Supreme Court - Daily Orders
Rohitbhai Jivanlal Patel vs The State Of Gujarat on 1 February, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITON (CRIMINAL) NO. 152/2020
ROHITBHAI JIVANLAL PATEL Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
O R D E R
Learned counsel for respondent No. 2 confirms what has been stated by learned counsel for the petitioner on 25.01.2021. The prayer made by the petitioner is confined to now simply release from jail, leaving the larger question posed by us on 18.11.2020 open as the same is not required to be determined.
The two private parties having comprised the matter and the petitioner having served the sentence, the petitioner be now released from jail.
The writ petition accordingly stands disposed of.
...................J. (SANJAY KISHAN KAUL) ...................J. (HRISHIKESH ROY) NEW DELHI;
FEBRUARY 01,2021.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.02.01 19:15:01 IST Reason: ITEM NO.29 Court 9 (Video Conferencing) SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Criminal) No(s). 152/2020 ROHITBHAI JIVANLAL PATEL Petitioner(s) VERSUS THE STATE OF GUJARAT & ANR. Respondent(s)
(FOR ADMISSION and IA No.54237/2020-GRANT OF BAIL) Date : 01-02-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Dr.Abhishek Atrey, AOR Mr. Ravindra Lokhande, Adv. Ms. Ambika Atrey, Adv.
For Respondent(s) Mr.Shashank Bajpai, Adv.
R-2 Mrs. Shakun Sudha Shukla, Adv.
Mr. Dhanjay tiwari, Adv.
Mr. Abhinav S Raghuvanshi, AOR Mr. A.P. Mayee, AOR UPON hearing the counsel the Court made the following O R D E R The petitioner be released from jail. The writ petition stands disposed of.
Pending application.,if any, stands disposed of.
[CHARANJEET KAUR] [ANITA RANI AHUJA] ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [ Signed order is placed on the file ]