Supreme Court - Daily Orders
State Of Rajasthan vs Krishna Kumar Sain on 7 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.24 COURT NO.13 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.)...... of 2017
CRLMP No(s). 5656/2017
(Arising out of impugned final judgment and order dated 15/07/2015
in DBCRA No. 59/2006 passed by the High Court Of Rajasthan At
Jaipur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
KRISHNA KUMAR SAIN Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Pranaya Kumar Mohapatra,Adv.
Mr. Milind Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by MAHABIR SINGH COURT MASTER Date: 2017.04.08 10:26:02 IST Reason: