Supreme Court - Daily Orders
Nandkumar @ Nandu Manilal Mudaliar vs State Of Gujarat on 30 June, 2014
 ITEM NO.35 COURT NO.3 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.) No(s). 2495/2013
(Arising out of impugned final judgment and order dated 04/12/2009
in CRLA 137/2000 passed by the High Court Of Gujarat At Ahmedabad)
NANDKUMAR @ NANDU MANILAL MUDALIAR Petitioner(s)
VERSUS
STATE OF GUJARAT Respondents(s)
(with appln. (s) for bail and office report)
Date : 30/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s)
Mr. Mithilesh Kumar Singh ,Adv.
For Respondent(s)
Ms. Hemantika Wahi ,Adv.
Ms. Preeti Bhardwaj,Adv.
Ms. Jesal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
As the appellant has already served in jail for more than 14 years, he be enlarged on bail to the satisfaction of the learned City Sessions Court, Ahmedabad in Session Case No.25 of 1999.
[O.P. SHARMA] [M.S. NEGI]
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2014.07.01
16:30:45 IST
Reason: