Supreme Court - Daily Orders
Kamlesh Kumar Sharma vs The State Of Rajasthan on 15 November, 2021
Bench: D.Y. Chandrachud, A.S. Bopanna
ITEM NO.13 Court 4 (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.3332/2017
(Arising out of impugned final judgment and order dated 14-01-2016
in SBCRL No.2/2016 passed by the High Court of Judicature for
Rajasthan at Jaipur)
KAMLESH KUMAR SHARMA Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
Date : 15-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Yadav Narender Singh, AOR
Mr. Kamlesh Kumar Sharma, Adv.
Mr. Jagdish Parshad, Adv.
Mr. Vijay Kumar Sharma, Adv.
Mr. Ashutosh Yadav, Adv.
For Respondent(s) Dr. Manish Singhvi, Sr. Adv.
Mr. Arpit Parkash, Adv.
Mr. Sandeep Kumar Jha, Adv.
Mr. Milind Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
Signature Not Verified3 Pending applications, if any, stand disposed of.
Digitally signed by Chetan Kumar Date: 2021.11.16 18:47:27 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master