Supreme Court - Daily Orders
Himmat Singh vs The State Of Rajasthan on 16 August, 2019
Bench: Navin Sinha, A.S. Bopanna
ITEM NO.26 COURT NO.9 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).7057/2019
(Arising out of impugned final judgment and order dated 09-05-2019
in SBCRMSOSA No. 592/2019 passed by the High Court of Judicature
for Rajasthan at Jaipur)
HIMMAT SINGH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(WITH I.R. and IA No.118521/2019-EXEMPTION FROM FILING O.T.)
Date : 16-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Ms. Aishwarya Bhati, Sr. Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
Mr. Chitranghda Rastravara, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is dismissed. If there is no progress in the appeal within a reasonable period, the petitioner may renew his prayer for bail before the High Court.
Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.08.17 13:07:26 IST Reason: (SANJAY KUMAR-I) (R.S.NARAYANAN) AR-CUM-PS COURT MASTER