Supreme Court - Daily Orders
Ramratan Rai vs State Of Madhya Pradesh on 2 December, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.20 COURT NO.2 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).
9058-9059/2016
(Arising out of impugned final judgment and order dated 09/09/2016
in MCRC No. 15005/2016 17/10/2016 in MCRC No. 17754/2016 passed by
the High Court Of M.P At Jabalpur)
RAMRATAN RAI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
place addl. documents on record and interim relief and office
report)
WITH
SLP(Crl) No. 9061-9062/2016
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for permission to file additional documents and Interim Relief and
Office Report)
SLP(Crl) No. 9056-9057/2016
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
SLP(Crl) No. 9083-9084/2016
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
Date : 02/12/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Anuj Bhandari,Adv.
Mr. Naresh Kaushik, Adv.
Mr. Nishant Gautam, Adv.
for Mrs Lalita Kaushik,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.12.02 Post along with SLP(Criminal) Nos. 8784-8785/2016.
16:44:31 IST Reason:(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS