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Supreme Court - Daily Orders

Hukum Singh vs The State Of Madhya Pradesh on 3 December, 2018

Bench: R. Banumathi, Indira Banerjee

                                                         1

                                                                                       OUT-TODAY
     ITEM NO.39                                COURT NO.9                     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). 7594/2018
     (Arising out of impugned final judgment and order dated 04-04-2018
     in CRA No. 2205/2007 passed by the High Court Of Madhya Pradesh
     Principal Seat At Jabalpur)

     HUKUM SINGH & ORS.                                                        Petitioner(s)

                                                      VERSUS

     THE STATE OF MADHYA PRADESH                                               Respondent(s)

     (IA 120324/2018 –Exemp.from filing C/c of the impugned judgment,
     IA 120327/2018 – Exemp. From filing O.T.)

     Date : 03-12-2018 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)                  Mr.   Sundeep Srivastava,Adv.
                                        Mr.   Braj Kishore Mishra, AOR
                                        Ms.   Aparna Jha,Adv.
                                        Mr.   Abhishek Yadav,Adv.
                                        Mr.   Vinod Kumar,Adv.
                                        Ms.   Kriti Sondhi,Adv.
                                        Ms.   Bhawna Singh,Adv.

     For Respondent(s)                  Ms.   Bansuri Swaraj,Adv.
                                        Ms.   Prachi Mishra,Adv.
                                        Mr.   Arjun Garg,Adv.
                                        Ms.   Pragya Garg,Adv.

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

We have heard Mr. Sundeep Srivastava, learned counsel for the petitioners, and also Ms. Bansuri Swaraj, learned counsel for the respondent-State.

Signature Not Verified

By our earlier order dated 4th September, 2018, we have Digitally signed by MAHABIR SINGH Date: 2018.12.03 15:39:09 IST Reason: dismissed the application for bail qua petitioner no.1, husband, and petitioner no.5, mother-in-law. 2 Considering the facts and circumstances of the case, the sentence of imprisonment imposed upon Narmada, Sitaram and Tulsa Bai (petitioners NO.2 to 4 respectively) is suspended and they shall be released on bail subject to their furnishing bail bonds to the satisfaction of the committal court. The committal court shall be at liberty to impose such terms and conditions as it may deem necessary.

Leave granted.

Post the appeal on its turn.




(MAHABIR SINGH)                                    (PARVEEN KUMARI PASRICHA)
 COURT MASTER                                            BRANCH OFFICER