Supreme Court - Daily Orders
Kaur Singh Etc. vs State Of Rajasthan on 2 May, 2014
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ITEM NO.54 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) No(s).3546-3547/2014
(From the judgement and order dated 20/03/2014 in SBCRA No.944/
2012, SBCRA No.964/2012CRMBA No.993/2012CRMBA No.1030/2012 of The
HIGH COURT OF RAJASTHAN AT JAIPUR)
KAUR SINGH ETC. Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln(s) for bail, exemption from filing O.T. and office
report)
Date: 02/05/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Ms. Aishwarya Bhati, Adv.
Mr. Pawan Kumar Saini, Adv.
Mr. Amit Verma, Adv.
Ms. Sanjoli Mittal, Adv.
Mr. Anshuman, Adv.
Ms. Sonam, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Being aggrieved by the order of the High Court declining to suspend the sentence and grant bail in exercise of power under Section 389 of the Cr.P.C. in Criminal Appeal Nos. 944/2012 and 964/2012, the petitioners have preferred these special leave petitions.
2Having heard Ms. Bhati, learned counsel for the petitioners, we are not inclined to interfere with the order. However, having regard to the period of custody the petitioners have already undergone, the High Court is requested to dispose of the appeals as expeditiously as possible.
With the aforesaid observations, the special leave petitions are dismissed.
(NAVEEN KUMAR) (SNEH LATA SHARMA) COURT MASTER COURT MASTER