Supreme Court - Daily Orders
Mahendra Awase vs The State Of Madhya Pradesh on 22 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.38 COURT NO.11 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). 11868/2023
(Arising out of impugned final judgment and order dated 25-07-2023
in CRR No. 1142/2023 passed by the High Court Of M.p At Indore)
MAHENDRA AWASE Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and IA No.190397/2023-EXEMPTION FROM FILING O.T. )
Date : 22-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Pradeep Kumar Yadav, Adv.
Mr. Vishal Thakre, Adv.
Mr. Aryan P. Nanda, Adv.
Mr. Hunny Juneja, Adv.
Mr. Gopal Singh, Adv.
Mr. Sanjeev Malhotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable after eight weeks. Liberty is granted to serve Standing Counsel for the respondent-State, in addition.
In the meanwhile, the trial against the petitioner shall not proceed.
Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.09.23 (POOJA SHARMA) 10:44:29 IST Reason: (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)