Supreme Court - Daily Orders
Krishna Gopal vs The State Of Madhya Pradesh on 24 September, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.20 COURT NO.11 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). 7682/2018
(Arising out of impugned final judgment and order dated 26-04-2018
in CRLA No. 663/2003 passed by the High Court Of Madhya Pradesh At
Gwalior)
KRISHNA GOPAL Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.100374/2018-EXEMPTION FROM FILING O.T.)
Date : 24-09-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Avijit Bhattacharjee, AOR
Ms. Upma Shrivastava,Adv.
Mr. Ajoy Kumar Ghosh,Adv.
Mr. Abhay Kant Mishra,Adv.
Ms. Debjani Das Purkayastha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any good and legal ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (SUMAN JAIN) COURT MASTER Digitally signed by MAHABIR SINGH Date: 2018.09.24 BRANCH OFFICER 17:16:44 IST Reason: