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The State Of Madhya Pradesh vs Rajeev Ranjan on 24 April, 2019

Bench: R. Banumathi, R. Subhash Reddy

     ITEM NO.3                              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
          SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 16595/2018
     (Arising out of impugned final judgment and order dated 06-08-2015
     in CRLA No. 374/1998 passed by the High Court Of Madhya Pradesh
     Principal Seat At Jabalpur)

     THE STATE OF MADHYA PRADESH                                         Petitioner(s)
                                                    VERSUS

     RAJEEV RANJAN & ORS.                                                Respondent(s)

     (IA 123479/2018 – Condonation of delay in filing,
     IA 123480/2018 – Condonation of delay in refiling,
     IA 123482/2018 – Exemption from filing O.T.)

     Date : 24-04-2019 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)                 Mr. Rahul Kaushik,AOR.
                                       Ms. Bhuvneshwari Pathak,Adv.
                                       Ms. Shilpi Satyapriya Satyam,Adv.
                                       Mr. Siddharth Chakravorty,Adv.
                                       (in place of
                                       Mrs. Swarupama Chaturvedi, AOR)

     For Respondent(s)                 Mr. Surender Kumar Gupta, AOR
                                       Mr. Yash Raj Singh,Adv.

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

We have heard Mr. Rahul Kaushik, learned counsel appearing for the petitioner-State of Madhya Pradesh, who has taken us through the impugned judgment and other materials on record.

We do not find any good ground warranting interference with the impugned judgment in exercise of our jurisdiction under Article 136 of the Constitution of India.

Accordingly, the special leave petition is dismissed both on the ground of delay as well as on merits.

Pending applications, if any, shall also stand disposed of.

Digitally signed by
MAHABIR SINGH
Date: 2019.04.24
16:29:11 IST
Reason:



     (MAHABIR SINGH)                                          (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                  BRANCH OFFICER