Gujarat High Court
State Of Gujarat vs Bilal Ismail Abdul Majid Sujela @ Bilal ... on 14 July, 2014
Bench: Anant S. Dave, Sonia Gokani
R/CC/1/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL CONFIRMATION CASE No. 1 of 2011
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CRIMINAL CONFIRMATION CASE No. 2 of 2011
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CRIMINAL CONFIRMATION CASE No. 3 of 2011
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CRIMINAL CONFIRMATION CASE No. 4 of 2011
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CRIMINAL CONFIRMATION CASE No. 5 of 2011
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CRIMINAL CONFIRMATION CASE No. 6 of 2011
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CRIMINAL CONFIRMATION CASE No. 7 of 2011
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CRIMINAL CONFIRMATION CASE No. 8 of 2011
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CRIMINAL CONFIRMATION CASE No. 9 of 2011
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CRIMINAL CONFIRMATION CASE No. 10 of 2011
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CRIMINAL APPEAL No. 556 of 2011
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CRIMINAL APPEAL No. 557 of 2011
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CRIMINAL APPEAL No. 585 of 2011
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CRIMINAL APPEAL No. 586 of 2011
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CRIMINAL APPEAL No. 587 of 2011
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CRIMINAL APPEAL No. 590 of 2011
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CRIMINAL APPEAL No. 591 of 2011
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CRIMINAL APPEAL No. 592 of 2011
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CRIMINAL APPEAL No. 593 of 2011
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CRIMINAL APPEAL No. 628 of 2011
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CRIMINAL APPEAL No. 629 of 2011
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CRIMINAL APPEAL No. 713 of 2011
Page 1 of 4
R/CC/1/2011 ORDER
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CRIMINAL APPEAL No. 717 of 2011
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CRIMINAL APPEAL No. 718 of 2011
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CRIMINAL APPEAL No. 727 of 2011
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CRIMINAL APPEAL No. 728 of 2011
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CRIMINAL APPEAL No. 729 of 2011
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CRIMINAL APPEAL No. 732 of 2011
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CRIMINAL APPEAL No. 733 of 2011
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CRIMINAL APPEAL No. 743 of 2011
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CRIMINAL APPEAL No. 744 of 2011
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CRIMINAL APPEAL No. 798 of 2011
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CRIMINAL APPEAL No. 831 of 2011
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CRIMINAL MISC.APPLICATION No. 17914 of 2011
In
CRIMINAL APPEAL No. 586 of 2011
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STATE OF GUJARAT....Appellant(s)
Versus
BILAL ISMAIL ABDUL MAJID SUJELA @ BILAL HAJI....Respondent(s)
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Appearance:
Mr JM PANCHAL SPL PUBLIC PROSECUTOR for the Appellant(s) No. 1
Mr EKANT G AHUJA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE Mr. JUSTICE ANANT S. DAVE
and
HONOURABLE Ms. JUSTICE SONIA GOKANI
14th July 2014
COMMON ORDER (PER : HONOURABLE Mr. JUSTICE ANANT S. DAVE)
Page 2 of 4
R/CC/1/2011 ORDER Heard Mr. A.D Shah, learned senior advocate and Mr. I.H Syed, learned advocate appearing for accused; Mrs. Nitya Ramakrishnan, learned senior advocate appearing with Mr. S.M Vatsa, learned advocate for the applicants in Criminal Misc. Application No. 17914 of 2011 and learned Special Public Prosecutor Shri J.M Panchal appearing for the respondentState of Gujarat.
On 30th June 2014, upon hearing learned advocates appearing for the respective parties and at the insistence of learned senior advocate Mr. A.D Shah representing those accused undergoing death sentence, on the submission that the paperbooks were ready of these cases viz., Confirmation cases as well as Criminal Appeals, matters were directed to be listed peremptorily on 14th July 2014 ie., today.
In the meanwhile, Office Note dated 11th July 2014 is submitted through the Deputy Registrar about the communication dated 9 th July 2014 addressed by Mr. I.H Syed, learned advocate appearing for a set of accused requesting for some longer time of atleast eight weeks so as to prepare and assist the Court in view of voluminous record. The aforesaid request is also signed by seventeen accused. At the same time, a communication dated 10th July 2014 addressed by Shri Somnath M. Vatsa, Page 3 of 4 R/CC/1/2011 ORDER learned advocate to the Registrar [Judicial] accompanied by a letter of one Salim Yusuf Zarda. Considering the above Office Note dated 11 th July 2014 and request made by Shri I.H Syed, learned advocate now appearing for seventeen convicts to represent them in confirmation cases as well as Criminal appeals, we are inclined to grant time to study and prepare the cases, and accordingly, now all these matters are adjourned to 2nd September 2014.
In the meantime, Registrar [Judicial] is directed to place communication dated 10th July 2014 addressed by Shri Somnath M. Vatsa, learned advocate appearing for one of the accusedSalim Yusuf Jarda, who has addressed a letter to him, before the Hon'ble the Chief Justice.
S.O to 2nd September 2014.
{Anant S. Dave, J.} {Ms. Sonia Gokani, J.} Prakash* Page 4 of 4