Supreme Court - Daily Orders
Manik Hiru Jhangiani vs The State Of Madhya Pradesh on 24 October, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.9 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.) No(s). 7041/2016
(Arising out of impugned final judgment and order dated 13/05/2016
in MCRC No. 10611/2015 passed by the High Court Of M.p At Indore)
MANIK HIRU JHANGIANI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Dr. Abhishek Manu Singhvi,Sr.Adv.
Mr. V.P. Singh,aDv.
Mr. Kamal shankar,Adv.
Mr. Atul N,Adv.
Mr. Amit Bhandari,Adv.
Ms. Arti Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There shall be stay of further proceedings pending before learned Judicial Magistrate, Indore, Madhya Pradesh in Complaint No.15830 of 2011.
Tag with SLP(Crl.)No.9346-9348/2010.
Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2016.10.25 05:28:56 IST Reason: [O.P. SHARMA] [INDU POKHRIYAL] AR-CUM-PS COURT MASTER