Supreme Court - Daily Orders
Rahul Gupta vs The State Of Rajasthan on 15 December, 2022
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.28 COURT NO.5 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). 37965/2022
(Arising out of impugned final judgment and order dated 18-07-2022
in SBCRMSBA No. 10068/2022 18-07-2022 in SBCRMBA No. 2363/2022
passed by the High Court Of Judicature For Rajasthan At Jaipur)
RAHUL GUPTA Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
( IA No.191994/2022-CONDONATION OF DELAY IN FILING and IA
No.191997/2022-EXEMPTION FROM FILING O.T. and IA No.191991/2022-
PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 15-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Aakarsh Kamra, AOR
Mr. Amit Kumar, Adv.
Ms. Akriti Seth, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition(s) is granted. Delay condoned.
Issue notice for final disposal returnable on 31.01.2023. It will be open for the learned counsel for the petitioner to serve copy of the petition on the standing counsel for the State of Rajasthan.
For rest of the respondent(s), dasti in addition is permitted.
The respondent(s)/accused be served through the concerned Signature Not Verified police station.
Digitally signed by Neetu Sachdeva Date: 2022.12.20 16:25:07 IST Reason:(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR