Supreme Court - Daily Orders
Jayantibhai Chaturbhai Patel vs State Of Gujarat on 4 May, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.34 COURT NO.11 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(s). 2038-2039/2017
(Arising out of impugned final judgment and order dated 28/11/2016
in CRLA No. 151/2003 29/11/2016 in CRLA No. 151/2003 28/11/2016 in
CRLA No. 501/2003 29/11/2016 in CRLA No. 501/2003 passed by the High
Court Of Gujarat At Ahmedabad)
JAYANTIBHAI CHATURBHAI PATEL Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 04/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Sudhir Nandrajog, Sr.Adv.
Mr. Nikhil Goel,Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh Ghade, Adv.
For Respondent(s)
Ms. Hemantika Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Mamta Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Leave granted.
The appellant shall be released on bail, subject to the conditions imposed by the trial Court, during the pendency of Signature Not Verified these appeals. Digitally signed by SUKHBIR PAUL KAUR Date: 2017.05.04 09:53:26 IST Reason: [SUKHBIR PAUL KAUR] [S.S.R.KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR