Supreme Court - Daily Orders
Balram @ Ballu vs State Of M.P. on 7 March, 2014
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ITEM NO.47 COURT NO.3 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).521/2013
(From the judgement and order dated 22/04/2010 in CRLA No.260/2002, of
The HIGH COURT OF M.P AT GWALIOR)
BALRAM @ BALLU Petitioner(s)
VERSUS
STATE OF M.P. & ANR. Respondent(s)
(With appln(s) for c/delay in filing SLP,exemption from filing O.T. and
office report)
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Chanchal Kumar Ganguli,Adv.
Ms. Soumi Kundy, Adv.
Ms. Anurag Rana, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We are informed by learned counsel for the petitioner that respondent No. 2 is a co-accused. He is in custody.
Service is complete on both the respondents.
Post for hearing on a non-miscellaneous day in the usual course.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |