Supreme Court - Daily Orders
Murarilal Sharma vs The State Of Madhya Pradesh on 10 October, 2023
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ITEM NO.17 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). 12621/2023
(Arising out of impugned final judgment and order dated 26-06-2023
in CRR No. 826/2022 passed by the High Court of M.P. at Gwalior)
MURARILAL SHARMA Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. Respondent(s)
(IA No.202106/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.202098/2023-EXEMPTION FROM FILING O.T. and IA
No.202149/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 10-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. N. K. Mody, Adv.
Mr. Prabuddha Singh Gour, Adv.
Mr. Sukhamrit Singh, Adv.
Ms. Ishita M. Puranik, Adv.
Mr. Achintya Kumar Niyogi, Adv.
Mr. Suresh Kumar Bhan, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
However, we clarify that the impugned judgment and dismissal Signature Not Verified of the present special leave petition will not come in the way of Digitally signed by SWETA BALODI Date: 2023.10.11 16:39:17 IST Reason: the petitioner - Murarilal Sharma in moving an appropriate application in the criminal proceedings, if the revenue 2 proceedings culminate in an order which is favorable and accepts the stand of the petitioner – Murarilal Sharma. The application will be decided on merits and in accordance with law. Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR