Supreme Court - Daily Orders
State Of Madhya Pradesh vs Mohan Singh @ Mahendra Singh on 27 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.24 COURT NO.11 SECTION IIA
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.)...... /2016
CRLMP No(s). 731/2016
(Arising out of impugned final judgment and order dated 04/09/2014
in CRLR No. 601/2014 passed by the High Court of M.P at Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
MOHAN SINGH @ MAHENDRA SINGH AND ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 27/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Arvind Verma, Sr.Adv.
Mr. C. D. Singh,Adv.
Ms. Ajita Tandon, Adv.
Mr. Udit Arora, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We find no ground to interfere. The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (CHANDER BALA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2016.01.27
16:49:58 IST
Reason: