Supreme Court - Daily Orders
Balram @ Ballu vs State Of M.P. on 2 December, 2016
Bench: N.V. Ramana, A.M. Khanwilkar
ITEM NO.37 COURT NO.12 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
(Arising out of impugned final judgment and order dated 22/04/2010
in CRLA No. 260/2002 passed by the High Court Of M.P. At Gwalior)
BALRAM @ BALLU Petitioner(s)
VERSUS
STATE OF M.P. & ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and office report)
Date : 02/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Chanchal Kumar Ganguli,Adv.
Ms. Narmada, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not see any good ground to interfere with the impugned judgment and order. Accordingly the special leave petition is dismissed. Resultantly, pending application(s) if any, is/are also disposed of.
(NEELAM GULATI) (S.S.R. KRISHNA) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.12.02 16:23:16 IST Reason: