Supreme Court - Daily Orders
Radheshyam vs State Of Rajasthan on 28 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.17 COURT NO.3 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). 2144/2016
(Arising out of impugned final judgment and order dated 21/01/2016
in SBCMBA No. 357/2016 passed by the High Court Of Rajasthan At
Jaipur)
RADHESHYAM Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 28/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sukesh Ghosh, Adv.
for Ms. Shashi Kiran,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending miscellaneous application, if any, also stands disposed of.
Signature Not Verified (Renuka Sadana) Digitally signed by PARVEEN KUMAR Date: 2016.03.28 (Parveen Kumar) Court Master 17:10:35 IST Reason: AR-cum-PS