Supreme Court - Daily Orders
Devkaran Mandavi vs The State Of Chhattisgarh on 18 April, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
ITEM NO.8 COURT NO.15 SECTION II-C
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). 2206/2018
(Arising out of impugned final judgment and order dated 22-09-2014
in CRLA No. 509/2010 passed by the High Court Of Chhatisgarh At
Bilaspur)
DEVKARAN MANDAVI PETITIONER(S)
VERSUS
THE STATE OF CHHATTISGARH RESPONDENT(S)
(IA No. 26381/2018 - EXEMPTION FROM FILING O.T.)
Date : 18-04-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Ms. Richa Kapoor, AOR
Mr. Kunal Anand, Adv.
Mr. Deepak Singh, Adv.
Ms. Tusharika Sharma, Adv.
For Respondent(s) Ms. Prachi Mishra, AAG
Mr. Mahesh Kumar, Adv.
Mr. Dipesh Singhal, Adv.
M/s VMZ Chambers, AOR
Mr. Nishanth Patil, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since the present Special Leave Petition is of the year 2018 arising out of conviction for an offence punishable under Section 302 IPC, and also since the petitioner has already completed more than 14 years of incarceration, we grant leave, with specific Signature Not Verified direction Digitally signed by POOJA SHARMA Date: 2023.04.18 to the Registry to list the appeal for disposal on 19:29:48 IST Reason:
27.04.2023.
(POOJA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)