Supreme Court - Daily Orders
Ram Dayal Verma vs The State Of Madhya Pradesh on 7 December, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.28 COURT NO.4 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 43175/2018
(Arising out of impugned final judgment and order dated
16-04-2015 in CRLA No. 1608/1996 passed by the High Court Of
Chhatisgarh At Bilaspur)
RAM DAYAL VERMA Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.171058/2018-
CONDONATION OF DELAY IN FILING and IA No.171060/2018-EXEMPTION
FROM FILING O.T.)
Date :07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Asha Jain Madan, AOR
Mr. Mukesh Jain, Adv.
Ms. Madhu Talwar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay as well as on merits.
Pending application stands disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.12.07 16:54:29 IST Reason: