Supreme Court - Daily Orders
The State Of Rajasthan vs Mohammad Arman on 9 October, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.8 COURT NO.9 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 for Specail Leave to Appeal (Crl.)NO..........of 2017
Diary No(s). 22460/2017
(Arising out of impugned final judgment and order dated 31-03-2016
in DBCRL No. 1111/2011 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE STATE OF RAJASTHAN Petitioner(s)
VERSUS
MOHAMMAD ARMAN Respondent(s)
(IA No.97471/2017-CONDONATION OF DELAY IN FILING and IA
No.97474/2017-EXEMPTION FROM FILING O.T. and IA
No.97472/2017-CONDONATION OF DELAY IN REFILING)
Date : 09-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Pashupati Nath Razdan,Adv.
Mr. Mirza Kayesh Begg,Adv.
Mr. Rohit K. Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any,shall also stand Signature Not Verified disposed of.
Digitally signed by MADHU BALA Date: 2017.10.11 03:15:41 IST Reason:(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER