Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Dinesh Yadav on 15 September, 2023
ITEM NO.31 COURT NO.3 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). 30538/2023
(Arising out of impugned final judgment and order dated 12-04-2023
in CRLA No. 728/2019 passed by the High Court of M.P. Principal
Seat at Jabalpur)
THE STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
DINESH YADAV Respondent(s)
(IA No.178059/2023-CONDONATION OF DELAY IN FILING and IA
No.178061/2023-EXEMPTION FROM FILING O.T. )
Date : 15-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Sunny Choudhary, AOR
Mr. Karan Bishnoi, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Issue notice, returnable in the month of January 2024. Notice will be served by all modes, including dasti. Trial court record be requisitioned and if required, the relevant documents & depositions would be translated into English.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.09.16
13:43:22 IST
Reason: