Supreme Court - Daily Orders
Jamuna Prasad Saraf vs The State Of Madhya Pradesh on 2 April, 2019
Bench: R. Banumathi, R. Subhash Reddy
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ITEM NO.20 COURT NO.7 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). 9440/2018
(Arising out of impugned final judgment and order dated 08-05-2018
in MCRC No. 9983/2013 passed by the High Court Of M.P Principal
Seat At Jabalpur)
JAMUNA PRASAD SARAF Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. Respondent(s)
Date : 02-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Rohit Singh, AOR
Mr. Sadashiv,Adv.
For Respondent(s) Ms. Prachi Mishra,Adv.
Mr. Rahul Kaushik, AOR
Mr. Chaitanya,Adv.
Mr. S.K. Gangele,Adv.
Mr. Siddhartha Shukla,Adv.
Mr. Anil Kumar Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the relevant material.
By recording a finding that the dispute is of civil nature, the High Court allowed the application filed under Section Signature Not Verified Digitally signed by MADHU BALA Date: 2019.04.03 482 Cr.P.C and quashed the criminal proceedings. 09:55:39 IST Reason:
We do not find any good ground warranting interference 2 with the impugned order, more particularly in view of the fact that the civil suit and other revenue proceedings are pending before the concerned authorities.
The special leave petition is, accordingly, dismissed. However, it is made clear that we have not expressed any opinion on the merits of the case. The issues which fall for consideration in the suit to be decided independently on their own merits without being influenced by any of the observations made by the High Court in the impugned order.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER