Supreme Court - Daily Orders
Xyz vs The State Of Madhya Pradesh on 17 October, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
ITEM NO.16 COURT NO.2 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). 13648/2023
(Arising out of impugned final judgment and order dated 19-06-2023
in IA No. 8318/2023 in Crl. Appeal No.5260/2022 passed by the High
Court of M.P. Principal Seat at Jabalpur)
XYZ Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. Respondent(s)
( IA No.207744/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.207746/2023-EXEMPTION FROM FILING O.T. and IA
No.207748/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
No.207749/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 17-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Subramanian S., Adv.
Ms. Amrita Verma, Adv.
Mr. Vipin Singh Bansal, Adv.
Ms. Vadruti Mishra, Adv.
Mr. Dumni Soren, Adv.
Ms. Jagrati Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file petition is granted. Delay condoned.
We are not inclined to interfere with the impugned judgment. The special leave petition is dismissed. Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.10.17 Pending applications stand disposed of.
16:53:30 IST Reason: (RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER