Supreme Court - Daily Orders
The State Of Rajasthan vs Mohammad Saeed on 3 November, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
SLP (C) NO. 1411/2024 ETC.
ITEM NO.58 COURT NO.11 SECTION XV
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 (C) NO(S). 1411/2024
[Arising out of impugned final judgment and order dated 04-04-2022
in DBCWP No. 3248/2013 passed by the High Court of Judicature for
Rajasthan at Jaipur]
THE STATE OF RAJASTHAN & ORS. PETITIONER(S)
VERSUS
MOHAMMAD SAEED & ORS. RESPONDENT(S)
(IA No. 144751/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 1377/2024 (XV)
(IA No. 115639/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 1442/2024 (XV)
(IA No. 110323/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 1744/2024 (XV)
SLP(C) No. 1396/2024 (XV)
Date : 03-11-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, AOR
For Respondent(s) Mr. Ajay Bansal, Adv.
Mr. Kuldip Singh, AOR
Signature Not Verified Mr. Gaurav Yadav, Adv.
Digitally signed by
geeta ahuja
Ms. Anmol Minhas Kaur, Adv.
Date: 2025.11.04
16:51:53 IST
Reason:
Mr. Gaurav Yadava, Adv.
Mr. Saurabh Jindal, Adv.
Mrs. Veena Bansal, Adv.
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SLP (C) NO. 1411/2024 ETC.
Mr. Sourav Jindal, Adv.
Mr. Sanjay Yadava, Adv.
Mr. Arunava Mukherjee, AOR
Mr. Nisarg P. Khatri, Adv.
Mr. Chand Qureshi, AOR
Dr. Brij Bhushan K Jauhari, Adv.
Mr. Gaurav Yadav, Adv.
Mr. O P Singh, Adv.
Mr. Harsh Mahan, Adv.
Mr. Aditya R Swami, Adv.
Ms. Purnima Jauhari, AOR
Mr. Anjani Kumar Mishra, AOR
Dr. P.N. Mishra, Adv.
Mrs. Hardeep Kaur Mishra, Adv.
Mr. Praveen Mishra, Adv.
Mr. Saurav Sharma, Adv.
Mr. Arvind Kumar, Adv.
Mr. Shiv Ram Pandey, Adv.
Mrs. Sandhya Pandey, Adv.
Mr. Rajesh Kumar Singh, Adv.
Mr. Praveen Kumar Jha , AOR
Mr. Akhtar Hussain, Adv.
Mr. N.Sakthivel, Adv.
Mr. S Thennavan, Adv.
UPON hearing the counsel the court made the following
O R D E R
1. Heard learned counsel for the parties.
2. The impugned order dated 04.04.2022 has been passed by the High Court in terms of the judgment and order dated 12.01.2022 passed in the matter of State of Rajasthan & Ors. vs. Ms. Firdos Tarannum & Anr.”
3. Learned counsel for the State who had appeared before the High Court had not disputed that the matter is covered by the aforesaid judgment and order. 2 SLP (C) NO. 1411/2024 ETC.
4. The aforesaid judgment and order has attained finality in Civil Appeal NO.2646 of 2024 which has been disposed of on 14.02.2024.
5. Accordingly, we are of the opinion that it is not a case which requires any interference by us under Article 136 of the Constitution of India.
6. The special leave petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS
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