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The State Of Madhya Pradesh vs Rizwan Khan on 30 September, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

     ITEM NO.22                              COURT NO.3               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). 25665/2022

     (Arising out of impugned final judgment and order dated 08-07-2021
     in MCRC No. 9166/2021 passed by the High Court Of M.P At Gwalior)

     THE STATE OF MADHYA PRADESH                                       Petitioner(s)

                                                    VERSUS

     RIZWAN KHAN                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.135050/2022-CONDONATION OF DELAY
     IN FILING and IA No.135052/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.135051/2022-EXEMPTION FROM FILING O.T.)

     Date : 30-09-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE ABHAY S. OKA

     For Petitioner(s)                Mr.   V.V.M.V.N.S. Pattabhiram, Dy. Adv.Gen.
                                      Mr.   Gopal Jha, AOR
                                      Mr.   Yasraj Singh Bundela, Adv.
                                      Mr.   Gautam Kuamr, Adv.

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

We are not inclined to interfere with the impugned order.

The special leave petition is, accordingly, dismissed.

Pending applications stand disposed of.

Reason: [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)