

     MEENAKSHI DUBEY                                                     Petitioner(s)

                                                      VERSUS

     THE STATE OF M.P.                                                   Respondent(s)

     (IA No.90141/2022-EXEMPTION FROM FILING O.T. and IA No.90142/2022-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 14-07-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                  Mr.   Sanjay K. Agrawal, AOR
                                        Mr.   T. K. Modh, Adv.
                                        Mr.   Sunil Gupta,Adv.
                                        Ms.   Ankita Khare, Adv.
                                        Mr.   Sarthak Nema, Adv.
                                        Mr.   Vikram Singh Choudhary, Adv.

     For Respondent(s)


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

Issue notice returnable in four weeks.

In addition to normal mode of service, liberty to serve upon the standing counsel for the State is granted.

List after service is complete.

(Geeta Ahuja) (Anju Kapoor) Assistant Registrar-cum-PS Court Master