Supreme Court - Daily Orders
Zakir Khan vs State Of M.P on 24 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.27 COURT NO.4 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.) D No(s). 36868/2016
(Arising out of impugned final judgment and order dated 22-07-2016
in MCRC No. 20138/2015 passed by the High Court of M.P at Jabalpur)
ZAKIR KHAN Petitioner(s)
VERSUS
STATE OF M.P Respondent(s)
(FOR ADMISSION and I.R. and IA No.55875/2017-CONDONATION OF DELAY
IN FILING and IA No.55965/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.55966/2017-EXEMPTION FROM FILING O.T.
and IA No.55968/2017-CONDONATION OF DELAY IN REFILING)
Date : 24-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Mayank Kshirsagar, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Applications for exemption from filing official translation and from filing certified copy of the judgment are allowed.
Delay condoned.
We find no merit in the present Special Leave Petition. The Special Leave Petition is Signature Not Verified Digitally signed by NEETU KHAJURIA accordingly dismissed.
Date: 2017.07.25 17:27:37 IST Reason:(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER