Supreme Court - Daily Orders
Sunil Kumar Baluram Rajput vs The State Of Rajasthan. on 24 September, 2015
Bench: Chief Justice, Amitava Roy
1
ITEM NO.13 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 5602/2015
(Arising out of impugned final judgment and order dated
01/05/2015 in SBCMB No. 11942/2014 passed by the High Court Of
Rajasthan At Jaipur)
SUNIL KUMAR BALURAM RAJPUT Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
WITH
SLP(Crl) No. 5660/2015
(With Interim Relief and Office Report)
Date : 24/09/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Dinesh Kr. Tiwary, Adv.
Mr. Chandan Kumar, Adv.
Mr. Alok Kumar, Adv.
Mr. V.S. Mishra, Adv.
Mr. Santosh Kumar Tripathi,Adv.
Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. Vibhakar Mishra, Adv.
Mr. Syed Rafat Ali, Adv.
Mr. Virender Kumar, Adv.
Mr. Sunil Kumar Verma,Adv.
For Respondent(s) Ms. Kiran Bala Sahay, Adv.
Ms. Priyadarshni Priya, Adv.
Ms. Priyanka, Adv.
Ms. Ruchi Kohli,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Ruchi Kohli, learned counsel accepts Signature Not Verified notice in both the cases.
Digitally signed byCall next week positively. Charanjeet Kaur Date: 2015.09.24 17:27:33 IST Reason:
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar