Supreme Court - Daily Orders
Balveer Singh vs The State Of Madhya Pradesh on 24 August, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.26 COURT NO.6 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 28641/2018
(Arising out of impugned final judgment and order dated 16-09-2009
in CRLA No. 100/2000 passed by the High Court Of M.P. At Gwalior)
BALVEER SINGH Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.112044/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.112045/2018-EXEMPTION FROM FILING O.T.)
Date : 24-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mrs. V. Mohana, Sr. Adv.
Ms. Aparna Jha, AOR
Ms. Kriti Sondhi, Adv.
Mr. Abhishek Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay in filing the instant special leave petition.
Tag with SLP(Crl.) No……………/2017 Crl. M.P. No.7862/2017. Learned Senior Counsel appearing for the petitioner prays for and is granted four weeks' time to file a detailed affidavit explaining therein the circumstances in which the filing of the instant SLP is delayed.
(SANJAY KUMAR-II) Signature Not Verified (SUMAN JAIN) COURT MASTER (SH) Digitally signed by SANJAY KUMAR Date: 2018.08.24 BRANCH OFFICER 16:33:50 IST Reason: