Supreme Court - Daily Orders
Jogendra Singh vs The State Of Rajasthan on 11 August, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.7 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 22052/2023
(Arising out of impugned final judgment and order dated 12-04-2023
in SBCRMBA No. 3720/2023 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
JOGENDRA SINGH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and IA No.139100/2023-EXEMPTION FROM FILING O.T. and
IA No.139098/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 11-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Ankur Rastogi, Adv.
Ms. Priya Rastogi, Adv.
Mr. Kamal Mohan Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard the learned counsel for the petitioner, at this stage, we see no reason to interfere. However, if there is any change in circumstance, the petitioner is reserved liberty to avail his legal remedies, if available to him, in accordance with law.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.08.11 (NISHA KHULBEY) 16:08:43 IST Reason: (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR