Supreme Court - Daily Orders
Gulam Mohammad Malik vs State Of Gujarat on 25 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
1
ITEM NO.101 COURT NO.8 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1256/2009
GULAM MOHAMMAD MALIK Appellant(s)
VERSUS
STATE OF GUJARAT & ANR. Respondent(s)
WITH
Crl.A. No. 1322/2014
(With Office Report)
Date : 25/01/2017 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Mr. Anand Grover, Sr. Adv.
Mr. Shree Prakash Sinha, Adv.
Mr. Rakesh Mishra, Adv.
Ms. Tripti Tandon, Adv.
Mr. Nawalendra Kumar, Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s) Mr. P.S. Narsimha, ASG
Mr. K.L. Janjani, Adv.
Mr. Vijay Prakash, Adv.
Mr. R.S. Jena, Adv.
Mr. Raj Bahadur, Adv.
Mr. A. Debkumar, Adv.
Mr. B.K. Prasad, Adv.
Mr. Mukesh Kumar Maroria, Adv.
Ms. Hemantika Wahi,Adv.
Ms. Jesal Wahi, Adv.
Ms. Puja Sinh, Adv.
Mr. Nishant Katneshwarkar, Adv.
Ms. Deepa Kulkarni, Adv.
Mr. Arpit Rai, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by ASHWANI KUMAR Date: 2017.01.27 13:56:19 IST Reason: Mr. Anand Grover, learned senior counsel appearing for the appellant has concluded his arguments. During the arguments he also 2 highlighted that the present medical condition of the appellant is precarious. In order to have holistic view of the matter, we direct the Superintendent of Jail, Yerwada Central Jail, Pune to submit a report about the medical condition of the appellant before the next date of hearing.
List on 01.02.2017 as part-heard.
The Registry shall intimate the Superintendent of Jail about this order immediately so that the report is received before the next date.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER