Supreme Court - Daily Orders
Puranmal Jat vs The State Of Rajasthan on 11 October, 2023
Bench: Aniruddha Bose, Sanjay Kumar
ITEM NO.12 COURT NO.4 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. 10670/2023
(Arising out of impugned final judgment and order dated 31-05-2023
in SBCRMBA No. 3555/2023 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PURANMAL JAT Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(IA No.172013/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.172012/2023-EXEMPTION FROM FILING O.T. and IA
No.172015/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 11-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Namit Saxena, AOR
Ms. Ritu Sharma, Adv.
Mr. Awnish Maithani, Adv.
Mr. Shivam Raghuwanshi, Adv.
Mr. Swapnil Jain, Adv.
For Respondent(s) Mr. Milind Kumar, AOR
Mr. Vikas Chaudhary, Adv.
Ms. Malini Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the State wants time to obtain instruction.
List after one week.
Signature Not Verified Digitally signed by SNEHA DAS Date: 2023.10.11 16:53:50 IST Reason: (SNEHA DAS) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR