Supreme Court - Daily Orders
Jagmal Singh vs The State Of Rajasthan on 12 March, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.4 Court 9 (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(s). 3999/2021
(Arising out of impugned final judgment and order dated 21-02-2019
in DBSAW No. 1789/2018 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
JAGMAL SINGH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
Date : 12-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Nikhil Singhvi, Adv.
Ms. Supriya Juneja, AOR
Ms. Cheshta Jetly, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere in the impugned judgment under Article 136 of the Constitution.. The special leave petition is dismissed.
Pending applications, if any, stand disposed of accordingly. (GULSHAN KUMAR ARORA) Signature Not Verified (VIRENDER SINGH) AR-CUM-PS Digitally signed by GULSHAN KUMAR ARORA Date: 2021.03.13 COURT MASTER 11:22:16 IST Reason: