Supreme Court - Daily Orders
Mohit Rajput vs The State Of Rajasthan on 5 January, 2023
Bench: Krishna Murari, V. Ramasubramanian
1
ITEM NO.10 COURT NO.13 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.) No(s). 9611/2021
(Arising out of impugned final judgment and order dated 27-09-2021
in SBCRMBA No. 12029/2021 passed by the High Court Of Judicature
For Rajasthan At Jaipur)
MOHIT RAJPUT Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.162026/2021-EXEMPTION FROM FILING
O.T. )
Date : 05-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Abhishek Gupta, AOR
For Respondent(s)
Mr. Milind Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties.
Taking into consideration the facts and circumstances, we are of the considered opinion that the interim order dated 16.12.2021 granting protection to the petitioner from arrest is liable to be confirmed and continued till the investigation is over and a report under section 173(2) of Cr.P.C. is submitted by the Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.01.05 police. This order is subject to the condition that petitioner co- 15:51:33 IST Reason:
operates with the investigation. 2 With the aforesaid submission, the Special Leave Petition stands disposed of.
Pending application(s), if any, stand disposed of.
(SONIA GULATI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)