Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Deepak Alias Preetam Verma on 30 November, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.38 COURT NO.9 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). 10015/2018
(Arising out of impugned final judgment and order dated 11-09-2018
in MCRC No. 12592/2018 passed by the High Court Of M.P At Gwalior)
THE STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
DEEPAK ALIAS PREETAM VERMA & ORS. Respondent(s)
( IA No.167273/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.167274/2018-EXEMPTION FROM FILING O.T. )
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Vanshaja Shukla,Adv.
Mr. Arjun Garg, AOR
Mr. M. Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2018.12.01 11:06:09 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER