Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Ajuwa @ Laxmi Prasad on 20 July, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.117 COURT NO.12 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
Criminal Appeal No(s). 71-73/2009
THE STATE OF MADHYA PRADESH Appellant(s)
VERSUS
AJUWA @ LAXMI PRASAD & ORS. Respondent(s)
Date : 20-07-2017 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Arjun Garg,Adv.
Mr. Mishra Saurabh, AOR
For Respondent(s) Mr. Shankar Divate, AOR
Dr. (Mrs.) Vipin Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
(MADHU BALA) (SNEH LATA SHARMA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2017.07.25 10:09:15 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL Nos.71-73 of 2009 THE STATE OF MADHYA PRADESH ...APPELLANT(S) VERSUS AJUWA @ LAXMI PRASAD & ORS. ...RESPONDENT(S) O R D E R Heard learned counsel for the parties and also perused the record.
We do not see any ground to interfere with the impugned order. The appeals are, accordingly, dismissed.
Pending application(s), if any, shall also
stand disposed of.
…......................J. [ADARSH KUMAR GOEL] NEW DELHI …......................J. 20TH JULY, 2017 [UDAY UMESH LALIT]