Supreme Court - Daily Orders
Babudas Alias Babulal vs State Of Rajasthan on 3 July, 2015
Bench: Pinaki Chandra Ghose, Abhay Manohar Sapre
ITEM NO.18 COURT NO.11 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.) No(s). 4579/2015
(Arising out of impugned final judgment and order dated 02/02/2015
in CRMBA No. 808/2014 in CRLA No. 385/2013 passed by the High
Court Of Rajasthan At Jodhpur)
BABUDAS ALIAS BABULAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. M. Qamaruddin, Adv.
Mr. B.P. Sarangi, Adv.
Mr. Abhishek, Adv.
Mr. Ambar Qamaruddin, Adv.
Mrs. M. Qamaruddin, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.07.04
12:37:31 IST
Reason: