Supreme Court - Daily Orders
State Of Mp vs Malkhan Singh on 4 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.49 COURT NO.3 SECTION IIA
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 (CRIMINAL) NO....../2017
DIARY NO(S). 8905/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11-08-2016
IN CRL NO. 462/2000 PASSED BY THE HIGH COURT OF M.P AT GWALIOR)
STATE OF MP PETITIONER(S)
VERSUS
MALKHAN SINGH RESPONDENT(S)
(IA NO.62012/2017-CONDONATION OF DELAY IN FILING AND IA
NO.62013/2017-EXEMPTION FROM FILING O.T. AND IA
NO.62014/2017-CONDONATION OF DELAY IN REFILING)
Date : 04-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Arjun Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing O.T. is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI]
Signature Not Verified
AR-cum-PS BRANCH OFFICER
Digitally signed by
VINOD LAKHINA
Date: 2017.08.05
11:03:15 IST
Reason: