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Naveen @ Ajay vs The State Of Madhya Pradesh on 3 November, 2022

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.28                                   COURT NO.9                       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).      489-490/2019

     NAVEEN @ AJAY                                                                  Appellant(s)

                                                           VERSUS

     THE STATE OF MADHYA PRADESH                                                    Respondent(s)

     (IA No. 163990/2022 - APPLICATION FOR PERMISSION)

     Date : 03-11-2022 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Appellant(s)                     Ms. Harini Raghupathy, Adv.
                                          Mr. Rajat Mittal, AOR

     For Respondent(s)                    Mr. Pashupati Nath Razdan, Adv.
                                          Astik Gupta, Adv.
                                          Ms. Ayushi Mittal, Adv.
                                          Mr. Vipul Abhishek, Adv.
                                          Mr. Kuldeep Kumar Shukla, Adv.


                                   UPON hearing the counsel, the Court made the following

                                                        O R D E R

Learned counsel for the State appears and fairly states that the present application is not opposed. In view of the said statement and orders of this Court enclosed with the application, we allow the present application on the following terms :-

I) The respondent State shall place before us the 1  Report(s) of the Probation Officer (s) relating to the appellant on or before 31st January, 2023. II) The jail authorities shall submit the report about the nature of work done by the appellant while in jail on or before 31st January, 2023.

III) The Director/Head of MGM Medical College, Indore shall constitute a suitable team for psychological evaluation of the appellant and send a report of this Court on or before 31st January, 2023.

IV) Ms. Baljeet Kaur is permitted to personally visit and interact with the appellant in Central Jail, Indore for the purpose of collecting information relating/relevant to the sentence imposed. She is entitled to carry paper, pen and pencil for the purpose of taking notes. In case, she requires any document or details from the jail authorities, she will make a written application which request would be considered by the jail authorities as per the jail manual and applicable rules. The jail authorities will provide full assistance and help to Ms. Baljeet Kaur.

Multiple visits, if required, would also be permitted.

The Registry of this Court shall send intimation to all concerned authorities immediately.

 The application is allowed and disposed of.

Criminal appeals would be listed as per Rules before the bench of three Judges. List in the month of February, 2023.

    (SONIA BHASIN)                               (R.S. NARAYANAN)
   COURT MASTER (SH)                            COURT MASTER (NSH)




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