Supreme Court - Daily Orders
Shivraj Singh vs The State Of Madhya Pradesh on 6 December, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.14 COURT NO.7 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).7189/2022
(Arising out of impugned final judgment and order dated 18-07-2022
in MCRC No.34733/2022 passed by the High Court Of M.P At Gwalior)
SHIVRAJ SINGH Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(IA No.110803/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.110802/2022 - EXEMPTION FROM FILING O.T.)
Date : 06-12-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Varun Thakur, Adv.
Ms. Shraddha Saran, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s) Mr. P.V. Yogeshwaran, AAG
Mr. Gopal Jha, AOR
Mr. Mukul Dubey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties and having perused the material placed on record, we are of the view that in any case, protection granted to the petitioner by the order dated 12.08.2022 deserves to be continued. Accordingly, the said order dated 12.08.2022 is made absolute.
These petitions stand disposed of accordingly. Signature Not Verified All pending applications also stand disposed of. Digitally signed by ARJUN BISHT Date: 2022.12.06 18:04:30 IST Reason:
(ARJUN BISHT) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR