Supreme Court - Daily Orders
Mohammad Iqbal vs State Of Chhattisgarh And Another on 17 July, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.10 COURT NO.10 SECTION II-C
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). 004569/2017
(Arising out of impugned final judgment and order dated 16-02-2017
in MCRA No. 1075/2016 passed by the High Court Of Chhatisgarh At
Bilaspur)
MOHAMMAD IQBAL Petitioner(s)
VERSUS
STATE OF CHHATTISGARH AND ANOTHER Respondent(s)
(FOR EXEMPTION FROM FILING O.T. ON IA 39395/2017
FOR [PERMISSION TO FILE ANNEXURES] ON IA 39400/2017)
Date : 17-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Manish Gupta, Adv.
Mr. T. R. B. Sivakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified(SHASHI SAREEN) Digitally signed by (S. SIVARAMAKRISHNA) AR CUM PS SHASHI SAREEN Date: 2017.07.17 16:58:05 IST ASST.REGISTRAR Reason: