Supreme Court - Daily Orders
Jitendra Singh @ Jeetu Banna vs State Of Rajasthan on 22 July, 2016
R 1
ITEM NO.16 COURT NO.8 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). 5323/20
16
(Arising out of impugned final judgment and order dated 02/03/2016
in SBCMB No. 2382/2016 passed by the High Court Of Rajasthan At
Jaipur)
JITENDRA SINGH @ JEETU BANNA Petitioner(s
)
VERSUS
STATE OF RAJASTHAN Respondent(s
)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 22/07/2016 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. H.D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
Mr.Rishi Matoliya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
Signature Not Verified
However, the trial court is directed to expedite the Digitally signed by VINOD KUMAR Date: 2016.07.22 17:10:44 IST Reason: trial and conclude the same within a period of four months from the date of receipt of a copy of this order. 2 If the trial could not be completed within four months, it is open for the petitioner to make an application for grant of bail before the trial court, which shall be decided in accordance with law expeditiously.
The special leave petition is disposed of in the aforesaid terms.
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER