Supreme Court - Daily Orders
Laxmiben Rajuji Thakor vs The State Of Gujarat on 18 November, 2022
Bench: Krishna Murari, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2012 OF 2022
(@ SLP (CRL.) NO. 8775 OF 2022)
LAXMIBEN RAJUJI THAKOR APPELLANT(S)
VERSUS
STATE OF GUJARAT RESPONDENT(S)
O R D E R
Leave granted.
Having heard learned counsel appearing for the appellant, we are inclined to enlarge the appellant on bail.
The appellant is, accordingly, directed to be released on bail on such terms and conditions as deemed fit and proper by the trial Court.
The appeal is allowed accordingly. Pending application(s), if any, shall also stand disposed of.
.......................J. ( KRISHNA MURARI ) .......................J. Signature Not Verified ( S. RAVINDRA BHAT ) Digitally signed by GEETA AHUJA Date: 2022.11.18 16:36:02 IST Reason: NEW DELHI 18th NOVEMBER, 2022 ITEM NO.40 COURT NO.14 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 Petition(s) for Special Leave to Appeal (Crl.) No(s). 8775/2022 (Arising out of impugned final judgment and order dated 29-07-2022 in CRLMA No. 10371/2022 passed by the High Court Of Gujarat At Ahmedabad) LAXMIBEN RAJUJI THAKOR Petitioner(s) VERSUS STATE OF GUJARAT Respondent(s) ( IA No. 138821/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 138826/2022 - EXEMPTION FROM FILING O.T.) Date : 18-11-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Rohan Thawani, Adv.
Ms. Pooja Dhar, AOR Mr. Pratul Pratap Singh, Adv. Mr. Mantavya Sharma, Adv. Mr. Ronith Joy, Adv.
For Respondent(s) Ms. Devyani Bhat, Adv.
Ms. Shravya Pathak, Adv.
Ms. Swati Ghildiyal , AOR UPON hearing the counsel the court made the following O R D E R Leave granted.
The appellant is directed to be released on bail on such terms and conditions as deemed fit and proper by the trial Court.
The appeal is allowed in terms of the signed order. Pending application(s), if any, shall also stand disposed of.
(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master (Signed Order is placed on the file)