Supreme Court - Daily Orders
Jagdish Prasad Sharma vs The State Of Rajasthan on 15 January, 2019
Bench: R. Banumathi, Indira Banerjee
ITEM NO.6 COURT NO.8 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). 167/2019
(Arising out of impugned final judgment and order dated 27-11-2018
in S.B.CRL.M.A. No. 13840/2018 passed by the High Court Of
Judicature For Rajasthan At Jaipur)
JAGDISH PRASAD SHARMA Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.2774/2019-EXEMPTION FROM FILING O.T. )
Date : 15-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Ajay Veer Singh Jain,Adv.
Ms. Mamta Jain,Adv.
Mr. Uday Ram Bakadia,Adv.
Mr. Sonal Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. However, six weeks’ time is granted to the petitioner to surrender and move an application for regular bail before the Trial Court. Such prayer as and when made shall be considered and decided expeditiously. For a period of six weeks or till the bail application is decided by the Trial Court whichever is earlier, the petitioner shall remain protected against arrest.
Signature Not VerifiedPending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2019.01.15 16:48:47 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER