Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Anju Alias Chandni Sahu on 8 October, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.14 Court 7 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 47750/2018
(Arising out of impugned final judgment and order dated 12-09-2017
in CRR No. 827/2017 passed by the High Court of M.P, Bench at
Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
ANJU ALIAS CHANDNI SAHU Respondent(s)
(FOR ADMISSION and I.R. and IA No.126553/2021-CONDONATION OF DELAY
IN FILING and IA No.126557/2021-EXEMPTION FROM FILING O.T. and IA
No.126556/2021-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 08-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Ankita Chaudhary,Dy.AG
Mr. Mrinal Gopal Elker, AOR
Mr. Aakash Nandoliya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the gound of delay.
Pending application also stands disposed of.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.10.09(ANITA MALHOTRA) (KAMLESH RAWAT) 13:23:29 IST Reason: COURT MASTER COURT MASTER