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ITEM NO.1501 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
Criminal Appeal No(s). 1457/2015
ABHISHEK Appellant(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
WITH
Crl.A. No. 1456/2015 (II-A)
Date : 31-08-2023 These appeals were called on for pronouncement
of judgment today.
For Appellant(s) Mr. Sidharth Luthra, Sr.Adv.(through virtually)*
Mr. Anmol Kheta, Adv.
Mr. Dushyant Dahiya, Adv.
Mr. Dinesh Chandra Pandey, AOR
For Respondent(s) Mr. Sunny Choudhary, AOR
Mr. Abhinav Shrivastava, Adv.
Mr. Sandeep Sharma, Adv.
Mr. Shivang Rawat, Adv.
Mr. Karan Bishnoi, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Abhimanyu Singh, Adv.
Mr. Nirmal Kumar Ambastha, Adv.
Ms. Maitreyee Jagat Joshi, Adv.
Mr. Astik Gupta, Adv.
Ms. Nidhi, AOR
Hon’ble Mr. Justice Sanjay Kumar pronounced the judgment of
the Bench comprising Hon’ble Mr. Justice Aniruddha Bose, His
Lordship and Hon’ble Mr. Justice S.V.N.Bhatti.
The appeals are allowed in terms of the signed reportable
judgment, which is placed on the file.
Pending application(s), if any, stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
*appearance not given, letter given later.
ITEM NO.1501 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
Criminal Appeal No(s). 1457/2015
ABHISHEK Appellant(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
WITH
Crl.A. No. 1456/2015 (II-A)
Date : 31-08-2023 These appeals were called on for pronouncement
of judgment today.
For Appellant(s) Mr. Anmol Kheta, Adv.
Mr. Dushyant Dahiya, Adv.
Mr. Dinesh Chandra Pandey, AOR
For Respondent(s) Mr. Sunny Choudhary, AOR
Mr. Abhinav Shrivastava, Adv.
Mr. Sandeep Sharma, Adv.
Mr. Shivang Rawat, Adv.
Mr. Karan Bishnoi, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Abhimanyu Singh, Adv.
Mr. Nirmal Kumar Ambastha, Adv.
Ms. Maitreyee Jagat Joshi, Adv.
Mr. Astik Gupta, Adv.
Ms. Nidhi, AOR
Hon’ble Mr. Justice Sanjay Kumar pronounced the judgment of
the Bench comprising Hon’ble Mr. Justice Aniruddha Bose, His
Lordship and Hon’ble Mr. Justice S.V.N.Bhatti.
The appeals are allowed in terms of the signed reportable
judgment, which is placed on the file.
Pending application(s), if any, stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
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