Supreme Court - Daily Orders
Jitendra Singh @ Hakke Munna vs The State Of Madhya Pradesh on 9 September, 2022
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.1729 COURT NO.3 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 24512/2022
JITENDRA SINGH @ HAKKE MUNNA & ANR. Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.125421/2022-EXEMPTION FROM FILING
O.T. and IA No.125419/2022-EXEMPTION FROM SURRENDERING WITHIN
TIME )
Date : 09-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
[IN CHAMBERS]
For Petitioner(s) Mr. Tarun Verma, Adv.
Mr. Rakesh Kumar Yadav, Adv.
Mr. Mithilesh Kumar Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IA No.125419/2022-EXEMPTION FROM SURRENDERING WITHIN TIME Heard the learned counsel appearing for the petitioners on the application for grant of exemption from surrender.
The petitioners have been convicted for the offences punishable under section 307 read with Section 34 of IPC and Section 25/27 Arms Act. The maximum substantive sentence is of rigourous imprisonment for five years. The petitioners have undergone incarceration for a period of 1 year 7 months and 21 Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2022.09.14 days. The petitioners were on bail during the pendency of the 10:18:42 IST Reason:
appeal in the High Court.
1 The application for grant of exemption from surrendering is allowed subject to condition that the petitioners shall deposit the entire fine amount payable by them in terms of the order of the Trial Court with the Trial court within a period of one month from today. If the documents evidencing deposit of the entire fine amount are not filed within one month from today, the order granting exemption from surrender shall stand cancelled without further reference to the Court.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
2