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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. 3. Crl.M.P.No.17416/2015 for correction is allowed. 4. The  learned  counsel  appearing  for  the  State  has  fairly  stated  that  the  State  has  no  objection  if  the  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; 20th November, 2015.