Supreme Court - Daily Orders
Somesh Chaurasia vs State Of M.P. on 19 January, 2024
Author: Surya Kant
Bench: Surya Kant
ITEM NO.24 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s).467/2023
SOMESH CHAURASIA Petitioner(s)
VERSUS
STATE OF M.P. & ANR. Respondent(s)
(FOR ADMISSION and IA No.194164/2023-EXEMPTION FROM FILING O.T. and
IA No.194163/2023-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Date : 19-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Varun Thakur, Adv.
Ms. Shraddha Saran, Adv.
Mr. Ramkaran, Adv.
Mr. Brajesh Pandey, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s) Mr. Saurabh Mishra, AAG
Mr. Abhinav Shrivastava, Adv.
Mr. Sunny Choudhary, Adv.
Mr. Karan Bishnoi, Adv.
Mr. Shivang Rawat, Adv.
Ms. Amrita Kumari, Adv.
Mr. Vikash Chandra Shukla, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. The Director General of Police, Madhya Pradesh and the Superintendent of Police, District Damoh are directed to restore the security cover, which was provided to the petitioner and his family members in the year 2019, within 24 hours, failing which the Superintendent of Police shall remain present before this Court on the next date of hearing.
2. The Superintendent of Police, District Damoh shall file a compliance affidavit meanwhile.
Signature Not Verified3. Digitally signed by satish kumar yadav Date: 2024.01.19 Post the matter for hearing on 23.02.2024. 17:36:34 IST Reason:
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)