Supreme Court - Daily Orders
Raju @ Khoti vs The State Of Rajasthan on 10 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.13 COURT NO.11 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). 12337/2020
(Arising out of impugned final judgment and order dated 01-06-2019
in DBCRA No. 688/2011 passed by the High Court Of Judicature for
Rajasthan at Jodhpur)
RAJU @ KHOTI Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R., IA No. 196887/2022 - CONDONATION OF DELAY
IN FILING, IA No. 196888/2022 - CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS, IA No. 196890/2022 - EXEMPTION FROM FILING
O.T.)
Date : 10-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Mrinmay Bhattmewara, Adv.
Ms. Samprati Bhattmewara, Adv.
Mr. Ankit Verma, Adv.
Mr. Amit Singh, Adv.
Ms. Shaily Tarar, Adv.
Mr. Nitin Bindal, Adv.
Mr. Rajvir Singh Bhati, Adv.
Mr. Vivek Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We grant time of one month to the petitioner to place on record copies of the depositions of the relevant witnesses.
List on 24th November, 2023.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.10.10 19:26:06 IST Reason: (ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)