Supreme Court - Daily Orders
Bhim Singh vs State Of Rajasthan on 24 April, 2017
Bench: Adarsh Kumar Goel, Sanjay Kishan Kaul
ITEM NO.21 COURT NO.12 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.)...... CRLMP No(s).
6777/2017
(Arising out of impugned final judgment and order dated 21/09/2016
in CRLR No. 660/2016 passed by the High Court of Rajasthan at
Jodhpur)
BHIM SINGH AND ANR Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 24/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Nishant Bishnoi, Adv.
Mr. Saurabh Ajay Gupta,Adv.
Mr. Deodutta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order of the High Court.
The special leave petition is, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2017.04.24 16:22:59 IST Reason: (SWETA DHYANI) (VEENA KHERA) SR.P.A COURT MASTER