Supreme Court - Daily Orders
Bablu Singh @ Bovendra Singh vs The State Of Rajasthan on 9 July, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 20432/2019
(Arising out of impugned final judgment and order dated 07-02-2019
in SBCRMSBA No. 1646/2019 passed by the High Court Of Judicature
For Rajasthan At Jaipur)
BABLU SINGH @ BOVENDRA SINGH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.93537/2019-CONDONATION OF DELAY
IN FILING and IA No.93538/2019-EXEMPTION FROM FILING O.T. and IA
No.93539/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 09-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Arvind Kumar, AOR
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 dismissed accordingly. However, we direct the Trial Court to dispose of the trial expeditiously, preferably by the end of December, 2019.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.07.10 (DEEPAK SINGH) 15:45:39 IST Reason: (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)