Supreme Court - Daily Orders
Virender Singh vs State Of M.P. on 12 February, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.7 COURT NO.9 SECTION IIA
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). 1157/2012
(Arising out of impugned final judgment and order dated 17/01/2012
in CRLA No. 374/1998 passed by the High Court of M.P. at Gwalior)
VIRENDRA SINGH Petitioner(s)
VERSUS
STATE OF M.P. Respondent(s)
(With office report)
(For Final Disposal)
Date : 12/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Subramonium Prasad, Sr. Adv.
Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Mr. Ishu Prayash, Adv.
Mr. R. C. Kohli, AOR
For Respondent(s) Mr. C. D. Singh, AOR
Ms. Bansuri Swaraj, Adv.
Mr. Raghunatha Sethupathy, Adv.
Ms. Sylona Mohapatra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2016.02.13(S. K. RAKHEJA) (MALA KUMARI SHARMA) 13:30:56 IST Reason:
COURT MASTER COURT MASTER