Supreme Court - Daily Orders
Darmendra Kumar @ Dhamma vs The State Of Madhya Pradesh on 17 February, 2023
Bench: Surya Kant, Aravind Kumar
ITEM NO.28 COURT NO.9 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.11793/2022
(Arising out of impugned final judgment and order dated 19122017
in CRA No. 193/2006 passed by the High Court of M.P. Principal Seat
at Jabalpur)
DARMENDRA KUMAR @ DHAMMA Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
Date : 17022023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Mr. Dushyant Dave, Sr. Adv.
Mr. Kuldip Singh, AOR(SCLSC)
Mr. H.S.Sandhu, Adv.
For Respondent(s)
Mr. D.S. Parmar, A.A.G.
Mr. Mrinal Gopal Elker, AOR
Mr. Kshitiz Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per the Office Report, original record has not been received so far.
The Registry is directed to inform the High Court and get the record summoned from them.
Post the matter for hearing on 18042023. Meanwhile, counter affidavit filed by the State be tagged with the record.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2023.02.18 11:50:35 IST Reason: (VISHAL ANAND) (PREETHI T.C.)
ASTT. REGISTRARcumPS COURT MASTER (NSH)