Supreme Court - Daily Orders
Shyam Sunder Khatri vs The State Of Madhya Pradesh (Now ... on 12 June, 2020
Bench: Arun Mishra, S. Abdul Nazeer, Indira Banerjee
1
ITEM NO.2 Virtual Court 3 SECTION II-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 (Crl.) No(s). 6978/2017
(Arising out of impugned final judgment and order dated 11-05-2017
in CRA No. 1644/1999 passed by the High Court Of Chhatisgarh At
Bilaspur)
SHYAM SUNDER KHATRI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH (NOW CHATTISGARH) Respondent(s)
(IA No. 49757/2020 - GRANT OF BAIL)
Date : 12-06-2020 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE INDIRA BANERJEE
Counsel for the
parties Ms. Abha R. Sharma, AOR
Mr. Shoeb Alam, Adv.
Dr.Rajesh Pandey adv
Ms. Aswathi M.k., AOR
Mr. D. S. Parmar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to entertain this application, repeatedly filed on the same ground. However, the record reflects that adequate steps have been taken by the jail administration to shift him in Raipur. He is admitted in Shri Balaji Hospital at Raipur, Chhattisgarh for the purpose of treatment. Signature Not Verified
In the circumstances, Digitally signed by MUKESH KUMAR Date: 2020.06.12 as 19:58:23 IST Reason: the care is already taken, let the petitioner be treated effectively for the kind of ailment he is suffering from. 2 The bail application is disposed of accordingly.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER ASSISTANT REGISTRAR