Supreme Court - Daily Orders
Sumit Soni vs The State Of Madhya Pradesh on 5 January, 2026
ITEM NO.44 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). 21157/2025
[Arising out of impugned final judgment and order dated 25-11-2025
in MCRC No. 31235/2025 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
SUMIT SONI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No. 335194/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 335195/2025 - EXEMPTION FROM FILING O.T.)
Date : 05-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) :Mr. S.K.Gangele, Sr. Adv.
Ms. Priya Sharma, Adv.
Ms. Ritu Gangele, Adv.
Mr. Shrey Ravi Dambhare, AOR
Mr. Mohd Fahad, Adv.
For Respondent(s) :Ms. Mrinal Gopal Elker, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Ms. Mrinal Gopal Elker, learned Advocate on Record accepts notice on behalf of the State of Madhya Pradesh.
2. Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within one week thereafter.
3. In the event of arrest in connection with F.I.R. No. 163/2025, dated 19.03.2025 registered at P.S.Chicholi, District Betul, M.P, the Signature Not Verified petitioner shall be released on bail by the Digitally signed by RAJNI MUKHI Date: 2026.01.06 Investigating/arresting officer on such terms and conditions as 16:19:47 IST Reason:
imposed and found to be just, fair and reasonable. 1
4. Needless to add, the petitioner would maintain good conduct and not endeavour to influence any of the witnesses, in any manner, till the completion of the trial.
5. Tag with SLP (Crl.) No.20756/2025 titled “Rajendra Singh Parihar vs. State of Madhya Pradesh”.
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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