Supreme Court - Daily Orders
Dinesh Kumar Mathur vs The State Of Madhya Pradesh on 6 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.43 COURT NO.5 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(s).5248/2017
(Arising out of impugned final judgment and order dated 28-04-2017
in MCRC No.12383/2016 passed by the High Court Of M.P. At Indore)
DINESH KUMAR MATHUR Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.57988/2017-EXEMPTION FROM FILING
O.T. and IA No.70301/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 06-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Sushil Dutt Salwan, Adv.
Mr. Pramod Dayal, AOR
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of further proceedings arising out of FIR No.241/2016 dated 14.05.2016 registered with PS DD Nagar, Ratlam, M.P., leading to charge-sheet No.504/2016 dated 26.09.2016.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by SANJAY KUMAR Date: 2017.10.06 17:17:15 IST Reason: