Supreme Court - Daily Orders
Netram vs State Of Rajasthan on 23 September, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.19 COURT NO.12 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 for Special Leave to Appeal (Crl.)......of 2016
CRLMP No. 15165/2016
(Arising out of impugned final judgment and order dated
06/05/2016 in CRLMP No. 2640/2012 passed by the High Court Of
Rajasthan At Jodhpur)
NETRAM Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 23/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Aishwarya Bhati,AOR
Mr. Jaideep Singh, Adv.
Ms. Meena Khan, Adv.
Mr. T. Gopal, Adv.
Ms. Eshita Kapur, Adv.
Ms. Tanuja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We see no reason to entertain this petition under Article 136 of the Constitution of India, The Signature Not Verified special leave petition is, accordingly, dismissed.
Digitally signed by CHARANJEET KAUR Date: 2016.09.23 17:29:18 IST Reason: [ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master