Supreme Court - Daily Orders
Fakeera Kachke vs The State Of Madhya Pradesh on 29 March, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.33 COURT NO.8 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). 8419/2019
(Arising out of impugned final judgment and order dated 08-08-2018
in CRREV No. 3546/2018 passed by the High Court Of M.p Principal
Seat At Jabalpur)
FAKEERA KACHKE Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.44250/2019-CONDONATION OF DELAY
IN FILING and IA No.44251/2019-EXEMPTION FROM FILING O.T. )
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Gautam Das, AOR
Mr. Sunil Kumar Sethi, Adv.
Ms. Subasini Sethy, Adv.
Mr. C.M. Gopal, Adv.
Mr. Lalit Rana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing official translation is allowed.
We are not inclined to interfere with the impugned judgment. The Special Leave Petition is accordingly dismissed.
(NEETU KHAJURIA) (VIDYA NEGI)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
NEETU KHAJURIA
Date: 2019.03.30
12:58:11 IST
Reason: