Supreme Court - Daily Orders
Arjun Shivankar vs State Of Madhya Pradesh on 20 January, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.49 COURT NO.11 SECTION II-E
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).992/2026
[Arising out of impugned final judgment and order dated 25-11-2025
in MCRC No.39056/2025 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
ARJUN SHIVANKAR PETITIONER(S)
VERSUS
STATE OF MADHYA PRADESH RESPONDENT(S)
FOR ADMISSION
IA No. 16653/2026 - EXEMPTION FROM FILING O.T.
WITH
SLP(Crl) No.969/2026 (II-E)
FOR ADMISSION
IA No. 16308/2026 - EXEMPTION FROM FILING O.T.
Date : 20-01-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :
Mr. Siddharth R. Gupta, Adv.
Mr. Mrigank Prabhakar, AOR
Mr. Sankalp Kochar, Adv.
Mr. Siddhant Kochar, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Aman Agarwal, Adv.
Mr. Uddaish Palya, Adv.
Ms. Surbhi Saxena, Adv.
Ms. Astha Singh, Adv.
For Respondent(s) :Mr. Rajan Kumar Chourasia, Adv.
Mr. Mirnal Gopal Elkar, AOR
Upon hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by NAVEEN D Date: 2026.01.21
1. Mr. Mirnal Gopal Elkar, learned counsel, enters 17:27:01 IST Reason: appearance and accepts notice on behalf of the State of 1 Madhya Pradesh. Hence the formal service of notice on the respondent is waived.
2. Let counter affidavit be filed within two weeks. Rejoinder affidavit thereto, if any, be filed before the next date of listing.
3. List on 09.02.2026.
4. We make it clear that no further opportunity will be granted for this purpose.
5. In the event of arrest in connection with Crime No.163 of 2025 of Chicholi Police Station, Betul District, Madhya Pradesh, the petitioners shall be released on bail on the appropriate terms and conditions as may be fixed by the Investigating Officer/Arresting Officer.
6. The petitioners shall make themselves available before the Investigating Officer on 23.01.2026 at 10:00 a.m. and on all such dates as they may be required.
7. Needless to add, till the investigation is not complete in all respect, the petitioners would fully cooperate, and if the challan/charge sheet is filed, they would maintain good conduct and not attempt to influence any of the witnesses in any manner till the completion of the trial.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
2