Supreme Court - Daily Orders
Roli @ Rakhi Jatav vs The State Of Madhya Pradesh on 9 August, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.10 COURT NO.9 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). 5458/2017
(Arising out of impugned final judgment and order dated 02-05-2017
in MCRC No. 4379/2017 passed by the High Court of M.P, Bench at
Gwalior)
ROLI @ RAKHI JATAV Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
( IA No.62903/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.62902/2017-EXEMPTION FROM FILING O.T.)
Date : 09-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shishir Kumar,Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing for the petitioner. We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.08.10
14:58:32 IST
Reason: