Supreme Court - Daily Orders
Hetram @ Babli vs State Of Rajasthan on 18 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.6 COURT NO.17 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). 4253/2023
(Arising out of impugned final judgment and order dated 08-02-2023
in SBCRRP No. 375/2015 passed by the High Court of Judicature for
Rajasthan, Bench at Jaipur)
HETRAM @ BABLI Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ANR. Respondent(s)
(FOR ADMISSION and IA No.66926/2023-EXEMPTION FROM FILING O.T.)
Date : 18-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. Ram Kishor Singh Yadav, AOR
Dr. Ajay Kumar, Adv.
Mr. Kaushal Yadav, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mr. Shafik Ahmed, Adv.
Ms. Yashoda Katiyar, Adv.
Mr. Arjun Raghuvanshi, Adv.
Mr. Ritul Tandon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Heard the learned counsel appearing for the petitioner.
Signature Not VerifiedDigitally signed by Anita Malhotra Date: 2023.04.20
Issue notice returnable after eight weeks. 16:17:53 IST Reason: 1 Liberty is granted to serve the standing counsel for the respondent No.1-State, in addition.
In the meanwhile, there will be stay of operation of the impugned judgment and order.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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