Supreme Court - Daily Orders
Babulal vs State Of Rajasthan on 16 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.15 COURT NO.6 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).13021/2016
(Arising out of impugned final judgment and order dated 23/04/2016
in SBCMB No. 2973/2016 passed by the High Court of Rajasthan at
Jodhpur)
BABULAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ANR. Respondent(s)
(with appln. (s) for permission to file SLP, interim relief and
office report)
Date : 16/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Nishant Bishnoi, Adv.
Mr. Saurabh Ajay Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted.
Heard the learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing official translation is allowed.
We do not find any legal and valid ground for interference. The Special Leave Petition is Signature Not Verified dismissed.
Digitally signed by NEETU KHAJURIA Date: 2016.08.16 17:43:28 IST Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master