Supreme Court - Daily Orders
State Of M.P. vs Narbada Prasad @ Nihalchand on 29 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.38 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 (Crl.) No(s). 1504/2011
(Arising out of impugned final judgment and order dated 22/01/2010
in CRLA No. 458/1995 passed by the High Court Of M.P At Jabalpur)
STATE OF M.P. Petitioner(s)
VERSUS
NARBADA PRASAD @ NIHALCHAND Respondent(s)
(with appln(s) for exemption from filing OT and office report)
(for final disposal)
Date : 29/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Naveen Sharma, Adv.
for Mr. Saurabh Mishra,AOR
For Respondent(s) Mr. Naresh Kumar,Adv.(AC)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the rival parties. No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending miscellaneous application ,if any, also stands disposed of. (Renuka Sadana) Signature Not Verified (Parveen Kr. Chawla) Court Master Digitally signed by PARVEEN KUMAR Date: 2016.02.29 AR-cum-PS 17:41:30 IST Reason: