Supreme Court - Daily Orders
Mukeshbhai Vallabhbhai Abhangi vs The State Of Gujarat on 16 January, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
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ITEM NO.15 COURT NO.5 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). 331/2023
(Arising out of impugned final judgment and order dated 28-11-2022
in CRMA No. 13783/2021 passed by the High Court Of Gujarat At
Ahmedabad)
MUKESHBHAI VALLABHBHAI ABHANGI Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
( IA No.4409/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.4411/2023-EXEMPTION FROM FILING O.T. )
Date : 16-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. E. C. Agrawala, AOR
Mr. Ankur Saigal, Adv.
Mr. Gunnam Venkantewara Rao, Adv.
Ms. S. Lakshmi Iyer, Adv.
Ms. Anwesha Padhi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that list of 59 criminal cases which as alleged reflected the commission of organised crime but so far as the present petitioner is concerned, he was named in one of the criminal case out of 59 which was Signature Not Verified registered at Jamnagar City C Division Police Station being Crime Digitally signed by Ashwani Kumar Date: 2023.01.17 16:50:52 IST Reason: No. 221/2014 and that too was quashed as indicated at page 152 of the Paper book and there is no other criminal case pending against 2 the petitioner except the present in which he is seeking post- arrest bail and, in addition, it is further submitted that he is in judicial custody since 16.10.2020 and after filing of charge sheet, charges have also been framed on 29.08.2022.
Issue notice, returnable on 20.02.2023.
Dasti, in addition, is permitted.
Standing counsel for the State be served in addition.
(VIRENDER SINGH) (ASHWANI KUMAR) BRANCH OFFICER ASTT. REGISTRAR-cum-PS