Supreme Court - Daily Orders
Guddu Alias Sukhchen vs State Of M.P.( Now Chhatisgarh) on 7 March, 2014
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ITEM NO.37 COURT NO.4 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(s) for Special Leave to Appeal (Crl) No(s).7078/2013
(From the judgement and order dated 20/06/2012 in CRLA No. 1033/1995 of The
HIGH COURT OF CHHATTISGARH AT BILASPUR)
GUDDU ALIAS SUKHCHEN & ANR. Petitioner(s)
VERSUS
STATE OF M.P. Respondent(s)
(With application for condonation of delay in filing proof of surrender,
exemption from filing Official Translation and office report)
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. C.L. Sahu,Adv.
Ms. Hema Sahu, Adv.
Mr. Rajender Sahu, Adv.
Mr. Govind Ram Miri, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |Delay of 2 days in filing proof of surrender is condoned. | |Application seeking exemption from filing official translation is allowed. | |Issue notice only on the question as to whether the offence would be under | |Section 302 or 304 IPC. | |Prayer for bail shall be considered after notice. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |