Supreme Court - Daily Orders
Karan Singh Karasolia vs The State Of Chhattisgarh on 10 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.49 COURT NO.10 SECTION II-C
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). 6013/2017
(Arising out of impugned final judgment and order dated 10-07-2017
in MCRC No. 2727/2017 passed by the High Court Of Chhatisgarh At
Bilaspur)
KARAN SINGH KARASOLIA Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and I.R. and IA No.74031/2017-EXEMPTION FROM FILING
O.T.)
Date : 10-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ashwin Vaish,Adv.
Mr. Vinod Kumar Pandey,Adv.
Mr. Kunal Awana,Adv.
Mr. Nitin Kumar Thakur, AOR
For Respondent(s) Mr. Apoorv Kurup,Adv.
Mr. A.C. Boxipatro,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned counsel for the parties and perused the relevant record.
The petitioner is granted bail to the satisfaction of the jurisdictional Chief Judicial Magistrate.
The special leave petition is, accordingly, disposed of.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA(MADHU BALA) Date: 2017.10.11 05:51:34 IST (PARVEEN KUMARI PASRICHA) Reason: COURT MASTER (SH) BRANCH OFFICER