Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kashiram vs The State Of Rajasthan on 7 January, 2021

Bench: A.M. Khanwilkar, Krishna Murari

     ITEM NO.26                  Court 4 (Video Conferencing)                SECTION II

                                 S U P R E M E C O U R T O F       I N D I A
                                         RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 17270/2020

     (Arising out of impugned final judgment and order dated 04-09-2015
     in DBCRJA No. 932/2011 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     KASHIRAM                                                              Petitioner(s)

                                                      VERSUS

     THE STATE OF RAJASTHAN                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.90695/2020-CONDONATION OF DELAY
     IN FILING )

     Date : 07-01-2021 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                Mr.   Rana Mukherjee, Senior Adv.
                                      Mr.   Tilak Raj Pasi. Adv.
                                      Ms.   Surabhi Guleria
                                      Mr.   Satyapal Khushal Chand Pasi, AOR (SCLSC)

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

We decline to interfere in this Special Leave Petition. The Special Leave Petition is accordingly dismissed.

In view of the above, pending application(s) shall stand disposed of.

Digitally signed by NEETU KHAJURIA Date: 2021.01.07 16:57:17 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER