Supreme Court - Daily Orders
Musa Khan vs State Of Rajasthan on 5 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.36 COURT NO.9 SECTION II
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.)...... CRLMP
No(s). 4989/2016
(Arising out of impugned final judgment and order dated 27/07/2015
in SBCMB No. 2073/2015 passed by the High Court of Rajasthan at
Jodhpur)
MUSA KHAN Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With c/delay in filing SLP and office report)
Date: 05/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Ms. Aishwarya Bhati,Adv.
Mr. Jaideep Singh, Adv.
Ms. Heena Khan, Adv.
Mr. T. Gopal, Adv.
Ms. Eshita Kapur, Adv.
Mr. Anshul Sharma, Adv.
Mr. Amit Verma, Adv.
Ms. Tanuja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed at this stage.
Pending application filed in the matter is also disposed of.
Signature Not Verified Digitally signed by (VISHAL ANAND) (SNEH LATA SHARMA) VISHAL ANAND Date: 2016.07.0612:15:51 IST COURT MASTER COURT MASTER Reason: