Supreme Court - Daily Orders
State Of Rajasthan vs Beerbal Khan on 23 March, 2015
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.107 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
Criminal Appeal No(s). 709/2008
STATE OF RAJASTHAN Appellant(s)
VERSUS
BEERBAL KHAN Respondent(s)
(With appln. (s) for exemption from filing O.T.)
WITH
SLP(Crl) No. 4341/2008
(With appln.(s) for c/delay in filing SLP and exemption from
filing c/c of the impugned judgment and exemption from filing O.T.
and office report)
Date: 23/03/2015 This appeal and SLP were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s)
Mr. Milind Kumar,Adv.
For Respondent(s)
Mr. Anis Ahmed Khan,Adv.
Mr. Shoaib Ahmad Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned in Special Leave Petition. The Criminal Appeal and Special Leave Petition are dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.03.25 16:32:18 EAST Reason: IN THE SUPEREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 709/2008 STATE OF RAJASTHAN Appellant(s) VERSUS BEERBAL KHAN Respondent(s) WITH Special Leave Petition (Crl) No.4341/2008 STATE OF RAJASTHAN Petitioner(s) VERSUS ABDUL KHAN & ORS. Respondent(s) O R D E R Delay is condoned in Special Leave Petition. We have heard learned counsel for the State of Rajasthan at length today.
We do not find that there is any reason to interfere with the impugned order dated 22-5-2006 so passed by the High Court of Judicature for Rajasthan at Jodhpur Bench. In view of that, we find no merit in the Appeal and Special Leave Petition filed by the State of Rajasthan. Accordingly, the Criminal Appeal and Special Leave Petition are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (UDAY UMESH LALIT) NEW DELHI;
23RD MARCH, 2015