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State Of M.P. vs Prerna Pandey on 5 January, 2022

Bench: Dinesh Maheshwari, Vikram Nath

     ITEM NO.2                    Court 14 (Video Conferencing)             SECTION IV-C

                                   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).   21153/2021

     (Arising out of impugned final judgment and order dated 24-03-2021
     in WA No. 1240/2020 passed by the High Court Of M.p At Indore)

     STATE OF M.P. & ORS.                                                Petitioner(s)

                                                    VERSUS

     PRERNA PANDEY                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.169036/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.169037/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 05-01-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI
                             HON'BLE MR. JUSTICE VIKRAM NATH


     For Petitioner(s)                 Mr. Saurabh Mishra, AAG
                                       Mrs. Mrinal Gopal Elker, AOR
                                       Mr. Manish Yadav, Adv.

     For Respondent(s)


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

Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.

The petition seeking special leave to appeal is, accordingly, dismissed.

All pending applications stand disposed of.

(SHRADDHA MISHRA) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER