Supreme Court - Daily Orders
Raja Ram vs State Of Rajasthan on 11 March, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.31 COURT NO.4 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.)...........
CRL.M.P. 4197/2016
(Arising out of impugned final judgment and order dated 07/11/2013
in CRLA No. 339/2008 passed by the High Court of Rajasthan at
Jodhpur)
RAJA RAM Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Rishi Malhotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
The special leave petition is dismissed.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.03.11 16:38:54 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master