Supreme Court - Daily Orders
Jamdusingh vs State Of Madhya Pradesh on 5 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.28 COURT NO.11 SECTION II-E
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).2011/2026
[Arising out of impugned final judgment and order dated 28-11-2025
in MCRC No.48429/2025 passed by the High Court of Madhya Pradesh
Principal Seat at Jabalpur]
JAMDUSINGH PETITIONER(S)
VERSUS
STATE OF MADHYA PRADESH RESPONDENT(S)
FOR ADMISSION
IA No. 35637/2026 - EXEMPTION FROM FILING O.T.
Date : 05-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) :
Mr. Siddharth R. Gupta, Adv.
Mr. Mrigank Prabhakar, AOR
Mr. Sankalp Kochar, Adv.
Mr. Siddhant Kochar, Adv.
Mr. Shantanu Sharma, Adv.
Mr. Aman Agarwal, Adv.
Mr. Uddaish Palya, Adv.
Ms. Surbhi Saxena, Adv.
Ms. Astha Singh, Adv.
For Respondent(s) :Mr. Harmeet Singh Ruprah, AOR
Upon hearing the counsel the Court made the following
O R D E R
1. Mr. Harmeet Singh Ruprah, learned counsel, accepts notice on behalf of the respondent/State. Hence, the formal Signature Not Verified service of notice on the said respondent is waived. Digitally signed by NAVEEN D Date: 2026.02.07 12:44:52 IST Reason: 2. Let counter affidavit be filed before the next date of listing.
1
3. Tag and list this matter along with S.L.P.(Crl) No.20756 of 2025.
4. We make it clear that no further opportunity will be granted for this purpose.
5. In the event of arrest in connection with Crime No.163 of 2025 of Chicholi Police Station, Betul District, Madhya Pradesh, the petitioner shall be released on bail on the appropriate terms and conditions as may be fixed by the Investigating Officer/Arresting Officer.
6. The petitioner shall make himself available before the Investigating Officer on 09.02.2026 at 10:00 a.m. and on all such dates as he may be required.
7. Needless to add, till the investigation is not complete in all respects, the petitioner would fully cooperate, and if the challan/charge sheet is filed, he would maintain good conduct and not attempt to influence any of the witnesses in any manner till the completion of the trial.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
2