Supreme Court - Daily Orders
Omi @ Omprakash vs The State Of Madhya Pradesh on 5 February, 2021
Bench: D.Y. Chandrachud, M.R. Shah
SLP(Crl) 123/2021
1
ITEM NO.22 Court 6 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No.123/2021
(Arising out of impugned final judgment and order dated 22-05-2020
in IA No.2766/2020 passed by the High Court of M.P. at Indore)
OMI @ OMPRAKASH Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(With appln.(s) for I.R. and IA No.1804/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.1802/2021-EXEMPTION FROM
FILING O.T.)
Date : 05-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Sushil Kr. Jain, Sr. Adv.
Ms. Sudha Shrivastava, Adv.
Mr. Puneet Jain, Adv.
Ms. Christi Jain, AOR
Mr. Harsh Jain, Adv.
Mr. Harshit Khanduja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India. The petitioner has been convicted of offences Signature Not Verified inter alia under Sections 302, 148 and 149 of the IPC. No case for suspension of sentence was established.
Digitally signed by Chetan Kumar Date: 2021.02.05 16:59:22 IST Reason:SLP(Crl) 123/2021 2 2 The Special Leave Petition is accordingly dismissed.
3 However, having regard to the HIV positive status of the petitioner, we grant liberty to the petitioner to apply for expedited hearing of the appeal, which application may be considered sympathetically.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master