Supreme Court - Daily Orders
Baijnath vs State Of Madhya Pradesh on 8 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.18 COURT NO.8 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)..../2017
Diary No(s). 19391/2017
(Arising out of impugned final judgment and order dated
09-01-2017 in CRA No. 01261/2007 passed by the High Court Of
M.P At Jabalpur)
BAIJNATH & ORS. Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(With appln.(s) for condonation of delay in filing SLP(s),
exemption from filing O.T.)
Date :08-08-2017 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) Mr. Akshat Shrivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
Delay condoned.
We see no reason to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2017.08.08 A.R.-cum-P.S. Branch Officer 17:34:59 IST Reason: