Supreme Court - Daily Orders
Munna Singh @ Hukum Singh vs State Of Rajasthan on 13 January, 2016
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.17 COURT NO.13 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. 22119/2015
(Arising out of impugned final judgment and order dated 07/05/2015
in DBCA No. 906/2009 passed by the High Court of Rajasthan at
Jaipur)
MUNNA SINGH @ HUKUM SINGH Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
CRLMP. 22119/2015(with exemption from surrendering and office
report)
Date : 13/01/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Dr. J. P. Dhanda, Adv.
Ms. Raj Rani Dhanda, Adv.
Mr. Vineet Dhanda, Adv.
Mr. N. A. Usmani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Application for exemption from surrendering is rejected.
The petitioner is granted four weeks' time to file proof of surrender.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.01.14 12:23:36 IST Reason: (RASHMI DHYANI) (RAJINDER KAUR) SR. P.A. COURT MASTER