Supreme Court - Daily Orders
Mohar Singh @ Sonu vs State Of Rajasthan on 24 September, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.13 COURT NO.12 SECTION II-D
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).14574/2025
[Arising out of impugned final judgment and order dated 02-07-2025
in SBCRMSSOSA No.1152/2025 in S.B. Criminal Appeal No.2323 of 2023
passed by the High Court of Judicature for Rajasthan at Jaipur]
MOHAR SINGH @ SONU PETITIONER(S)
VERSUS
STATE OF RAJASTHAN RESPONDENT(S)
IA No. 234545/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 234546/2025 - EXEMPTION FROM FILING O.T. Date : 24-09-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :
Mr. Nishant Bishnoi, AOR Ms. Srishti Prabhakar, Adv.
Mr. Raghav Khanna, Adv.
Mr. Shakti Bhatia, Adv.
For Respondent(s) :
Upon hearing the counsel the Court made the following O R D E R
1. Petitioner challenges the judgment and order dated 02.07.2025 in S.B. Criminal Misc. 2nd Suspension of Sentence Application No.1152/2025 in S.B. Criminal Appeal No.2323 of 2023 passed by the High Court of Judicature for Rajasthan at Jaipur, titled “Mohar Singh @ Sonu vs. State of Signature Not Verified Rajasthan”.Digitally signed by
NAVEEN D Date: 2025.09.25 19:48:06 IST
Reason: 2. After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw the 1 present Special Leave Petition with the liberty to renew his prayer should the hearing in the appeal not progress within a period of one year.
3. Permission granted.
4. Accordingly, the Special Leave Petition is dismissed as withdrawn with the liberty as prayed for.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
2