Supreme Court - Daily Orders
Mubarak vs The State Of Rajasthan on 4 May, 2023
Bench: Abhay S. Oka, Rajesh Bindal
1
ITEM NO.30 COURT NO.17 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). 4957/2023
(Arising out of impugned final judgment and order dated 15-02-2023
in DBCRLMSOSA No. 744/2022 passed by the High Court Of Judicature
For Rajasthan At Jodhpur)
MUBARAK Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and IA No.77400/2023-EXEMPTION FROM FILING O.T. and
IA No.77397/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
ANNEXURES )
Date : 04-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. B.P.Verma, Sr. Adv.
Mr. Atishi Dipankar, AOR
Mr. Amit Dubey, Adv.
Mr. Sarthak Dubey, Adv.
Mr. Anurag Dubey, Adv.
Mr. Love Munday, Adv.
Ms. Sanya Chopra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At this stage, no case is made out to interfere with the order refusing to grant suspension of sentence. In view of the report dated 09.02.2023, if the petitioner wants to undergo a surgery of Signature Not Verified total knee replacement, the petitioner may seek suitable relief Digitally signed by Indu Marwah Date: 2023.05.10 16:30:14 IST Reason: from the High Court only on that ground.
We are sure, if such a ground is made out by the petitioner, 2 the High Court will consider the same in accordance with law by giving necessary priority.
Subject to what is observed above, the Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)