Supreme Court - Daily Orders
Khem Singh @ Khimmu vs The State Of Madhya Pradesh on 2 July, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.36 COURT NO.14 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). 17118/2019
(Arising out of impugned final judgment and order dated 12-02-2018
in CRA No. 115/2002 passed by the High Court Of M.p Principal Seat
At Jabalpur)
KHEM SINGH @ KHIMMU Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.80978/2019-CONDONATION OF DELAY
IN FILING and IA No.80979/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.80982/2019-EXEMPTION FROM FILING O.T. )
Date : 02-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Somya Rathore, Adv.
Mr. vivek Chandra Jaiswal, Adv.
Mr. Anil Kumar Gautam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by GULSHAN KUMAR ARORA Date: 2019.07.03 16:20:41 IST Reason: