Supreme Court - Daily Orders
The State Of Rajasthan vs Jeta Ram on 14 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.14 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.)...... CRLMP No(s).
14517/2016
(Arising out of impugned final judgment and order dated 17/09/2015
in DBCRL No. 377/2012 passed by the High Court of Rajasthan at
Jodhpur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
JETA RAM Respondent(s)
(With application(s) for c/delay in filing SLP)
Date : 14/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Anish Maheshwari, Adv.
Ms. Farha Malik, Adv.
Ms. Rajeeta Raj, Adv.
Mr. Milind Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Issue bailable warrant against the respondent returnable within six weeks.
Signature Not Verified (RASHI GUPTA) (MALA KUMARI SHARMA) Digitally signed by RASHI GUPTASR. P. A. COURT MASTER Date: 2016.09.17 14:43:13 IST Reason: