Supreme Court - Daily Orders
Kamraj Patidar vs State Of Madhya Pradesh on 26 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.10 COURT NO.5 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.) No(s). 7244/2016
(Arising out of impugned final judgment and order dated 27/06/2016
in MCRC No. 5780/2016 passed by the High Court of M.P. at Gwalior)
KAMRAJ PATIDAR Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Jubair Ahmad Khan, Adv.
Mr. Zaid Ali, Adv.
Mr. Ramim Qadri, Adv.
Mr. Saurabh Chopra, Adv.
Ms. Udita Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing official translation and from filing certified copy of the judgment are allowed.
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is Signature Not Verified dismissed.
Digitally signed by NEETU KHAJURIA Date: 2016.09.28 17:42:32 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master