Supreme Court - Daily Orders
Hameed Khan vs State Of Rajasthan on 7 July, 2014
J ITEM NO.13 COURT NO.9 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.)...... CRLMP No(s).
12385/2014
HAMEED KHAN Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
CRLMP. 12385/2014(with exemption from surrendering and office
report)
Date : 07/07/2014 This application was called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBER]
For Petitioner(s) Mr. Sarad Kumar Singhania ,Adv.
Mr. H. D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
It is submited by the learned counsel for the petitioner that the petitioner has already surrendered to custody. She undertakes to file the surrender certificate within two weeks hence, failing which the SLP shall stand dismissed without Signature Not Verified further reference to the Court.
Digitally signed by Gulshan Kumar Arora Date: 2014.07.09 15:45:04 IST Reason: [D. K. SACHDEVA] [SUMAN JAIN]
SR. P.A. COURT MASTER