Supreme Court - Daily Orders
Ram Swarup vs The State Of Rajasthan on 17 February, 2014
H
ITEM NO.52 COURT NO.6 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).1344/2014
(From the judgement and order dated 09/11/2013 in SBCRA No.1244/2006, of
The HIGH COURT OF RAJASTHAN AT JAIPUR)
RAM SWARUP Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln(s) for suspension of sentence,exemption from filing O.T. and
permission to file additional documents)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Jayant Kumar Mehta,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Leave granted.
Pending further orders before this Court, the appellant shall be released on bail on his furnishing bail bonds in a sum of Rs.20,000/- (Rupees twenty thousand) with two sureties in the like amount to the satisfaction of the trial court concerned.
| (Sanjay Kumar) Court Master| (Veena Khera) |
| |Court Master |
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