Supreme Court - Daily Orders
Amrit Lal vs State Of Rajsthan on 18 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.9 COURT NO.5 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).9950/2014
(Arising out of impugned final judgment and order dated 08/10/2014
in SSA No. 456/2014 in CRLAN No. 264/2014 passed by the High Court
of Rajasthan at Jaipur)
AMRIT LAL Petitioner(s)
VERSUS
STATE OF RAJSTHAN Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Rishi Matoliya, Adv.
Mr. Mukul Kumar, Adv.
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 accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.12.19
15:18:40 IST
Reason: