Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Dharamveer Singh on 28 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.11 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). 5953/2013
(Arising out of impugned final judgment and order dated 30-11-2012
in CRLR No. 836/2012 passed by the High Court of M.P, Bench at
Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
DHARAMVEER SINGH & ORS. Respondent(s)
Date : 28-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Mukul Singh,Dy.AG
Mr. Abhimanyu Singh,Adv.
Mr. Sunny Choudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner- State.
The High Court has recorded the finding that there is no such evidence to show that the respondents herein are related to the family of the accused-husband of the deceased and that the respondents resided in different village at the relevant point of time of incident.
In addition to that it is submitted at the Bar that Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.07.29 the main accused have been acquitted of the charges 15:47:21 IST Reason: levelled against them.
1 In view of above, we are not inclined to interfere with the impugned order of the High Court in our jurisdiction under Article 136 of the Constitution.
The Special Leave Petition is, accordingly, dismissed.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
2