Supreme Court - Daily Orders
Babu Singh vs State Of Rajasthan on 12 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.22 COURT NO.3 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).1742/2016
(Arising out of impugned final judgment and order dated 01/02/2016
in SBCRL No.1469/2016 passed by the High Court of Rajasthan at
Jaipur)
BABU SINGH Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Mukesh Kumar Sharma, Adv.
Ms.Shweta Shukla, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending interlocutory application also stands disposed of. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by SATISH KUMAR YADAV Date: 2016.07.14 16:55:39 TLT Reason: