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Shiv Kumar Kushwaha vs The State Of Madhya Pradesh on 12 February, 2019

Bench: Arun Mishra, Navin Sinha

     ITEM NO.10                                 COURT NO.5                    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). 2500/2018
     (Arising out of impugned final judgment and order dated 05-07-2017
     in MCRC No. 10350/2017 passed by the High Court of M.P. Principal
     Seat at Jabalpur)

     SHIV KUMAR KUSHWAHA                                                       Petitioner(s)
                                                         VERSUS
     THE STATE OF MADHYA PRADESH                                               Respondent(s)

     Date : 12-02-2019 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                  Mr.   Sandeep S. Tiwari,Adv.
                                        Mr.   Krishanakant Pandey,Adv.
                                        Mr.   Sudhir Singh,Adv.
                                        Mr.   Rekha S. Tiwari,Adv.
                                        Mr.   Sumit,Adv.
                                        Mr.   Nitin Kumar Thakur, AOR

     For Respondent(s)                  Mr.   Rahul Kaushik,Adv.
                                        Ms.   Bhuvneshwari Pathak,Adv.
                                        Ms.   Shilpi Satyapriya Satyam,Adv.
                                        Mr.   Siddharth C.,Adv.
                                        Mr.   Arjun Garg,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

It is submitted by the learned counsel for the petitioner that prior to 2018 the petitioner has undergone imprisonment for three months and 18 days. Thereafter, in January, 2018 the petitioner surrendered and was released sometime in August, 2018 after completion of the sentence.

In view of the aforesaid, since the petitioner has completed the sentence of one year, otherwise on the facts and circumstances of the case, no case for any interference is made out in the conviction or sentence.

The special leave petition is, accordingly, disposed of.

Reason: Pending application(s), if any, shall stand disposed of.

     (NARENDRA PRASAD)                                                (JAGDISH CHANDER)
       COURT MASTER                                                     COURT MASTER