Supreme Court - Daily Orders
Asu Ram vs State Of Rajasthan on 24 March, 2014
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ITEM NO.11 COURT NO.12 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)... 2014
CRLMP.NO(s). 6092
(From the judgement and order dated 10/12/2013 in DBCRA No.454/2009, of
The HIGH COURT OF RAJASTHAN AT JODHPUR)
ASU RAM & ORS Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln(s) for exemption from surrendering)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
(IN CHAMBERS)
For Petitioner(s) Mr. Karmendra Singh, Adv.
Ms. Aishwarya Bhati,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The application for exemption from surrendering is rejected. However, the petitioners are granted four weeks’ time to surrender and file proof thereof.
List the matter before the appropriate Bench.
(Geeta Ahuja) (Minakshi Mehta)
Sr. P.A. Court Master