Supreme Court - Daily Orders
Dhanji @ Dhano Raghavbhai Parmar vs The State Of Gujarat on 5 February, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.44 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 2477/2018
(Arising out of impugned final judgment and order dated
25-04-2016 in CRLA No. 991/2011 passed by the High Court Of
Gujarat At Ahmedabad)
DHANJI @ DHANO RAGHAVBHAI PARMAR Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF and IA
No.14416/2018-CONDONATION OF DELAY IN FILING and IA
No.14418/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.14420/2018-EXEMPTION FROM FILING O.T.)
Date :05-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Susmita Lal, AOR
Ms. Malabika Sarkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
Consequently, applications stand disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by CHARANJEET KAUR Date: 2018.02.05 17:12:38 IST Reason: