Supreme Court - Daily Orders
Lakhan Lal Mishra vs State Of Madhya Pradesh on 30 March, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.12 COURT NO.12 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.)...... CRLMP No(s).
4600/2015
(Arising out of impugned final judgment and order dated 25/09/2014
in CRLA No. 368/2006 passed by the High Court of M.P at Gwalior)
LAKHAN LAL MISHRA Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
CRLMP. 4600/2015(with exemption from surrendering and office
report)
Date : 30/03/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Dr. Ajay Kumar, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mr. Kaushal Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl. M.P. for exemption from surrendering is rejected. In case the petitioner surrenders within six weeks from today and submits proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Court within two weeks therefrom.
Signature Not Verified(Rajni Mukhi) (Pardeep Kumar) Digitally signed by Sr. P.A. AR-cum-Ps Jayant Kumar Arora Date: 2015.04.01 15:45:09 IST Reason: