Supreme Court - Daily Orders
Mohanlal Kumar vs The State Of Rajasthan on 20 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.45 COURT NO.8 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). 34751/2017
(Arising out of impugned final judgment and order dated 29-08-2017
in CRLRP No. 1336/2017and CRLRP No. 702/2017 passed by the High
Court of Judicature for Rajasthan at Jaipur)
MOHANLAL KUMAR Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR.ETC. Respondent(s)
(FOR ADMISSION and IA No.119713/2017-PERMISSION TO FILE SLP/TP and
IA No.119714/2017-PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)
Date : 20-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr.Sidharth Luthra, Sr.Adv.
Ms. Supriya Juneja, AOR
Ms. Mehak Jaggi, Adv.
Mr. Bharat Monga, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP granted.
Issue notice returnable in the 2nd week of December, 2017. Dasti, in addition, is permitted.
(USHA RANI BHARDWAJ) (CHANDER BALA)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.11.20
16:43:26 IST
Reason: