Supreme Court - Daily Orders
Deshraj Gurjar vs State Of Rajasthan on 7 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.16 COURT NO.8 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).
6109-6111/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 26/05/2015
IN SBCRMA NO. 5383/2015, 5384/2015 AND 5385/2015 PASSED BY THE HIGH
COURT OF RAJASTHAN AT JAIPUR)
DESHRAJ GURJAR PETITIONER(S)
VERSUS
STATE OF RAJASTHAN RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF)
Date : 07/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Anis Ahmed Khan, Adv.
Mr. Shoaib Ahmad Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. We do not consider it appropriate to entertain the present special leave petitions. However, it will be open for the petitioner to move the learned trial Court for bail after six months, as observed by the High Court.
The Special Leave Petitions are disposed of in the above terms.
Signature Not VerifiedDigitally signed by Vinod Lakhina Date: 2015.08.07 15:37:34 IST Reason:
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER