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Atar Singh Narwariya vs The State Of Madhya Pradesh on 17 September, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

     SLP(Crl.)No.6786/21                                    1

     ITEM NO.11                      Court 1 (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

     Petition(s) for Special Leave to Appeal (Crl.) No(s).6786/2021

     (Arising out of impugned final judgment and order dated 30-06-2021
     in MCRC No.31048/2021 passed by the High Court of M.P. at Gwalior)

     ATAR SINGH NARWARIYA                                                       Petitioner(s)

                                                        VERSUS

     THE STATE OF MADHYA PRADESH                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.112534/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.112535/2021-EXEMPTION FROM
     FILING O.T.)

     Date : 17-09-2021 This petition was called on for hearing today.

     CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE SURYA KANT
                              HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)                   Mr. B. K. Pal, AOR

     For Respondent(s)

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

The Court is convened through Video Conferencing. Against the dismissal of his 10th application for bail by the High Court, the petitioner has approached this Court by way of filing the present special leave petition.

Heard learned counsel for the petitioner and carefully perused the material placed on record.

This Court on 13.01.2021 while dismissing SLP(Crl.)No.53/2021 directed the concerned trial court to expedite the trial.

In view of the above, we are not inclined to pass any order in the instant petition, and the same is, accordingly, dismissed.

……….2/-

As a sequel to the above, pending interlocutory application also stands disposed of.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)