Supreme Court - Daily Orders
Rajendra Singh Rawat vs The State Of Madhya Pradesh on 18 December, 2014
N ITEM NO.36 COURT NO.13 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL DIARY No. 36105/2014
RAJENDRA SINGH RAWAT Petitioner(s)
VERSUS
STATE OF M P Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation of
delay in filing Crl.Appeal)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Siddharth Singla,Adv.
Ms.Swikriti Singla, Adv.
Mr.Ankur Mody, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
The appellant be released on bail subject to his executing personal bonds in the sum of Rs.1 lakh with one surety for the like amount to the satisfaction of the Registrar, High Court of Madhya Pradesh, Bench at Gwalior in Contempt Criminal Case No.3/2012.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.12.18
17:11:22 IST
Reason: