Supreme Court - Daily Orders
Guddan @ Roop Narayan vs The State Of Rajasthan on 3 January, 2023
Bench: Krishna Murari, V. Ramasubramanian
ITEM NO.49 COURT NO.14 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). 9756/2022
(Arising out of impugned final judgment and order dated 20-09-2022
in SBCRMSSOSA No. 942/2020 passed by the High Court Of Judicature
For Rajasthan At Jaipur)
GUDDAN @ ROOP NARAYAN Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and IA No.156290/2022-EXEMPTION FROM FILING O.T. )
Date : 03-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Abhishek Gupta, Adv.
For Respondent(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Arpit Parkash, Adv.
Mr. Sandeep Kumar Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Leave granted.
The appeal stands allowed.
The conditions imposed by the High Court while granting bail to the appellant stands waived.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.01.13Reasons to follow.
10:02:34 IST Reason:(SONIA BHASIN) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)