Supreme Court - Daily Orders
Prithvi Singh vs State Of Rajasthan . on 10 October, 2014
Bench: Chief Justice, S.A. Bobde, Abhay Manohar Sapre
1
ITEM NO.39 COURT NO.1 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). 7744/2014
(Arising out of impugned final judgment and order dated 17/09/2014
in AN No. 40269/2014,17/09/2014 in AN No. 40272/2014,17/09/2014 in
HCP No. 149/2014 passed by the High Court Of Rajasthan At Jaipur)
PRITHVI SINGH Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
Date : 10/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Aishwarya Bhati,Adv.
Mr.Anshuman, Adv.
Ms.Madhurima Ghosh, Adv.
Mr.Gopal, Adv.
For Respondent(s) Mr.S.S.Shamshery, AAG
Mr.Amit Sharma, Adv.
Mr.Sandeep Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to the directions issued by this Court on the last date of hearing, the respondent police authorities have secured Ms.Manju Kanwar, d/o Samander Singh and produced before us.
After hearing learned counsel for the parties, we are of the opinion that we cannot take exception to the order passed by Signature Not Verified the High Court. Digitally signed by Ramana Venkata Ganti Accordingly, while rejecting the Special Leave Petition, we now direct the concerned police authorities to hand Date: 2014.10.11 12:06:52 IST Reason:
over the custody of Ms.Manju Kanwar to her natural guardian, namely, Mr.Samandar Singh, respondent No.5-herein forthwith.2
In view of the order passed by us today, nothing survives in the Habeas Corpus petition that is pending before the High Court. Accordingly, the same is also dismissed.
A copy of this order be sent to the High Court.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar