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Jagdishchandra V Joshi vs State Of Gujarat on 6 February, 2015

Bench: Dipak Misra, Prafulla C. Pant

  SLP(Crl.) 861/15
                                                       1

  ITEM NO.16                                   COURT NO.5            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.861/2015

  (Arising out of impugned final judgment and order dated 18/11/2014
  in CRA No. 60/2014,18/11/2014 in CMA No.3513/2014 passed by the
  High Court of Gujarat at Ahmedabad)


  JAGDISHCHANDRA V JOSHI                                                Petitioner(s)

                                                      VERSUS

  STATE OF GUJARAT                                                      Respondent(s)

  (With appln. (s) for exemption from filing c/c of the impugned
  order and interim relief)


  Date : 06/02/2015 This petition was called on for hearing today.

  CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE PRAFULLA C. PANT


  For Petitioner(s)                   Mr. Guru Krishna Kumar, Sr. Adv.
                                      Mr. Ajay Kumar, AOR
                                      Mr. Pinakin Raval, Adv.

  For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Heard Mr. Guru Krishna Kumar, learned senior counsel for the petitioner.

Having heard learned counsel for the petitioner, we Digitally signed by Chetan Kumar Date: 2015.02.06 16:08:22 IST Reason: are of the considered opinion that it is a fit case where the High Court should dispose of the appeal, as expeditiously as possible, preferably within a period of two months. We SLP(Crl.) 861/15 2 repeat it at the cost of repetition that we have made such a request regard being had to the factual scenario and the fact, as submitted by learned senior counsel for the petitioner that no case is made out under Section 376(b) of the Indian Penal Code.

With the aforesaid observation, the special leave petition stands disposed of.

               (Chetan Kumar)                          (H.S. Parasher)
                Court Master                             Court Master