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The State Of Madhya Pradesh vs Ranjeeta on 27 October, 2020

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     ITEM NO.10                          Court 2 (Video Conferencing)                      SECTION II­A

                                      S U P R E M E C O U R T O F                 I N D I A
                                              RECORD OF PROCEEDINGS

                           SPECIAL LEAVE PETITION (CRIMINAL) Diary No.3558/2020

     (Arising out of impugned final judgment and order dated 20­06­2019
     in CRA No. 1093/2019 passed by the High Court of M.P. at Indore)

     THE STATE OF MADHYA PRADESH                                                      Petitioner(s)

                                                            VERSUS

     RANJEETA                                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.93853/2020­CONDONATION OF DELAY
     IN FILING SLP, IA No.93856/2020­EXEMPTION FROM FILING O.T. and IA
     No.93854/2020­CONDONATION OF DELAY IN REFILING SLP)

     Date : 27­10­2020 This petition was called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE N.V. RAMANA
                                HON'BLE MR. JUSTICE SURYA KANT
                                HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)
                                           Mr.   Saurabh Mishra, AAG, M.P.
                                           Mr.   Arjun Garg, Adv.
                                           Ms.   Shrutika Garg, Adv.
                                           Mr.   Harsh Parashar, AOR
     For Respondent(s)


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

The Court is convened through Video Conferencing.

Heard the learned Additional Advocate General appearing for the State of Madhya Pradesh.

There has been an inordinate delay of 130 days in filing the Special Leave Petition and 200 days of delay in refiling the Signature Not Verified Special Leave Petition which has not been satisfactorily explained Digitally signed by Vishal Anand Date: 2020.10.27 16:14:39 IST by the State of M.P. Reason: Even on merits, we see no reason to interfere with the impugned order passed by the High Court.  ­2­ The Special Leave Petition is, accordingly, dismissed on the ground of delay as well as on merits.

Pending application filed in the matter also stands disposed of.

  (VISHAL ANAND)                                 (RAJ RANI NEGI)
ASTT. REGISTRAR­cum­PS                            DY. REGISTRAR