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)
ADITYA KUMAR Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(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