Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Chayal Khan @ Javed Khan on 30 November, 2022
Bench: V. Ramasubramanian, Bela M. Trivedi
1
ITEM NO.18 COURT NO.11 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. 9299/2021
(Arising out of impugned final judgment and order dated 10-05-2021
in MCRC No. 2381/2021 passed by the High Court Of M.p At Indore)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
CHAYAL KHAN @ JAVED KHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.156711/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.156712/2021-EXEMPTION FROM
FILING O.T.)
Date : 30-11-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Mayank Pandey, Adv.
Mr. Mukul Singh, Adv.
Mr. Ritwiz Rishabh, Adv.
Mr. Shantnu Sharma, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mohd. Adeel Siddiqui, Adv.
Mr. Rizwan Ahmad, Adv.
Dr. (mrs. ) Vipin Gupta, AOR
Mr. Amir Kaleem, Adv.
Mr. Shakeel Ahmad, Adv.
Md. Aslam, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
SNEHA DAS
Date: 2022.11.30
O R D E R
16:40:59 IST Reason:
Though, learned Additional Solicitor General has raised a 2 question of law relating to the applicability of the decision of this Court in the case of Tofan Singh vs. The State of Tamil Nadu:
(2013) 16 SCC 31, pre-trial, it is admitted that the Trial is over and the judgment is reserved.
In view of the same, we decline to go into the questions in this special leave petition.
Hence, the petition seeking special leave to appeal stands dismissed. However, the question of law is left open. All pending applications also stand disposed of.
(SNEHA DAS) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)