Supreme Court - Daily Orders
Atma Ram vs State Of M.P. (Now Chhattisgarh) on 30 July, 2014
\206 SLP(Crl).../14 CRLMP 5419/2014
ITEM NO.49[CHAMBER] 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.)....../2014
CRLMP No(s). 5419/2014
(Arising out of impugned final judgment and order dated 28/11/2013
in CRLA No. 1516/1997 passed by the High Court of Chhatisgarh at
Bilaspur)
ATMA RAM Petitioner(s)
VERSUS
STATE OF M.P. (NOW CHHATTISGARH) Respondent(s)
(Office Report on default)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBERS]
For Petitioner(s) Ms. Priyanka Pandey, Adv.
Ms. Mridula Ray Bharadwaj ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
This Court by order dated 10th March, 2014 passed the following order :-
"This is an application seeking exemption from surrendering. The prayer stands rejected. However, four weeks’ time is granted to the petitioner to surrender to custody and file proof Signature Not Verified thereof. If proof of surrender is filed within the Digitally signed by time stipulated hereinabove, Registry is directed Kalyani Gupta Date: 2014.07.31 14:37:14 IST to list the matter immediately before the Reason: appropriate Bench."PAGE NO. 1OF 2 SLP(Crl).../14 CRLMP 5419/2014
Despite the application for exemption from surrender being rejected, the petitioner has not yet surrendered.
In view of the aforesaid, I am disposed to think that the petitioner is not inclined to prosecute the Special Leave Petition and the same is, accordingly, dismissed.
[KALYANI GUPTA] [SUMAN JAIN]
COURT MASTER COURT MASTER
PAGE NO. 2OF 2