Supreme Court - Daily Orders
Nanji Govindbhai Sonagara vs State Of Gujarat on 18 February, 2014
Author: Chief Justice
Bench: Chief Justice
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(s) for Special Leave to Appeal (Crl) No(s).7903/2011
(From the judgement and order dated 01/08/2011 in CRLA No.694/1997, of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
NANJI GOVINDBHAI SONAGARA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln(s) for stay,bail,permission to file additional documents and
office report)
(For final disposal)
Date: 18/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr.Gaurav Agrawal,Adv.
For Respondent(s) Ms. E. Enatoli Sema,Adv.
Ms. Preeti Bhardwaj,Adv.
Ms. Hemantika Wahi,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
In the light of the materials placed by the prosecution, analyzed by the Trial Court as well as High Court, we are not inclined to take a different view. On the other hand, we concur with the same. Consequently, the special leave petition is dismissed.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar