Supreme Court - Daily Orders
Radheshyam vs The State Of Rajasthan on 14 August, 2023
ITEM NO.51 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 28082/2023
(Arising out of impugned final judgment and order dated 18-11-2022
in SBCRMP No. 914/2022 passed by the High Court of Judicature for
Rajasthan at Jodhpur)
RADHESHYAM Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(IA No.152052/2023-CONDONATION OF DELAY IN FILING and IA
No.152053/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.152054/2023-EXEMPTION FROM FILING O.T.)
Date : 14-08-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Rana Ranjit Singh, AOR
Mr. Vivek Kumar Singh, Adv.
Mr. Ravish Singh, Adv.
Mr. Avijeet Kumar, Adv.
Ms. Sweta Singh, Adv.
Ms. Akanksha Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.08.16 16:46:44 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR