Supreme Court - Daily Orders
Mahesh Chandra Trivedi vs State Of Madhya Pradesh on 5 October, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.27 COURT NO.13 SECTION IIA
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.)......... of 2015
(CRLMP No.16695/2015)
(Arising out of impugned final judgment and order dated 20/02/2015
in CRLR No. 740/2013 passed by the High Court of M.P at Jabalpur)
MAHESH CHANDRA TRIVEDI Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Shekhar Sharma, Adv.
Mr. Sunny Choudhary,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. The special leave petition is dismissed.
(Rajni Mukhi) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.10.06
10:52:08 IST
Reason: