Supreme Court - Daily Orders
Mohd.Shahid vs The State Of Madhya Pradesh on 11 February, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
ITEM NO.28 COURT NO.8 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
CRIMINAL APPEAL Diary No(s). 2145/2019
MOHD.SHAHID & ANR. Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No.18761/2019-EXEMPTION FROM FILING O.T. and IA No.18745/2019-
EXEMPTION FROM SURRENDERING and IA No.18747/2019-EXEMPTION FROM
SURRENDERING and IA No.18756/2019-SUSPENSION OF SENTENCE and IA
No.18759/2019-SUSPENSION OF SENTENCE and IA No.18764/2019-
CONDONATION OF DELAY IN FILING APPEAL and IA No.19259/2019-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 11-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
[IN CHAMBER]
For Petitioner(s) Mr. Siddharth Dave, Adv.
Mr. S. Santanam Swaminadhan, Adv.
Mr. Rahul Sharma, Adv.
Ms. Nishtha Khuarana, Adv.
Mrs. Aarthi Rajan, AOR
Mohd. Sohali Chhipa, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellants has brought to my notice that appellants are convicted under Section 376(2)(g) of IPC and sentenced to imprisonment for life.
I have heard learned counsel for the appellants on application from surrendering.
I find no justification to grant any indulgence as prayed. Accordingly, the application from surrendering is rejected.
Let proof of surrender be filed within four weeks.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2019.02.12 (SWETA DHYANI) 12:03:03 IST Reason: (SANTOSH KUMAR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)