Supreme Court - Daily Orders
Vanrajsinh @ Jagubhai Chandubhai ... vs State Of Gujarat on 8 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.21 COURT NO.12 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). 9545/2014
(Arising out of impugned final judgment and order dated 01/10/2014
in CRMA No. 15379/2014 passed by the High Court of Gujarat at
Ahmedabad)
VANRAJSINH @ JAGUBHAI CHANDUBHAI JADEJA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Pradhuman Gohil, Adv.
Mr. Vikash Singh,Adv.
Ms. Taruna Singh Gohil, Adv.
Ms. Jaikriti Sinh Jadeja, Adv.
Ms. Prabuddha Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere at this stage. The special leave petition is dismissed. However, liberty is granted to the petitioner to file an application before the trial court for grant of bail after six months.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.12.09 10:36:13 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER