Supreme Court - Daily Orders
Charan Singh@Charanjeet Singh vs The State Of Rajasthan on 3 August, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.41 COURT NO.2 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.21304/2018
(Arising out of impugned final judgment and order dated 12-05-2017
in DBCRL No. 482/2009 passed by the High Court Of Judicature for
Rajasthan At Jodhpur)
CHARAN SINGH@CHARANJEET SINGH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.101137/2018-CONDONATION OF DELAY
IN FILING and IA No.101136/2018-EXEMPTION FROM FILING O.T. and IA
No.101224/2018-CONDONATION OF DELAY IN REFILING )
Date : 03-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. T. Mahipal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Application for exemption from filing official translation is allowed.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly Signature Not Verified dismissed.
Digitally signed by POOJA ARORA Date: 2018.08.03 17:47:44 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER