Supreme Court - Daily Orders
State Of Rajasthan vs Mohd. Haroon on 15 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.25 COURT NO.7 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).
10955/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/08/2015
IN SBCMP NO. 4734/2013 PASSED BY THE HIGH COURT OF RAJASTHAN AT
JAIPUR)
STATE OF RAJASTHAN PETITIONER(S)
VERSUS
MOHD. HAROON RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP)
Date : 15/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. K.L. Janjani, Adv.
Mr. Pankaj Kumar Singh, Adv.
Ms. Ruchi Kohli, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Exemption from filing O.T. is granted. In view of the liberty granted by the High Court to the State to file supplementary charge-sheet for the Signature Not Verified offence under Section 13(1)(e) of the Prevention of Digitally signed by VINOD LAKHINA Date: 2016.07.16 10:27:19 IST Reason: Page No.1 of 2 Corruption Act, 1988 in the pending case, we do not see how the State can be prejudiced or aggrieved. We, therefore, do not entertain the present Special Leave Petition and the same is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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