Supreme Court - Daily Orders
Gopi @ Prem Singh vs The State Of Rajasthan on 20 July, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.7 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.)...... CRLMP No(s).
10941-10942/2015
(Arising out of impugned final judgment and order dated 11/03/2015
in CRLA No. 282/2006,11/03/2015 in CRLA No. 331/2006 passed by the
High Court of Rajasthan, Jaipur Bench, at Jaipur)
GOPI @ PREM SINGH & ORS. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
CRLMP. 10941-10942/2015(with exemption from surrendering)
Date : 20/07/2015 These Crl.M.Ps. were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Shree Prakash Sinha,Adv.
Mr. Rakesh Mishra,Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.M.Ps. for exemption from surrendering are rejected. However, the petitioners are granted six weeks' time to surrender.
In case the petitioners surrender and submit proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Court within two weeks therefrom.
Signature Not Verified Digitally signed by Pardeep Kumar Date: 2015.07.21 14:31:38 IST Reason: (Rashi Gupta) (Pardeep Kumar)
Sr.P.A. AR-cum-PS