Supreme Court - Daily Orders
Jagdish Singh vs The State Of Rajasthan on 12 July, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.13 COURT NO.4 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(s). 19788/2018
(Arising out of impugned final judgment and order dated 28-10-2015
in SBCRA No. 878/2015 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
JAGDISH SINGH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.82540/2018-CONDONATION OF DELAY
IN FILING and IA No.82541/2018-EXEMPTION FROM FILING O.T.)
Date : 12-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Pramod Dayal, AOR
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 843 days in filing this Special Leave Petition and we do not find any justifiable reason to condone this huge delay.
Even on merits, we are not inclined to interfere with the impugned Judgment passed by the High Court. The Special Leave Petition is, accordingly, dismissed on the ground of delay as well as on merits.
Signature Not Verified
Pending interlocutory application(s), if any, is/are disposed Digitally signed by JAYANT KUMAR ARORA Date: 2018.07.12 16:40:34 IST of.
Reason:
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR