Supreme Court - Daily Orders
Dev Kishan vs The State Of Rajasthan on 19 July, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
1
ITEM NO.30 COURT NO.10 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). 4277/2019
(Arising out of impugned final judgment and order dated 12-03-2019
in DBSSA No. 100/2019 passed by the High Court of Judicature for
Rajasthan At Jodhpur)
DEV KISHAN Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.74513/2019-EXEMPTION FROM FILING
O.T. )
Date : 19-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Tanmay Mehta, Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Prabhat Kumar Rai, Adv.
Mr. Shrey Kapoor, Adv.
Mr. Kartikey Bhatt, Adv.
M/S. Aura & Co., AOR
For Respondent(s)
Mr. Sidhartha Dave, Sr. Adv.
Mr. Satya Narayan, Adv.
Ms. Meena Kumari, Adv.
Mr. Hitendra Nath Rath, AOR
Dr. Manish Singhvi, Sr. Adv.
Mr. Milind Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We are not inclined to entertain the Special Leave Petition Digitally signed by MANISH SETHI Date: 2019.07.20 14:53:01 IST Reason: under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. 2 However, we request the High Court to endeavor to dispose of D.B. Criminal Appeal No. 770/2016 preferably within a period of six months of the receipt of a certified copy of this order. In the event that the High Court is unable to do so before 31 January 2020 in spite of the cooperation of the petitioner in the final disposal of the appeal, we leave it open to the petitioner to apply for bail afresh before the High Court. Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER