Supreme Court - Daily Orders
Suresh Kumar Sharma vs State Of Rajasthan . on 5 May, 2014
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REVISED
ITEM NO.46 COURT NO.2 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).3824/2013
(From the judgement and order dated 18/04/2013 in CRMBA
No.7643/2011, of The HIGH COURT OF RAJASTHAN AT JAIPUR)
SURESH KUMAR SHARMA Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(With appln(s) for stay and office report)
WITH SLP(Crl) NO. 4059 of 2013
(With appln. for stay and office report)
Date: 05/05/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Ms. Chhaya Kirti, Adv.
Ms. Pratibha Jain,Adv.
For Respondent(s) Mr. Ashish Kumar Singh, Adv.
Mr. Vagish Kumar Singh, Adv.
Mr. Varun Jain, Adv.
Mr. Ankolekar Gurudatta,Adv.
Mr. Rahul Verma, Adv.
Ms. Ruchi Kohli ,Adv
2
UPON hearing counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners, on instructions, seeks permission of this Court to withdraw these special leave petitions with liberty to file appropriate application before the learned Magistrate for seeking regular bail.
Permission sought for is granted. The special leave petitions are disposed of as withdrawn with the liberty to the petitioner)s) to file appropriate application before the learned Magistrate for seeking regular bail. If such an application is filed, the learned Magistrate will consider the same in accordance with law without being influenced by any one of the observations made by the Trial Court or the High Court while considering the previous application(s) of the petitioner(s).
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar
1
ITEM NO.46 COURT NO.2 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).3824/2013 (From the judgement and order dated 18/04/2013 in CRMBA No.7643/2011, of The HIGH COURT OF RAJASTHAN AT JAIPUR) SURESH KUMAR SHARMA Petitioner(s) VERSUS STATE OF RAJASTHAN & ORS. Respondent(s) (With appln(s) for stay and office report) WITH SLP(Crl) NO. 4059 of 2013 (With appln. for stay and office report) Date: 05/05/2014 These Petitions were called on for hearing today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE M.Y. EQBAL HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. Sushil Kumr Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Ms. christi jain, Adv.
Ms. Chhaya Kirti, Adv.
Ms. Pratibha Jain,Adv.
For Respondent(s) Mr. Ashish Kumar Singh, Adv.
Mr. Vagish Kumar Singh, Adv.
Mr. Varun Jain, Adv.
Mr. Ankolekar Gurudatta,Adv.
Mr. Rahul Verma, Adv.
Ms. Ruchi Kohli ,Adv 2 UPON hearing counsel the Court made the following O R D E R Learned counsel appearing for the petitioner, on instructions, seeks permission of this Court to withdraw this special leave petition with liberty to file appropriate application before the learned Magistrate for seeking regular bail.
Permission sought for is granted. The special leave petition is disposed of as withdrawn with the liberty to the petitioner to file appropriate application before the learned Magistrate for seeking regular bail. If such an application is filed, the learned Magistrate will consider the same in accordance with law without being influenced by any one of the observations made by the Trial Court or the High Court while considering the previous application(s) of the petitioner.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar