Supreme Court - Daily Orders
Syed Abid Jalali vs The State Of Rajasthan on 4 September, 2018
Bench: R. Banumathi, Vineet Saran
ITEM NO.23 COURT NO.11 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). 28426/2018
(Arising out of impugned final judgment and order dated 10-08-2017
in CRLMP No. 4063/2016 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
SYED ABID JALALI Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(FOR ADMISSION and Interi Relief and
IA No.118702/2018-CONDONATION OF DELAY IN FILING)
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Manali Singhal,Adv.
Mr. Abhijat P. Medh, AOR
Mr. Santosh Sachin,Adv.
Ms. Vinita Sasidharan,Adv.
Mr. Deepak Singh Rawat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any good ground warranting our interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Signature Not Verified Pending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2018.09.05 16:54:43 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER