Supreme Court - Daily Orders
Ramnivash vs The State Of Rajasthan on 27 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.34 COURT NO.9 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 38128/2023
(Arising out of impugned judgment and order dated 06-09-2023 in
SBCRMBA No. 10968/2023 passed by the High Court of Judicature for
Rajasthan at Jaipur)
RAMNIVASH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.193245/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.193246/2023-EXEMPTION FROM
FILING O.T. and IA No.193247/2023-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 27-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Namit Saxena, AOR
Mr. Shivam Raghuwanshi, Adv.
Mr. Vivek Hatheni, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition is granted. Heard Mr. Namit Saxena, learned counsel appearing for the petitioner (informant).
Assailing the bail granted to the second respondent (Smt. Mahendri) on the ground that she is a female accused, Mr. Saxena reads the FIR and also the statements under Section 161 Cr.P.C. of Signature Not Verified the injured Ravita and Meena (Annexure P/5 and Annexure P/6) to Digitally signed by NITIN TALREJA Date: 2023.10.07 09:19:03 IST Reason: point out that although female, the respondent No. 2 had played an 1 active role in gathering the three male members of the other family and arranged for their shooting through sharp shooters stationed in the roof of her own house.
Accordingly, it is argued that when it is a triple murder by professional killers, considering the active role of the female member of the assailant’s family, she should not have granted the benefit of bail by the High Court on the basis that she is a female.
Issue notice, returnable in four weeks.
The petitioner is permitted to serve Dasti notice additionally, on the Standing Counsel for the State of Rajasthan.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
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