Supreme Court - Daily Orders
Ankur Chaudhary vs State Of Madhya Pradesh on 15 May, 2023
Bench: Surya Kant, Aravind Kumar
1
ITEM NO.5 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).5271/2023
(Arising out of impugned final judgment and order dated 20-03-2023
in MCRC No.11971/2023 passed by the High Court of M.P. at Indore)
ANKUR CHAUDHARY Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
(IA No.84564/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.84565/2023-EXEMPTION FROM FILING O.T.)
Date : 15-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Rajesh Ranjan, Adv.
Mr. Attin Shankar Rastogi, Adv.
Ms. Anasuya Choudhury, Adv.
Mr. Rudraditya Khare, Adv, Adv.
Ms. Anjali Kumari, Adv.
Mr. Prateek Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard learned Senior Counsel for the petitioner and on carefully perusing the material placed on record, we are not inclined to entertain this petition for grant of bail at this stage.
2. The Special Leave Petition is, accordingly, dismissed.
3. Signature Not Verified After the examination of panch witnesses qua the petitioner, he shall be at liberty to approach the Trial Court to Digitally signed by satish kumar yadav Date: 2023.05.15 17:58:10 IST Reason: release him on bail. Any such application shall be considered as per its own merit without being influenced by the impugned order passed by the High Court.
24. As a result, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)