Supreme Court - Daily Orders
Shatrughan Prasad vs The State Of Madhya Pradesh on 8 April, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.41 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). 3094/2019
(Arising out of impugned final judgment and order dated 12-03-2019
in CRLA No. 1201/2006 passed by the High Court Of M.P Principal
Seat At Jabalpur)
SHATRUGHAN PRASAD Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.55829/2019-EXEMPTION FROM FILING
O.T. )
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Siddharth Dave,Sr.ADv.
Mr. Palash Maheshwari,Adv.
Mr. Modh. Shaz Khan,Adv.
Mr. Talha Abdul Rahman, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned senior counsel appearing on behalf of the petitioner.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Learned senior counsel appearing for the petitioner has submitted that the petitioner is suffering from advanced stage of cancer. If that be so, the Prison Authority shall render medical assistance as required by the petitioner.
Pending application(s), if any, shall also stand disposed Signature Not Verified of.
Digitally signed by MADHU BALA Date: 2019.04.09 17:00:18 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER