Supreme Court - Daily Orders
Ayub Khan vs The State Of Rajasthan on 21 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.20 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 28119/2023
(Arising out of impugned final judgment and order dated 05-05-2023
in SBCRMBA No. 1800/2023 passed by the High Court of Judicature for
Rajasthan at Jaipur)
AYUB KHAN Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.157263/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.157264/2023-EXEMPTION FROM
FILING O.T. and IA No.157261/2023-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.157260/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 21-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Javed Khan, Adv.
Mr. Akshat Kumar, Adv.
Ms. Vanya Gupta, AOR
Mr. Kushagra Raghuvanshi, Adv.
Mr. Karanvir Gogia, Adv.
Mr. Sandeep Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Issue notice to the respondent – State. The operative part of the impugned order is hereby stayed till further orders.
The ground ‘H’ is hereby directed to be expunged from the record. The learned counsel for the petitioner shall ensure that substituted copy of the petition shall be filed Signature Not Verified Digitally signed by within two days. NEETA SAPRA Date: 2023.08.22 17:24:58 IST Reason: (NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)