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Piyush Dubey vs The State Of Madhya Pradesh on 26 September, 2018

Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph

                                                      1



     ITEM NO.1                               COURT NO.2                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 for Special Leave to Appeal (Crl.)    No.7885/2018

     (Arising out of impugned final judgment and order dated 10-08-2018
     in MCRC No.16137/2018 passed by the High Court of M.P Principal
     Seat at Jabalpur)

     PIYUSH DUBEY                                                           Petitioner(s)

                                                     VERSUS

     STATE OF MADHYA PRADESH                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.134481/2018-EXEMPTION FROM FILING
     O.T.)

     Date : 26-09-2018 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE RANJAN GOGOI
                            HON'BLE MR. JUSTICE NAVIN SINHA
                            HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)                 Mr.   Mahesh Ram Jethmalani, Sr. Adv.
                                       Mr.   Rajul Sarivastav, Adv.
                                       Mr.   Mohit D. Ram, AOR
                                       Ms.   Monisha Handa, Adv.
                                       Ms.   Mugdha Pande, Adv.
                                       Ms.   Somnadri Goud, Adv.

     For Respondent(s)



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

Heard the learned counsel for the petitioner Signature Not Verified Digitally signed by and perused the relevant material.

Application for exemption from filing official Reason:

translation is allowed.

The special leave petition is not entertained and is accordingly dismissed. However, in the event the petitioner surrenders and moves for regular bail, if so advised, such prayer as and when made shall be considered as expeditiously as the business of the learned trial Court would permit. We make it clear that we have expressed no opinion on the entitlement of the petitioner to regular bail.

The last sentence of the order dated 10.08.2018 of the High Court which is to the following effect shall stand deleted :

“Let a copy of this order be also sent to the Superintendent of Police, Narsinghpur (M.P.) for necessary action” (POOJA ARORA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR