Supreme Court - Daily Orders
Priyanka Yadav (Shrivastava) vs State Of Madhya Pradesh on 14 August, 2018
Bench: R. Banumathi, Vineet Saran
ITEM NO.14 COURT NO.12 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). 3670/2015
(Arising out of impugned final judgment and order dated 15-04-2015
in Mis. Crl. Case No. 2917/2015 passed by the High Court Of Madhya
Pradesh At Gwalior)
PRIYANKA YADAV (SHRIVASTAVA) Petitioner(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
Date : 14-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Abhay Gupta,Adv.
Mr. Praveen Swarup, AOR
For Respondent(s) Mr. P.K. Dey,Adv.
Ms. Ranjana Narayan,Adv.
Mr. A.K. Sharma,Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
The petitioner has been granted anticipatory bail by an Order of this Court dated 8th May, 2015. The said order shall continue. However, the petitioner shall render cooperation with the investigating authorities in further investigation, if any, and also cooperate with the progress of the trial and will not tamper with the witnesses.
The special leave petition is accordingly disposed of. Pending applications, if any, shall also stand disposed of.
Signature Not Verified (MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2018.08.14 (PARVEEN KUMARI PASRICHA) COURT MASTER 17:37:30 IST Reason: BRANCH OFFICER