Supreme Court - Daily Orders
Pravin Laxman Bhai Chavda vs The State Of Gujarat on 17 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.22 COURT NO.5 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.).........
CRL.M.P. No.5922/2015
(Arising out of impugned final judgment and order dated 16/07/2014
in CRLA No. 1040/2009 passed by the High Court of Gujarat at
Ahmedabad)
PRAVIN LAXMAN BHAI CHAVDA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Tulika Prakash, AOR
Ms. Sheeba Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Issue notice on the prayer for bail.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.04.17 17:05:10 IST Reason:(Chetan Kumar) (H.S. Parasher) Court Master Court Master