Supreme Court - Daily Orders
State Of Rajasthan vs Omprakash on 7 April, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.16 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
Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP No(s).
5329/2017
(Arising out of impugned final judgment and order dated 07/07/2015
in DBCRA No. 1436/2007 passed by the High Court Of Rajasthan At
Jaipur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
OMPRAKASH AND ANR Respondent(s)
CRLMP. 5329/2017(with c/delay in filing SLP and office report)
WITH
SLP(Crl.)...CRLMP No. 5349/2017
(With sppln. For c/delay in filing SLP and c/delay in refiling SLP
and Office Report)
Date : 07/04/2017 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Kunal Verma, Adv.
Mr. Prasana Mohan, Adv.
Mr. Milind Kumar,Adv.
Ms.Priyanka Ashok, Adv.
Mr. Gautam Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 493 days in filing these petitions for which no explanation is forthcoming from the petitioner. We find no merits in these petitions also. The special Signature Not Verified leave petitions are dismissed on the ground of delay as well as on Digitally signed by SHASHI SAREEN Date: 2017.04.10 merits.
16:38:41 IST Reason:
(Shashi Sareen) (S.S.R.Krishna) AR-cum-PS Assistant Registrar