Supreme Court - Daily Orders
Pappu Alias Pramod Kumar Gupta vs The State Of Madhya Pradesh on 8 February, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.15 Court 10 (Video Conferencing) 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). 1503/2021
(Arising out of impugned final judgment and order dated 25-07-2019
in CRA No. 696/1995 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
PAPPU ALIAS PRAMOD KUMAR GUPTA Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.13541/2021-CONDONATION OF DELAY
IN FILING and IA No.13542/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.13543/2021-EXEMPTION FROM FILING O.T. )
Date : 08-02-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Varun Tankha, Adv.
Mr. Sumeer Sodhi, AOR
Ms. Shreya Nair, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned judgment. The special leave petition is dismissed. Signature Not Verified
Pending applications, if any, stand disposed of accordingly.
Digitally signed by GULSHAN KUMAR ARORA Date: 2021.02.08 16:23:25 IST Reason: (GULSHAN KUMAR ARORA) (R.S. NARAYANAN) AR-CUM-PS COURT MASTER