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Imran @ Immu Abdul Gaffar Gudala vs State Of Gujarat on 24 August, 2022

Bench: Chief Justice, Hima Kohli, C.T. Ravikumar

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     ITEM NO.4                                    COURT NO.1                  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 for Special Leave to Appeal (Crl.)           No.7342/2022

     (Arising out of impugned final judgment and order dated 23­05­2022
     in CRLMA No. 12338/2021 passed by the High Court of Gujarat at
     Ahmedabad)

     IMRAN @ IMMU ABDUL GAFFAR GUDALA                                           Petitioner(s)

                                                          VERSUS

     STATE OF GUJARAT                                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.113649/2022­EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.113650/2022­EXEMPTION FROM
     FILING O.T.)

     Date : 24­08­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MS. JUSTICE HIMA KOHLI
                             HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)
                                            Mr.   K.T.S. Tulsi, Sr. Adv.
                                            Mr.   Alok Bhachawat, Adv.
                                            Mr.   Deep Vyas, Adv.
                                            Ms.   K. V. Bharathi Upadhyaya, AOR
                                            Mr.   Faraz Khan, Adv.
                                            Ms.   Pallavi Malhotra, Adv.
                                            Mr.   Avish Bhati, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Heard learned Senior counsel appearing for the petitioner and perused the material available on record.

2. Digitally signed by VISHAL ANAND Applications seeking exemption from filing certified copy of Date: 2022.08.24 the impugned order as also for seeking exemption from filing 19:32:30 IST Reason:

official translation of the Annexures are allowed.

3. Issue notice, returnable within four weeks.

4. Dasti service, in addition, is permitted.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)