Supreme Court - Daily Orders
Thameem Ansari vs The State Of Madhya Pradesh on 13 January, 2020
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.37 COURT NO.15 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). 11779/2019
(Arising out of impugned final judgment and order dated 18-09-2019
in MCRC No. 36480/2019 passed by the High Court Of M.p Principal
Seat At Jabalpur)
THAMEEM ANSARI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.197393/2019-EXEMPTION FROM FILING
O.T. and IA No.197391/2019-PERMISSION TO FILE LENGTHY LIST OF DATES
and IA No.197392/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 13-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. R. Subramanian, Adv.
Mr. Arnav Dash, Adv.
Mr. Abhishek Singh, Adv.
Mr. Vipin Kumar Jai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have informed by the learned counsel for the petitioner, that charges have not been framed by the Trial Court so far. The trial court is directed to frame the charges within one month, and Signature Not Verified Digitally signed by SWETA DHYANI Date: 2020.01.17 complete trial within six months thereafter, as directed by this 16:04:00 IST Reason:
Court vide order dated 02.12.2019 in SLP(Crl.) No. 10040 of 2019. The Special Leave Petition is disposed of accordingly.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER