Supreme Court - Daily Orders
Suresh Kumar Ahirwar vs The State Of Madhya Pradesh on 7 May, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.38 COURT NO.3 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). 3778/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19-02-2018
IN MCRC NO. 10153/2017 PASSED BY THE HIGH COURT OF M.P PRINCIPAL
SEAT AT JABALPUR)
SURESH KUMAR AHIRWAR & ORS. PETITIONER(S)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.62703/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA NO.62702/2018-EXEMPTION FROM
FILING O.T.)
Date : 07-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Pulkit Tare, AOR
Mr. Arun Poomulli, Adv.
Mr. D. Kumanan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Exemption from filing certified copy of the impugned order and O.T. is granted.
We find no merit in the Special Leave Petition in so far as petitioner No.1 is concerned. The Special Leave Petition qua petitioner No.1 is dismissed.
Issue notice so far as petitioner Nos. 2, 3 and 4 are concerned, returnable in six weeks.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.05.08 16:29:21 IST Reason: [VINOD LAKHINA] [ASHA SONI]
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