Supreme Court - Daily Orders
Shiv Shankar Kumar Singh @ Digu vs The State Of Rajasthan on 3 July, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.41 COURT NO.4 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). 4903/2019
(Arising out of impugned final judgment and order dated 15-03-2019
in SBCRLMB No. 2758/2019 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
SHIV SHANKAR KUMAR SINGH @ DIGU Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.82963/2019-EXEMPTION FROM FILING
O.T. and IA No.82961/2019-PERMISSION TO FILE LENGTHY LIST OF
DATES )
Date : 03-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Ram Lal Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the majority of the witnesses have been examined, we are not inclined to entertain this petition. The Special Leave Petition is, accordingly, dismissed.
However, we direct the trial court to expedite the trial. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by JAYANT KUMAR ARORA Date: 2019.07.04 16:02:26 IST Reason: