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Krishnachandra vs The State Of Madhya Pradesh on 28 August, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.11                               COURT NO.5                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).    10303/2023

     (Arising out of impugned final judgment and order dated 04-08-2023
     in MCRC No. 34233/2023 passed by the High Court Of M.p At Indore)

     KRISHNACHANDRA                                                      Petitioner(s)

                                                      VERSUS

     THE STATE OF MADHYA PRADESH                                         Respondent(s)

     ( IA No.166353/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.166351/2023-EXEMPTION FROM FILING O.T. )

     Date : 28-08-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR


     For Petitioner(s)                   Mr. Vikas Rathi, Adv.
                                         Mr. Akash Rathi, Adv.
                                         Mr. Mitesh Patidar, Adv.
                                         Mr. Prachi Bansal, Adv.
                                         Mr. Aman Malik, AOR


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

Learned counsel for the petitioner to serve the respondent State through standing counsel as well.

In the meanwhile, no coercive steps shall be taken against the petitioner.

(HARSHITA UPPAL) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)