Supreme Court - Daily Orders
Pappu @ Salim vs State Of Rajasthan on 14 February, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.27 COURT NO.1 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).2479/2013
(From the judgement and order dated 24/07/2012 in CRMBA No.6125/2012, of
The HIGH COURT OF RAJASTHAN AT JAIPUR)
PAPPU @ SALIM Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln(s) for bail,exemption from filing O.T. and office report)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Asad Iqbal,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Mr. S.S.Shamshery,AAG
Mr. Varun Punia,Adv.
Mr. Irshad Ahmad,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed. However, taking note of the fact that the petitioner is in jail for more than sixteen years, we direct the Special Judge to take all endeavour for early completion of the trial within a period of six months from the date of receipt of copy of this order.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar