Supreme Court - Daily Orders
Pushpraj Jaiswal vs The State Of Madhya Pradesh on 9 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.39 COURT NO.11 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(s).4240/2019
(Arising out of impugned final judgment and order dated 11-04-2019
in MCRC No. 13442/2019 passed by the High Court of M.P. Principal
Seat at Jabalpur)
PUSHPRAJ JAISWAL Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(WITH I.R. and IA No.73947/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.73946/2019-EXEMPTION FROM FILING O.T.)
Date : 09-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. S.K. Gangele, Adv.
Mr. Siddhartha Shukla, Adv.
Mr. Anil Kumar Gautam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition under Article 136 of the Constitution of India. However, at the request of learned counsel appearing for the petitioner, we grant two weeks’ time to the petitioner to surrender and apply for regular bail.
Subject to the above, the special leave petition is dismissed.
Signature Not VerifiedDigitally signed by CHETAN KUMAR Date: 2019.05.10
Pending application, if any, is also disposed of.
18:04:28 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER