Supreme Court - Daily Orders
Amra Ram vs The State Of Rajasthan on 5 October, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.56 COURT NO.9 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.) Nos.8334-8335/2018
(Arising out of impugned final judgment and order dated 13-09-2018
in SBCRMB Nos.7948/2018 and 8179/2018 passed by the High Court of
Judicature for Rajasthan at Jodhpur)
AMRA RAM ETC.ETC. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.141445/2018-EXEMPTION FROM FILING
O.T.)
Date : 05-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Aishwarya Bhati, AOR
Ms. Chitrangda Rastravara,Adv.
Ms. Vaidruti Mishra,Adv.
Mr. Damodar Solanki,Adv.
Ms. Tanuja Patra,Adv.
Ms. Ritu Apurva,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order passed by the High Court. The special leave petitions are, accordingly, dismissed.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (H.S.PARASHER) Signature Not Verified COURT MASTER ASSISTANT REGISTRAR Digitally signed by ANITA MALHOTRA Date: 2018.10.06 13:04:37 IST Reason: