ADITYA KUMAR v. THE STATE OF RAJASTHAN

ITEM NO.5 COURT NO.3 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). 19031/2022

(Arising out of impugned final judgment and order dated 25-05-2022 in SBCRA No. 366/1999 passed by the High Court Of Judicature For Rajasthan At Jodhpur)

(FOR ADMISSION and IA No.88763/2022-EXEMPTION FROM FILING O.T. and IA No.88762/2022-EXEMPTION FROM SURRENDERING WITHIN TIME ) Date : 06-07-2022 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE KRISHNA MURARI

(VACATION BENCH)

For Petitioner(s) Mr. Vishwajit Singh, Sr. Adv. Mr. Manoranjan Paikaray, Adv. Mr. Aniruddha Purushotham, Adv. Mr. Pankaj Bist, Adv. Mr. Dusmanta Kumar Pradhan, Adv.

Mr. Tejaswi Kumar Pradhan, AOR For Respondent(s)

UPON hearing the counsel the Court made the following O R D E R

Application seeking exemption from surrendering is

allowed, for the time being.

Issue notice returnable in two weeks.

List this matter immediately after two weeks.

(B.Parvathi) (Ranjana Shailey) Court Master Court Master