Supreme Court - Daily Orders
Bhaggi @ Bhagirath @ Naran vs The State Of Madhya Pradesh on 24 February, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.26 COURT NO.14 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. 42693/2022
(Arising out of impugned final judgment and order dated 11-10-2018
in CRA No. 5725/2018 passed by the High Court Of M.P. Principal
Seat At Jabalpur)
BHAGGI @ BHAGIRATH @ NARAN Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.27247/2023-CONDONATION OF DELAY
IN FILING and IA No.27248/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.27253/2023-EXEMPTION FROM FILING O.T.
and IA No.27256/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.27254/2023-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Date : 24-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mrs. K. Sarada Devi, AOR
Mr. R.vijay Nandan Reddy, Adv.
Mr. V.krishna Swaroop, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice limited to the question of sentence returnable in six weeks.
(KRITIKA TIWARI) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT Signature Not Verified COURT MASTER (NSH) Digitally signed by Nidhi Ahuja Date: 2023.02.25 13:00:13 IST Reason: