Supreme Court - Daily Orders
Dharampal Nayak vs The State Of Madhya Pradesh on 20 October, 2023
Bench: Vikram Nath, Rajesh Bindal
1
ITEM NO.3 COURT NO.12 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). 9564/2023
(Arising out of impugned final judgment and order dated 12-05-2023
in MCRC No. 16455/2023 passed by the High Court Of M.P Principal
Seat At Jabalpur)
DHARAMPAL NAYAK Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No. 154117/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 154119/2023 - EXEMPTION FROM FILING O.T. AND IA
No. 188405/2023 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
Date : 20-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. V K Shukla, Sr. Adv. (NP)
Mr. Satish Kumar, AOR
Ms. Riya Soni, Adv.
Mr. N D Kaushik, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. Indresh Kumar Tiwari, Adv.
Mr. Gulam Rabbani, Adv.
Mr. Rahul Gupta, Adv.
Mr. Shashank Sharma, Adv.
Mr. Sunny Vashist, Adv.
Mr. Parveen Kumar, Adv.
Mr. Subham Pundhir, Adv.
Mr. Sugam Mishra, Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
Neetu Khajuria
Date: 2023.10.20
Mr. Harmeet Singh Ruprah, D.A.G.
17:17:42 IST
Reason: Mr. Sunny Choudhary, AOR
Mr. Jitendra Kumar Tripathi, Adv.
Mr. Sumit Arora, Adv.
UPON hearing the counsel the Court made the following
SLP(Crl.) No(s). 9564/2023 2
O R D E R
Heard learned counsel for the parties and perused the material placed on record.
Considering the facts and circumstances of the case, we deem it appropriate to grant bail to the present petitioner.
Accordingly, we direct that the petitioner be released on bail on such terms and conditions as may be imposed by the Trial Court in connection with Special Sessions Case No.04 of 2022 arising from FIR No.202 of 2021 registered at Police Station Mataguwan, District Chattarpur, Madhya Pradesh.
The special leave petition and pending application(s) are disposed of accordingly. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER