Supreme Court - Daily Orders
Kalu Ram vs State Of Rajasthan on 1 May, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.24 COURT NO.10 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). 3439/2015
(Arising out of impugned final judgment and order dated 11/03/2015
in SBCMB No. 370/2015 passed by the High Court Of Rajasthan At
Jodhpur)
KALU RAM Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Mukul Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
Accordingly, the special leave petition is dismissed with liberty to the petitioner to renew his application for bail before the concerned trial court after a period of six months. After six months if such an application is filed, Signature Not Verified Digitally signed by the same shall be considered and decided in accordance Vinod Kumar Date: 2015.05.01 17:16:14 IST Reason: with law.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER