Supreme Court - Daily Orders
Iqbal vs The State Of Rajasthan on 12 March, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.35 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6109/2017
(Arising out of impugned final judgment and order dated 26-05-2017
in SBCRLMB No. 6586/2017 passed by the High Court of Judicature for
Rajasthan at Jaipur)
IQBAL Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(IA No.75622/2017-EXEMPTION FROM FILING O.T.)
Date : 12-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Ajit Kumar Thakur, Adv.
Ms. Sujata Roy, Adv.
Ms. Kiran Singh, Adv.
Mr. Prakash Kumar Singh, AOR
For Respondent(s)
Mr. Anish Maheshwari, Adv.
Ms. Farha Malik, Adv.
Mr. Milind Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondent – State of Rajasthan.
After having heard the learned counsel appearing for the parties and perusing the material available on record, we are inclined to enlarge the petitioner on bail, subject to the condition that the petitioner has to report to the Police Station Excise (West), District Alwar on the first day of every month.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.03.12Any other condition can be imposed by the Sessions Judge, 16:35:15 IST Reason: Alwar, Rajasthan.
-2-The Special Leave Petition is disposed of in the afore-stated terms.
Pending application filed in the matter is also disposed of.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) ASST.REGISTRAR