Supreme Court - Daily Orders
Ramratan vs The State Of Madhya Pradesh on 12 December, 2022
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
1
ITEM NO.1719 COURT NO.12 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). 30029/2022
RAMRATAN Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
( IA No.182767/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.182766/2022-EXEMPTION FROM FILING O.T. and IA
No.182769/2022-EXEMPTION FROM SURRENDERING WITHIN TIME and IA
No.182772/2022-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 12-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
[IN CHAMBER]
For Petitioner(s) Mr. Yogesh Tiwari, Adv.
Ms. Neema, Adv.
Mr. Sanjay K. Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
Delay condoned.
The petitioner has been convicted under Section 396 of the IPC read with 11/13 of the MPDVPK Act and sentenced to undergo life imprisonment, which has been upheld by the High Court vide Signature Not Verified Judgment and Order dated 22.06.2022. Digitally signed by GEETA AHUJA Date: 2022.12.14 11:27:00 IST Reason: Application seeking exemption from surrendering is rejected.
2Let the petitioner be surrendered within a period of one week from today. Learned counsel for the petitioner is directed to file proof of surrender within 10 days.
In case of failure in filing proof of surrender within the time stipulated, the special leave petition shall stand dismissed without further reference to the Court.
(Geeta Ahuja) (Mathew Abraham) Assistant Registrar-cum-PS Court Master