Supreme Court - Daily Orders
State Of Madhya Pradesh vs Badam @ Badam Singh . on 23 February, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.24 COURT NO.9 SECTION IIA
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.)...... CRLMP No(s).
2047/2016
(Arising out of impugned final judgment and order dated 02/07/2015
in CRLR No. 35/2015 passed by the High Court of M.P. at Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
BADAM @ BADAM SINGH AND ORS. Respondent(s)
CRLMP. 2047/2016(with c/delay in filing SLP and office report)
Date : 23/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Arjun Garg, Adv.
Mr. Manish Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. Pending application(s), if any, stands disposed of.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.02.24 11:21:18 IST Reason: