Supreme Court - Daily Orders
Bherulal vs State Of Rajasthan on 16 November, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.22 COURT NO.12 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.)........ of 2015
(CRLMP No.19002/2015)
(Arising out of impugned final judgment and order dated 02/02/2015
in CRLA No. 465/2006 passed by the High Court of Rajasthan at
Jaipur)
BHERULAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Amit Sharma, Adv.
Mr. Ishu Prayash, Adv.
Mr. Spandana Reddy, Adv.
Mr. Rajesh Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Office to find out whether there is any appeal against the conviction of Mr. Manohar, the co-convict.
List after six weeks.
(Rajni Mukhi) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.11.17
12:30:28 IST
Reason: