Supreme Court - Daily Orders
Raghunath Singh vs State Of Rajasthan on 1 July, 2015
Author: Ranjan Gogoi
Bench: Ranjan Gogoi
ITEM NO.21 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
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.)...... CRLMP NO(S).
8789/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/02/2015
IN SBCRP NO. 366/1995 PASSED BY THE HIGH COURT OF RAJASTHAN AT
JODHPUR)
RAGHUNATH SINGH PETITIONER(S)
VERSUS
STATE OF RAJASTHAN RESPONDENT(S)
CRLMP. 8789/2015(EXEMPTION FROM SURRENDERING)
Date : 01/07/2015 This CRL.M.P. was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
[IN CHAMBER]
For Petitioner(s)
Mr Pavan Kumar, AOR.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel for the petitioner and having regard to the provisions of the law under which he has been convicted and the sentence imposed, the Crl.M.P. for exemption from surrender is allowed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.07.01
16:52:57 IST
Reason: