Supreme Court - Daily Orders
Hurmat vs State Of Rajasthan on 16 June, 2015
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.2 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 for Special Leave to Appeal (Crl.) No. 4868/2015
(Arising out of impugned final judgment and order dated 18/05/2015
in SBCRM No. 4109/2015 passed by the High Court of Judicature for
Rajasthan at Jaipur)
HURMAT Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With application for exemption from filing official translation).
Date : 16/06/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[VACATION BENCH]
For Petitioner(s) Mr. Arvind K. Patel, Adv.
Mr. M. A. Chinnasamy, A.O.R.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Satyavan Rathi, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
Signature Not Verified[KALYANI GUPTA] [TAPAN KUMAR CHAKRABORTY] Digitally signed by Kalyani Gupta Date: 2015.06.16 COURT MASTER COURT MASTER 16:01:36 IST Reason: