Supreme Court - Daily Orders
Hargovind Bharagava vs State Of M.P on 9 May, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.18 COURT NO.7 SECTION IIA
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). 3503/2016
(Arising out of impugned final judgment and order dated 12/04/2016
in MCRC No. 9024/2015 passed by the High Court Of M.p At Gwalior)
HARGOVIND BHARAGAVA AND ANR. Petitioner(s)
VERSUS
STATE OF M.P AND ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T., interim relief and
office report)
Date : 09/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Prashant Shukla, Adv.
Mr. Pashupathi Nath Razdan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
However, the order of imposing costs by the High Court is set aside.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.05.10 17:58:59 IST (Neetu Khajuria) (Asha Soni) Reason: Sr.P.A. Court Master