Supreme Court - Daily Orders
State Of Madhya Pradesh vs Veeru @ Virendra on 30 July, 2014
î ITEM NO.21 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.)...... CRLMP No(s).
13787/2014
(Arising out of impugned final judgment and order dated 05/09/2013
in CRLA No. 227/2005 passed by the High Court Of M.p At Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
VEERU @ VIRENDRA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Apporv Kurup, Adv.
Mr. C. D. Singh ,Adv.
Ms. Sakshi Kakkar, Adv.
Ms. Ruchi Sahay, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Gulshan Kumar Arora) (Indu Pokhriyal) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2014.08.06 10:05:07 IST Reason: