Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Vijay Singh Bhadoriya vs The State Of Madhya Pradesh on 13 April, 2018

Bench: Ranjan Gogoi, R. Banumathi

     ITEM NO.45                              COURT NO.3                       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). 9099/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 25-10-2017
     IN MCRC NO. 18407/2017 PASSED BY THE HIGH COURT OF M.P AT GWALIOR)

     VIJAY SINGH BHADORIYA                                                     PETITIONER(S)
                                                      VERSUS

     THE STATE OF MADHYA PRADESH & ANR.                                        RESPONDENT(S)
     (FOR ADMISSION AND I.R.)

     Date : 13-04-2018 This matter was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                       Mr. Abhay Kumar, AOR
                                             Mr. Saurabh Mishra, Adv.
     For Respondent(s)
                                             Ms. Swarupama Chaturvedi, AOR
                                             Mr. B.N. Dubey, Adv.
                                             Ms. Devika Gulati, Adv.

                                             Mr.   R. Basant, Sr. Adv.
                                             Mr.   Rajiv Sharma, Adv.
                                             Mr.   Prashant Shukla, Adv.
                                             Mr.   Pashupathi Nath Razdan, AOR

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

Heard the learned counsels for the parties and perused the relevant material.

We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed. However, we make it clear that the investigation ordered by the High Court shall be proceeded in accordance with law without being influenced by any of the observations recorded in the impugned order.

                          [VINOD LAKHINA]                                [ASHA SONI]
                             AR-cum-PS                              BRANCH OFFICER