Supreme Court - Daily Orders
Dilip Kumar Puri vs The State Of Madhya Pradesh on 28 April, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.36 COURT NO.16 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). 4815/2023
(Arising out of impugned judgment and order dated 01-03-2023 in
MCRC No. 9922/2023 passed by the High Court of M.P. at Indore)
DILIP KUMAR PURI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. Respondent(s)
(IA No.76974/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.76975/2023-EXEMPTION FROM FILING O.T. and IA
No.76973/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 28-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. S.K. Gangele, Sr. Adv.
Ms. Priya Sharma, Adv.
Mr. Prathviraj Chauhan, Adv.
Mr. Arjun Sain, Adv.
Ms. Shashi Kiran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any valid reason to interfere with the impugned order and hence, the Special Leave Petition stands dismissed.
Pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH)
Signature Not Verified
ASSISTANT REGISTRAR
Digitally signed by
NITIN TALREJA
Date: 2023.04.29
12:56:24 IST
Reason: