Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Mohammad Nadeem Khan on 3 December, 2018
Bench: Uday Umesh Lalit, R. Subhash Reddy
ITEM NO.32 COURT NO.11 SECTION II-A
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). 8756/2014
(Arising out of impugned final judgment and order dated 26-09-2013
in MCRC No. 11472/2013 passed by the High Court Of M.P Principal
Seat At Jabalpur)
STATE OF MADHYA PRADESH &Anr. Petitioner(s)
VERSUS
MOHAMMAD NADEEM KHAN Respondent(s) )
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Saurabh Mishra, AAG
Ms. Swarupama Chaturvedi, AOR
Mr. B.N. Dubey, Adv.
Mr. Mukesh Kumar, Adv.
For Respondent(s) Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Mr. Anupam Bhati, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for respondent submits that in the trial which was subsequently held, the accused have been acquitted by the trial court vide judgment and order dated 31.01.2017.
Copy of the order with due translation shall be filed within a week.
In the meantime, the counsel for the petitioner Signature Not Verified shall take appropriate instructions. Digitally signed by BALA PARVATHI Date: 2018.12.04 17:39:13 IST Reason: List the matter on 11.12.2018.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER