Supreme Court - Daily Orders
The State Of Rajasthan vs Rajesh Kumar Meena on 5 October, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.10 Court 6 (Video Conferencing) 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.10830/2020
(Arising out of impugned final judgment and order dated 06-01-2020
in DBCSAW No.1079/2019 passed by the High Court of Judicature for
Rajasthan at Jaipur)
THE STATE OF RAJASTHAN & ORS. Petitioner(s)
VERSUS
RAJESH KUMAR MEENA Respondent(s)
(IA No. 44310/2021 - VACATING STAY)
Date : 05-10-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Vidhan Vyas, Adv.
Ms. Pragati Neekhra, AOR
For Respondent(s) Mr. Vigyan Shah, Adv.
Mr. Amit Agrawal, AOR
Ms. Radhika Yadav, Adv.
Mr. Akshit Gupta, Adv.
Mr. Naman khatwani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On perusal of the material placed on record by learned counsel for the respondent, the aspect noticed in our Order dated 12.10.2020 stands clarified as the Order dated 17.9.2019 of the Division Bench which set aside the Order of the learned Single Judge was recalled by the Division Bench in a review application vide Order dated 29.11.2019 and a fresh Order was passed by the Division Bench and thereafter Signature Not Verified the Division Bench examined the merits of the controversy Digitally signed by RASHI GUPTA Date: 2021.10.05 and passed an Order on 06.1.2020 which has been impugned in 17:15:39 IST Reason:
the present petition.1
We have heard learned counsel for parties.
The Matter pertains to the alleged criminal antecedents of the respondent which really do not exist on account of a compromise entered into. If we look to nature of the allegations, it shows that they flow out of matrimonial dispute between the sisters of the respondent and her in laws.
In view of the aforesaid facts and circumstances, we are not inclined to interfere with the impugned order.
The special leave petition is dismissed. Pending applications stand disposed of.
(RASHMI DHYANI) (SUNIL KUMAR RAJVANSHI)
COURT MASTER BRANCH OFFICER
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