Supreme Court - Daily Orders
Shankar @ Shiva Maheshwar Savai vs The State Of Gujarat on 3 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.11 COURT NO.7 SECTION II-B
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). 2562/2023
(Arising out of impugned final judgment and order dated 06-12-2022
in CRMA No. 10557/2022 passed by the High Court of Gujarat at
Ahmedabad)
SHANKAR @ SHIVA MAHESHWAR SAVAI Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(FOR ADMISSION and IA No.39415/2023-EXEMPTION FROM FILING O.T. )
Date : 03-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Somesh Chandra Jha, AOR
Mr. Rahul Narang, Adv.
Mr. A.s. Timbalia, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Issue notice only to the respondent no.1- the State of Gujarat.
Notices will be served by all modes, including dasti.
Tag with SLP (Crl.) No. 1118/2022.
The prayer for interim bail is rejected.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.03.04 12:00:46 IST Reason: (BABITA PANDEY) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)