Supreme Court - Daily Orders
Raja Ram vs The State Of Rajasthan on 6 April, 2018
Bench: Mohan M. Shantanagoudar, Navin Sinha
ITEM NO.25 COURT NO.5 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.) No(s). 2451/2018
(Arising out of impugned final judgment and order dated 26-10-2017
in DBCRL No. 139/1992 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
RAJA RAM & ORS. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR EXEMPTION FROM FILING O.T. ON IA 131127/2017)
Date : 06-04-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. Gouri Karuna Das Mohanti, Adv.
Mr. Pawan Kumar Sharma, Adv.
Ms. Suman Kashyap, Adv.
Ms. Smriti Kumari, Adv.
Mr. Ali Jethmalani, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
However, so far as Accused No. 6 is concerned, certain observations are made by the High Court about the inquiry to be made regarding his juvenility. The same will have to be complied with in accordance with law.
Signature Not Verified
Pending Interlocutory Applications, if any, stand disposed of. Digitally signed by MAHABIR SINGH Date: 2018.04.07 11:47:22 IST Reason:
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR