Supreme Court - Daily Orders
Kantilal vs State Of Rajasthan on 1 May, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.19 COURT NO.10 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). 3373/2015
(Arising out of impugned final judgment and order dated 20/02/2015
in CRMBA No. 15006/2014 passed by the High Court Of Rajasthan At
Jaipur)
KANTILAL & ANR. Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Rishi Matoliya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
Accordingly, the special leave petition is dismissed with liberty to the petitioners to move application for bail before the concerned court. If such an application is filed, the same shall be considered and decided in accordance Signature Not Verified Digitally signed by with law.
Vinod KumarDate: 2015.05.01 17:16:29 IST Reason:
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER