Supreme Court - Daily Orders
Radhey Shayam vs The State Of Rajasthan on 16 August, 2018
Bench: R. Banumathi, Vineet Saran
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ITEM NO.15 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.) No(s). 5115/2018
(Arising out of impugned final judgment and order dated 31-01-2018
in DBCRS No. 1456/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
RADHEY SHAYAM Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(IA No.84294/2018-EXEMPTION FROM FILING O.T. )
Date : 16-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. S.K. Jain,Sr.Adv.
Ms. Christi Jain,Adv.
Ms. Pratibha Jain, AOR
For Respondent(s) Ms. Ruchi Kohli,Adv.
Ms. Nidhi Jaswal,Adv.
Ms. Gargi Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. S.K. Jain, learned senior counsel appearing for the petitioner as well as Ms. Ruchi Kohli, learned counsel appearing for the State.
The petitioner has been convicted under Section 304(1) IPC and Section 3(2)(v) of the Scheduled Castes and the Scheduled Signature Not Verified Digitally signed by MADHU BALA Date: 2018.08.16 Tribes (Prevention of Atrocities) Act, 1989. 17:15:32 IST Reason:
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The petitioner has been in custody for more than 3 ½ years.
Having regard to the facts and circumstances of the present case and the period of sentence undergone by the petitioner, the petitioner is ordered to be released on such conditions to be imposed by the trial Court and to the satisfaction of the trial Court.
The special leave petition is, accordingly, disposed of. Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER