Supreme Court - Daily Orders
Jay Singh vs State Of Rajasthan on 13 February, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.4 COURT NO.14 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 731/2015 & CRLMP. 732/2015 in Petition(s) for Special Leave
to Appeal (Crl.) No(s). 9330/2014
(Arising out of impugned final judgment and order dated 04/09/2014
in SBCMB No. 4081/2014 passed by the High Court Of Rajasthan At
Jaipur)
JAY SINGH Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(For directions and exemption from filing O.T. and office report)
Date: 13/02/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Swaraj Kaushal, Sr. Adv.
Dr. Monika Gusain,Adv.
Mr. Hari Om Yaduvanshi, Adv.
Ms. Geeta Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Criminal Miscellaneous Petition No.732 of 2015 for exemption from filing official translation is allowed.
Criminal Miscellaneous Petition No.731 of 2015 for directions is dismissed.
However, we make it clear that if an application for bail is filed by the petitioner before the appropriate Court, the concerned Court will take note of that and shall try to dispose of Signature Not Verified it within a period of 48 hours.
Digitally signed by Vishal Anand Date: 2015.02.13 23:40:20 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER