Supreme Court - Daily Orders
Basant vs The State Of Madhya Pradesh on 26 April, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.14 COURT NO.15 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).4083/2023
(Arising out of impugned final judgment and order dated 31-01-2023
in MCRC No.3438/2023 passed by the High Court Of M.P At Indore)
BASANT Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
IA No. 64290/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 64295/2023 - EXEMPTION FROM FILING O.T.) Date : 26-04-2023 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. Vardhman Kaushik, Adv.
Mr. Nishant Gautam, Adv.
Mr. Dhruv Joshi, Adv.
Mr. Mayank Sharma, Adv.
Mr. Abhinav Singh, Adv.
Ms. Sanjana Mehrotra, Adv.
Mr. Ajay Kanojia, Adv.
Mr. Ayush Singh, Adv.
Mr. Vinay Kaushik, Adv.
Ms. Amita Singh Kalkal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Mr. Vardhman Kaushik, learned counsel submits that Signature Not Verified the petitioner is in jail since 21.10.2021 and the charge Digitally signed by Jayant Kumar Arora Date: 2023.04.29 12:50:09 IST Reason: against him is attempting to sale encumbered property and 1 perhaps the charges under Section 467, 468 and 471 of the IPC with harsher penalties may not be made out. Insofar as the punishment under Section 420 and 406 IPC is concerned, 7 and 3 years sentence is respectively prescribed and in this case the petitioner has been in custody for over 18 months.
Issue notice, returnable in two weeks. Petitioner is permitted to serve the Standing Counsel for the State, in addition. (DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR 2