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Santosh Bharti vs State Of M.P.. on 4 July, 2016

Bench: Chief Justice, D.Y. Chandrachud

     ITEM NO.24                           COURT NO.1                 SECTION IVA

                               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 (C)                No(s).   20303/2012

     (From the judgment order dated 1.2.2012 in WP No. 10485 of 2009
     passed by the High Court OF MADHYA PRADESH AT JABALPUR)

         SANTOSH BHARTI                                                  Petitioner(s)

                                                 VERSUS

     STATE OF M.P.& ORS.                                               Respondent(s)352

     (with appln. (s) for exemption from filing O.T. and permission to
     file additional documents and withdrawal of slp)


     Date : 04/07/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)              Mr. Prashant Bhushan,Adv.
                                    Mr. Adil Shaifuddin, Adv.


     For Respondent(s)               Mr. Ashiesh Kumar,Adv.

                                     Mr. Nitin Kumar Thakur,Adv.

                                    Ms.   Pinky Anand, ASG,
                                    Mr.   Rajesh Ranjan, Adv.
                                    MS.   Rukhmini Bobde, Adv.
                                    MS.   Swarupama Chaturvedi, Adv.
                                    Mr.   M.K.Marorira, Adv.

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

Mr. Prashant Bhushan, learned counsel for the petitioner fairly concedes that since the Officer involved in the alleged custodial akin has passed away, this petition has become Signature Not Verified infructuous and may be dismissed as such.

We order accordingly.

15:51:37 IST Reason:

(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master