Supreme Court - Daily Orders
Dal Chand vs State Of Rajasthan . on 14 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.22 COURT NO.4 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). 6446/2015
(Arising out of impugned final judgment and order dated 17/07/2015
in SBCRWP No. 140/2015 passed by the High Court Of Rajasthan At
Jaipur)
DAL CHAND Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Amit Kr. Chawla, Adv.
for Mr. Debasis Misra,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. As a sequel to the above, criminal miscellaneous petition is also disposed of.
(Renuka Sadana) Signature Not Verified (Parveen Kr. Chawla) Court Master Digitally signed by Parveen Kumar Chawla Date: 2015.08.24 AR-cum-PS 17:13:02 IST Reason: