Supreme Court - Daily Orders
Najmunisha Etc. vs The State Of Gujarat on 5 September, 2019
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.108 COURT NO.13 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
Criminal Appeal No(s). 2319-2320/2009
NAJMUNISHA ETC. Appellant(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
Date : 05-09-2019 These appeals were called on for hearing today.
CORAM : ON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. Sanjay Jain, AOR
Mr. Sunil Satyarthi, Adv.
Mr. Sudarshan Singh Rawat, Adv.
For Respondent(s) Mr. Aniruddha P. Mayee, AOR
Mr. A. Rajarajan, Adv.
Mr. Sanjeev Kumar Choudhary, Adv.
Mr. T.a. Khan, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. B.V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties agreed that the points raised in this petition have been referred to a larger Bench in Tofan Singh vs. State of Tamil Nadu [(2013) 12 SCALE 552.
Therefore, list after the decision in Tofan Singh’s case (supra).
(GULSHAN KUMAR ARORA) Signature Not Verified (RENU KAPOOR) COURT MASTER Digitally signed by GULSHAN KUMAR ARORA Date: 2019.09.07 COURT MASTER 12:56:10 IST Reason: