Supreme Court - Daily Orders
Sumitra Sharma Etc vs State Of Rajasthan on 28 November, 2014
Bench: Madan B. Lokur, R. Banumathi
ITEM NO.12 COURT NO.9 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).
9157-9158/2014
(Arising out of impugned final judgment and order dated 15/07/2014
in CRMBA No. 6359/2014,15/07/2014 in CRMBA No. 5041/2014 passed by
the High Court Of Rajasthan t Jaipur)
SUMITRA SHARMA ETC Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 28/11/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Umesh K. Sharma, Adv.
Ms. Sumitra Sharma, Adv.
Mr. Brijendra Sharma, Adv.
Mr. Anjani Kumar Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice through standing counsel as well. In the meanwhile, in the event of the petitioners arrest, petitioners Mrs. Sumitra Sharma, W/o Shri Brijendra Sharma and Mr. Brijendra Sharma, S/o Shri Ramawatar Sharma shall be granted bail to the satisfaction of Additional Session Judge, No. 3, Jaipur Metropolitan Jaipur in Criminal Misc. Case No. 219 of 2014 and Session Case No. Signature Not Verified 182 of 2014 arising out of FIR No. 44 of 2014 P.S. Digitally signed by Neeta Sapra Date: 2014.11.29 10:50:17 IST Banipark, District Jaipur.
Reason: (Neeta) (Jaswinder Kaur)
Sr. P.A. COURT MASTER