Supreme Court - Daily Orders
Anandi Lal @ Nanda vs State Of Rajasthan on 25 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.21 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.) No(s). 4367/2016
(Arising out of impugned final judgment and order dated
15/07/2015 in DBCRL No. 1280/2008 passed by the High Court Of
Rajasthan At Jaipur)
ANANDI LAL @ NANDA Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with office report)
Date : 25/07/2016 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) Mr. R. V. Kameshwaran, Adv. (A.C.)
Mr. Y. Lokesh, Adv.
Mr. Suryanarayana Patro, Adv.
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
R.NATARAJAN
Date: 2016.07.26
16:38:20 IST
Reason: