Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Narendra Singh Rajput on 19 November, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.34 COURT NO.8 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).37152/2018
(Arising out of impugned final judgment and order dated 28-05-2018
in MCRC No.19309/2018 passed by the High Court of M.P at Gwalior)
THE STATE OF MADHYA PRADESH PETITIONER(S)
VERSUS
NARENDRA SINGH RAJPUT & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.149974/2018-CONDONATION OF DELAY
IN FILING and IA No.149975/2018-EXEMPTION FROM FILING O.T.)
Date : 19-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Ms.Prachi Mishra, Adv.
Mr.Arjun Garg, Adv.
Ms.Pragya Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (Crl.) No.6202 of 2014.
(Ashok Raj Singh) (Haresh Singh Negi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.11.20 17:13:06 IST Reason: