Supreme Court - Daily Orders
State Of M.P vs Meena Karle on 9 March, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.7 COURT NO.15 SECTION IV-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 (CIVIL) Diary No.6828/2024
[Arising out of impugned final judgment and order dated 21-06-2023
in WA No. 1274/2018 passed by the High Court of Madhya Pradesh at
Indore]
STATE OF M.P. & ORS. Petitioner(s)
VERSUS
MEENA KARLE & ORS. Respondent(s)
[IA No. 56795/2026 - CONDONATION OF DELAY IN FILING
IA No. 56835/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 56833/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 56797/2026 - EXEMPTION FROM FILING O.T. IA No. 56832/2026 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS] Date : 09-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :Mr. Sridhar Potaraju, Sr. A.A.G. Mr. Pashupathi Nath Razdan, AOR Mr. Abhinav Srivastav, Adv. Ms. Maitreyee Jagat Joshi, Adv. Mr. Astik Gupta, Adv.
Ms. Akanksha Tomar, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Even though there is delay of 553 days in refiling the present petition, a perusal of the Signature Not Verified impugned order passed by the High Court shows that Digitally signed by SONIA BHASIN Date: 2026.03.14 13:50:53 IST Reason: judgment of this Court in SLP (C) No.17157/2016 dated 21.03.2023 titled as “State of Madhya 1 Pradesh & Ors. vs. Madanlal Sharma” has been relied upon while dismissing the appeal filed by the State.
Considering the aforesaid fact, we dismiss the present petition with cost of ₹50,000/- (Rupees Fifty Thousand only). The amount of cost shall be deposited by the petitioner in the below mentioned bank account within four weeks from today:
Name of Fund Armed Forces Battle Casualties Welfare Fund Bank Name Canara Bank Branch South Block, Defence Headquarters, New Delhi – 110011 IFSC Code CNRB0019055 Account No. 90552010165915 The Registry is directed to forward a copy of this order on the following email id for information:
[email protected] Pending application(s), if any, shall also stand disposed of.
(KRITIKA TIWARI) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2