Supreme Court - Daily Orders
Vishakha Ram vs The State Of Rajasthan on 18 October, 2019
Bench: Chief Justice, S.A. Bobde, S. Abdul Nazeer
SLP(Crl.) D.30554/19
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ITEM NO.20 COURT NO.1 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.30554/2019
(Arising out of impugned final judgment and order dated 12-11-2018
in SBCRMBA No. 13905/2018 passed by the High Court of Judicature
for Rajasthan at Jaipur)
VISHAKHA RAM Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln.(s) for c/delay in filing and refiling SLP and interim
relief)
Date : 18-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Rajeev Chhetri, Adv.
Ms. Meenakshi Rawat, Adv.
Mr. Rajesh Chhetri, Adv.
Mr. Kartik Dabas, Adv.
Mr. Ankur Bansal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused Signature Not Verified the relevant material.
Digitally signed by CHETAN KUMAR Date: 2019.10.18 17:03:16 ISTReason: Delay condoned.
We are not inclined to interfere with the order
impugned in the special leave petition. However, we direct SLP(Crl.) D.30554/19 2 the trial to be commenced and concluded as expeditiously as possible.
The special leave petition is disposed of with the aforesaid direction.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master