Supreme Court - Daily Orders
Udaiveer Singh vs State Of Rajasthan on 16 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
ITEM NO.55 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). 4325/2016
(Arising out of impugned final judgment and order dated 13/04/2016
in SBCMA No. 14421/2015 passed by the High Court of Rajasthan at
Jaipur)
UDAIVEER SINGH Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with interim relief and office report)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Sushil Kr. Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Mr. Abhinav Gupta, Adv.
Ms. Priyal Jain, Adv.
Mr. Pankaj Sharma, Adv.
Ms. Pratibha Jain, Adv.
For Respondent(s) Mr. Pranaya Kumar Mohapatra, Adv.
Mr. Milind Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the State of Rajasthan is granted two weeks' time to file affidavit, as prayed for.
In the affidavit to be filed, the State will indicate the present position of the trial and the number of witnesses the prosecution proposes to Signature Not Verified examine. Digitally signed by List the matter after two weeks.
NEETU KHAJURIA Date: 2017.01.18 15:15:48 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master