Supreme Court - Daily Orders
Manharbhai @ Kantibhai Shanabhai ... vs State Of Gujarat on 25 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.14 COURT NO.2 SECTION IIB
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.) No(s).8315/2011
(Arising out of impugned final judgment and order dated 12/11/2009
in CRLA No.1257/2003 passed by the High Court of Gujarat at
Ahmedabad)
MANHARBHAI @ KANTIBHAI SHANABHAI PARMAR Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln.(s) for bail and c/delay in filing SLP and exemption
from filing O.T. and permission to file additional documents and
office report)
(For final disposal)
Date : 25/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. A. Sumathi, Adv.
Mr.R.Ramesh, Adv.
For Respondent(s) Mr.Shamik Sanjanwala, Adv.
Ms. Hemantika Wahi, AOR(NP)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2016.10.25 17:30:21 TLT Reason: (SATISH KUMAR YADAV) (INDU POKHRIYAL) AR-CUM-PS COURT MASTER