Supreme Court - Daily Orders
Roop Narayan Chandel vs The State Of Rajasthan on 4 September, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.36 COURT NO.7 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 for Special Leave to Appeal (Crl.) No. 6093/2017
(Arising out of impugned final judgment and order dated
12-07-2017 in SBCRLMP No. 3151/2017 passed by the High Court Of
Judicature For Rajasthan At Jaipur)
ROOP NARAYAN CHANDEL & ANR. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(With appln. for exemption from filing O.T.)
Date :04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Aishwarya Bhati, AOR
Mr. J.P. Rinwa, Adv.
Ms. Payal Soni, Adv.
Ms. Heena Khan, Adv.
Ms. Tanuja Patra, Adv.
Mr. Vishwajeet Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Branch Officer
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2017.09.04
16:43:10 IST
Reason: