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The State Of Madhya Pradesh vs Dhanraj on 6 September, 2021

Bench: Vineet Saran, Dinesh Maheshwari

     ITEM NO.20                    Court 9 (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).17595/2021

     (Arising out of impugned final judgment and order dated 10-12-2019
     in MCRC No. 47189/2019 passed by the High Court Of M.p At Indore)

     THE STATE OF MADHYA PRADESH                                          Petitioner(s)

                                                     VERSUS

     DHANRAJ & ANR.                                                       Respondent(s)

     (IA   No.102155/2021-CONDONATION  OF   DELAY   IN FILING and   IA
     No.102156/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.102157/2021-EXEMPTION FROM FILING O.T.)

     Date : 06-09-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                 Ms. Ankita Chaudhary, Dy.A.G.
                                       Mr. Sunny Choudhary, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner.

Delay condoned.

We do not find any ground to interfere with the order passed by the High Court in exercise of our jurisdiction under Article 136 of the Constitution. The Special Leave Petition is, accordingly, dismissed.

Pending application(s), if any, stands disposed of accordingly.

(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS