Supreme Court - Daily Orders
Rajkumar Tamboli vs State Of Chhattisgarh on 6 October, 2023
Bench: A.S. Bopanna, M.M. Sundresh
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ITEM NOS. 6+63
ITEM NO.6 COURT NO.7 SECTION II-C
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). 12446/2023
(Arising out of impugned final judgment and order dated 04-09-2023
in MCRCA No. 695/2023 passed by the High Court Of Chhatisgarh At
Bilaspur)
RAJKUMAR TAMBOLI Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(FOR ADMISSION and IA No.199114/2023-EXEMPTION FROM FILING O.T. )
ITEM NO.63
Petition(s) for Special Leave to Appeal (Crl.) No(s). 12841/2023
(Arising out of impugned final judgment and order dated 04-09-2023
in MCRCA No. 716/2023 passed by the High Court Of Chhatisgarh At
Bilaspur)
ASHOK KUMAR MARBAL Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
([TO BE TAKEN UP ALONG WITH ITEM NO. 6 I.E. SLP(Crl)
No.12446/2023.]...FOR ADMISSION and IA No.205965/2023-EXEMPTION
FROM FILING O.T. )
Date : 06-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Parties(s)
Signature Not Verified
Mr. B. Vinodh Kanna, Adv.
Digitally signed by
Nisha Khulbey
Date: 2023.10.06
Mr. Kaustubh Shukla, AOR
16:41:20 IST
Reason: Mr. Mainak Sarkar, Adv.
Ms. Manika Jolly, Adv.
Mr. Praveen Chaturvedi, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meanwhile, there shall be interim protection against arrest of the petitioners, subject to the petitioners diligently participating in the investigation and also adhering with the requirements under Section 438 (2) of the Code of Criminal Procedure (Cr.P.C.).
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR