Supreme Court - Daily Orders
The State Of Madhya Pradesh vs Ramveer Singh on 19 March, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.9 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 29083/2017
(Arising out of impugned final judgment and order dated 24-05-2017
in CRLA No. 703/2003 passed by the High Court Of M.P at Gwalior)
STATE OF MADHYA PRADESH Petitioner(s)
VERSUS
RAMVEER SINGH Respondent(s)
(No.30910/2018-CONDONATION OF DELAY IN FILING and IA No.30911/2018-
CONDONATION OF DELAY IN REFILING and IA No.30913/2018-EXEMPTION
FROM FILING O.T.)
Date : 19-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Bansuri Swaraj, Adv.
Ms. Shreya Bhatnagar, Adv.
Mr. Raghunatha Sethupathy, Adv.
Mr. Gagan Narang, Adv.
Mr. Arjun Garg, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Application for exemption from filing official translation is allowed.
Issue notice.
Signature Not Verified Digitally signed by NEETU KHAJURIA(NEETU KHAJURIA) (ASHA SONI) Date: 2018.03.19 16:51:59 IST Reason: COURT MASTER BRANCH OFFICER