Supreme Court - Daily Orders
Raja Ram vs The State Of Rajasthan on 11 December, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.23 COURT NO.13 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 38872/2017
RAJA RAM & ORS. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(IA No.131125/2017-EXEMPTION FROM SURRENDERING)
Date : 11-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Ms. Gauri Karuna Das Mohanti,Adv.
Mr. Pawan Kumar Sharma,Adv.
Mr. Ali Jethmalani, Adv.
Ms. Suman Kashyap,Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from surrendering is rejected. Six weeks' time is granted to the petitioners to surrender and file proof thereof.
(KUSUM LATA SYAL) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by RACHNA Date: 2017.12.13 16:36:05 TLT Reason: