Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Ravi @ Toli on 22 November, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.12 Court 7 (Video Conferencing) 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). 8697-
8698/2021
(Arising out of impugned final judgment and order dated 09-09-2021
in CRA No. 3007/2020 and CRRFC No. 3/2020 passed by the High Court
of M.P. at Gwalior)
THE STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
RAVI @ TOLI Respondent(s)
(FOR ADMISSION and I.R. and IA No.146554/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.146553/2021-EXEMPTION FROM
FILING O.T. )
Date : 22-11-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Swarupama Chaturvedi, AAG
Mr. Gopal Jha, AOR
Mr. Shreyash Bhardwaj, Adv.
Mr. Nishat Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Until further orders, Directions contained in Para 160 of the impugned order, are stayed.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Neelam Gulati Date: 2021.11.22 15:44:49 IST Reason: