Supreme Court - Daily Orders
Koli Bijal Bhai Khantabhai vs The State Of Gujarat on 13 August, 2018
Bench: R. Banumathi, Vineet Saran
ITEM NO.40 COURT NO.12 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). 26715/2018
(Arising out of impugned final judgment and order dated 11-09-2012
in CRL.APPEAL No. 1375/1993 passed by the High Court Of Gujarat At
Ahmedabad)
KOLI BIJAL BHAI KHANTABHAI Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(FOR ADMISSION and INTERIM RELIEF and
IA No.104047/2018-CONDONATION OF DELAY IN FILING and
IA No.104048/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGM.,
IA No.104051/2018-EXEMPTION FROM FILING O.T. )
Date : 13-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Asha Gopalan Nair, AOR
Ms. Nivedita Nair,Adv.
Ms. Dimple Nagpal,Adv.
M/s. Aishwarya Gopakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any good ground warranting our interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.08.13 Pending applications, if any, shall also stand disposed of.
16:55:47 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER