Supreme Court - Daily Orders
Bharat Gurjar vs State Of Rajasthan on 1 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
SLP(Crl.) 5570/14
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ITEM NO.43 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.5570/2014
(Arising out of impugned final judgment and order dated 28/11/2013
in DBCRA No. 1260/2008 passed by the High Court of Rajasthan at
Jaipur)
BHARAT GURJAR Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file additional documents and office report)
(For final disposal)
WITH S.L.P.(Crl) No.5909/2014
(With appln.(s) for exemption from filing O.T. and office report)
S.L.P.(Crl) No.6009/2014
(With appln.(s) for exemption from filing O.T. and office report)
S.L.P.(Crl) No.3361/2015
(With office report)
S.L.P.(Crl) No.5891/2015
(With office report)
S.L.P.(Crl) No.6795/2015
(With appln.(s) for exemption from filing c/c of the impugned order
and appln.(s) for exemption from filing O.T. and office report)
S.L.P.(Crl) No.7840/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for exemption from filing O.T. and office
report)
Date: 01/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
For Petitioner(s) Mr. K.T.S. Tulsi, Sr. Adv.
Date: 2016.04.01
16:55:24 IST
Reason:
Mrs. Priyanka Agarwal, Adv.
Ms. Mandakini Singh, Adv.
Mr. Raj Kamal, AOR
SLP(Crl.) 5570/14
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Mr. Anoop Kr. Srivastav, AOR
Ms. Archana Pathak Dave, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Hasan Anzar, AOR
For Respondent(s) Mr. Paritosh Anil, Adv.
Mr. Dhruv Mohan, Adv.
Ms. Ruchi Kohli, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Prayer for bail stands rejected.
As far asthe prayer for bail of the appellant, JP @ Jaiprakash in Crl. A. No....../2016 arising out of S.L.P. (Crl.) No.6795 of 2015, is concerned, the same shall be considered on 29th August, 2016.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master