Supreme Court - Daily Orders
State Of Rajasthan vs Ram Kishan on 27 February, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.16 COURT NO.4 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.)......CRLMP No(s).
3121/2015
(Arising out of impugned final judgment and order dated 06/09/2013
in DBCRL No.1285/2003 passed by the High Court of Rajasthan at
Jaipur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
RAM KISHAN AND ANR Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Amit Sharma, Adv.
Mr.Sandeep Singh, Adv.
Ms. Ruchi Kohli, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENU DIWAN)
COURT MASTER COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.02.27
17:10:18 IST
Reason: