Supreme Court - Daily Orders
Chetan Prakash @ Monu vs The State Of Rajasthan on 27 February, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.58 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
Miscellaneous Application No. 265/2023 in SLP (Crl) No. 5973/2022
(Arising out of impugned final judgment and order dated 14-07-2022
in SLP(Crl) No. 5973/2022 passed by the Supreme Court Of India)
CHETAN PRAKASH @ MONU Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and IA No.30269/2023-GRANT OF BAIL and IA
No.30273/2023-EXEMPTION FROM FILING O.T. and IA No.30270/2023-
APPLICATION FOR PERMISSION and IA No.30272/2023-APPLICATION FOR
TAKING ON RECORD)
Date : 27-02-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Jasmeet Singh, AOR
Mr. Saif Ali, Adv.
Mr. Mahinder Singh Hura, Adv.
Mr. Divjot Singh Bhatia, Adv.
Mr. Pushpendra Singh Bhodariya, Adv.
Ms. Rusheet Saluja, Adv.
Mr. Vijay Sharma, Adv.
Mr. Garvit Thukral, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the applicant, no case for regular bail is made out.
However, the trial is ordered to be expedited. Miscellaneous Application stands dismissed. Pending applications stand disposed of.
Signature Not Verified Digitally signed by R Natarajan Date: 2023.02.28 (R. NATARAJAN) 16:47:54 IST Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR