Supreme Court - Daily Orders
Mavjibai Ramjibhai Taviyad vs The State Of Gujarat on 2 August, 2021
Bench: Vineet Saran, Dinesh Maheshwari
1
ITEM NO.24 Court 11 (Video Conferencing) 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). 15842/2021
(Arising out of impugned final judgment and order dated 30-01-2013
in CRLA No. 1156/2009 passed by the High Court Of Gujarat At
Ahmedabad)
MAVJIBAI RAMJIBHAI TAVIYAD Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(FOR ADMISSION and I.R. and IA No.84847/2021-CONDONATION OF DELAY
IN FILING and IA No.84848/2021-EXEMPTION FROM FILING O.T. )
Date : 02-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Harinder Mohan Singh, AOR
Ms. Shabana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner and on perusal of the record, we do not find any ground to interfere with the order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
However, in the facts and circumstances of the case, we Signature Not Verified direct that after completion of 14 years sentence, in case the Digitally signed by ASHWANI KUMAR Date: 2021.08.03 16:22:01 IST Reason: petitioner applies for remission, his application shall be considered by the concerned authorities in accordance with law, as 2 expeditiously as possible.
Pending application(s), if any, stands disposed of accordingly.
(ARJUN BISHT) (ASHWANI THAKUR) (RAJ RANI NEGI) (COURT MASTER (SH) AR-CUM-PS DY. REGISTRAR