Supreme Court - Daily Orders
High Court Of Judicature For Rajasthan ... vs The State Of Rajasthan on 25 May, 2021
Bench: Vineet Saran, B.R. Gavai
1
ITEM NO.27 Court 9 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 12340/2021
(Arising out of impugned final judgment and order dated 17-05-2021
in SBCRMBA No. 3125/2021 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
HIGH COURT OF JUDICATURE FOR
RAJASTHAN BENCH AT JAIPUR Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(IA No.63278/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.63277/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 25-05-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. Gopal Jha, AOR
Mr. Shreyash Bhardwaj, Adv.
For Respondent(s)
Dr. Manish Singhvi, Sr. Adv.
Mr. Sandeep Kumar Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted. Issue notice, returnable in six weeks. Tag with SLP(Crl.) Diary No. 10825/2020. Signature Not Verified Mr. Sandeep Jha, AOR accepts notice on behalf of the State of Digitally signed by ASHWANI KUMAR Date: 2021.05.25 20:45:05 IST Reason: Rajasthan.
Counter affidavit be filed, in the meantime. 2 Meanwhile, there shall be interim stay of the directions issued in para nos. 9, 10 and 11 of the impugned order dated 17.05.2021 passed in S.B. Criminal Miscellaneous Bail Application No. 3125/2021.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)