Supreme Court - Daily Orders
Rameshbhai Dipsingbhai Patel vs The State Of Gujarat on 30 August, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.30 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 26266/2019
(Arising out of impugned final judgment and order dated 14-10-2017
in CRLA No. 478/2016 passed by the High Court Of Gujarat At
Ahmedabad)
RAMESHBHAI DIPSINGBHAI PATEL Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(FOR ADMISSION and I.R. and IA No.127603/2019-CONDONATION OF DELAY
IN FILING and IA No.127604/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.127605/2019-EXEMPTION FROM FILING O.T.)
Date : 30-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Jitendra Mohan Sharma, Sr. Adv.
Mr. Naresh Kumar, AOR
Mr. Sanchit Garga, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and order. Consequently, the Special Leave Petition is dismissed on merit.
Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by RACHNA Date: 2019.09.02 14:55:12 IST Reason: (POOJA CHOPRA) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER