Supreme Court - Daily Orders
Rohitbhai Jivanlal Patel vs The State Of Gujarat on 18 November, 2020
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.18 Court 8 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 152/2020
ROHITBHAI JIVANLAL PATEL Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(FOR ADMISSION and IA No. 54241/2020 - APPLICATION FOR EXEMPTION
FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT
IA No. 54237/2020 - GRANT OF BAIL)
Date : 18-11-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Vinay Navare,Sr. Adv.
Dr. Abhishek Atrey, AOR
Mr. Ravindra Lokhande, Adv.
Ms. Ambika Atrey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing original Vakalatnama/other document is allowed.
On hearing learned senior counsel for the petitioner we have put it to him that a conjoint reading of paras 23.1 and 24 does suggest that the period of one year is really a default sentence and not in substitution of the substantive sentence. We inquired from him as to what is the amount that the petitioner is able to pay to the complainant.
Learned senior counsel for the petitioner requests for four weeks’ time to obtain requisite instructions.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.11.1918:40:28 IST List in the reopening week in January, 2021.
Reason: (ASHA SUNDRIYAL) (ANITA RANI AHUJA)
AR CUM PS ASSISTANT REGISTRAR