Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1546 OF 2015
(Arising out of SLP(Crl.)No.6444 of 2015)
NANAG RAM SHARMA ... APPELLANT(S)
VS.
STATE OF RAJASTHAN & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2.
Leave granted.
Crl.M.P.No.17416/2015 for correction is allowed.
3.
4. The learned counsel appearing for the State has
fairly stated that the State has no objection if the
JUDGMENT
petitioner is heard by the High Court without being
impleaded as a party before the High Court.
5. In the circumstances, the impugned order passed by
the High Court is modified to the effect that the
petitioner shall be permitted to appear and make his
submissions without being impleaded as a party.
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6. The appeal is allowed to the above extent.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
20 November, 2015.
JUDGMENT
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