Supreme Court - Daily Orders
State Of Rajasthan vs Swarn Singh @ Baba on 12 July, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
1
ITEM NO.22 Court 7 (Video Conferencing) 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).
3146/2021
(Arising out of impugned final judgment and order dated 18-
02-2020 in SBCRMP No. 273/2020 passed by the High Court Of
Judicature For Rajasthan At Jodhpur)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
SWARN SINGH @ BABA Respondent(s)
(FOR ADMISSION and I.R. and IA No.52743/2021-EXEMPTION FROM
FILING O.T. )
Date : 12-07-2021 This petition was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Vishal Meghwal, Adv.
Ms. Padhmalakshmi Iyengar, Adv.
Ms. Pragati Neekhra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
On examination of the matter, we find it is an issue which requires consideration as the stage for calling for the call records would prima facie arise only after recording of Signature Not Verified Digitally signed by Anita Malhotra statement under Section 313 Cr.P.C. at the stage of leading of Date: 2021.07.12 18:06:32 IST Reason: defence evidence.
2Issue notice.
In the meantime, there shall be stay of the operation of the impugned order with a further direction that the trial may continue.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)