Supreme Court - Daily Orders
Kuldeep Singh vs State Of Madhya Pradesh on 27 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.601 COURT NO.8 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). 2439/2015
(Arising out of impugned final judgment and order dated 11/03/2015
in MCRC No. 1522/2015 passed by the High Court Of M.p At Gwalior)
KULDEEP SINGH Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
WITH
SLP(Crl) No. 2440/2015
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
Date : 27/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Yadunandan Bansal,Adv.
Mr. Abhijat P. Medh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by (MADHU BALA) (ASHA SONI) Madhu Bala Date: 2015.03.27 18:00:45 IST COURT MASTER COURT MASTER
Reason: