Supreme Court - Daily Orders
Badriprasad @ Chunna vs The State Of Madhya Pradesh on 27 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.22 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.6953/2018
(Arising out of impugned final judgment and order dated 05-10-2017
in CRA No.533/2003 passed by the High Court Of M.P At Gwalior)
BADRIPRASAD @ CHUNNA & ORS. Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.61890/2018-EXEMPTION FROM FILING
O.T. and IA No.61886/2018-CONDONATION OF DELAY IN REFILING )
Date : 27-08-2018 These matters were 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. Ajit Singh Pundir, AOR
Mr. D.V. Singh, Adv.
Mr. Arijeet Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Application for exemption from filing official translation is allowed.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.08.27 16:58:22 IST Reason: (POOJA ARORA) (ASHA SONI)
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