Supreme Court - Daily Orders
Urvesh Baldevbhai Patel vs State Of Gujrat on 2 June, 2014
ITEM NO.10 COURT NO.3 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 (Criminal) No(s).
4429/2014
(Arising out of impugned final judgment and order dated
09/05/2014 in CRLMA 6755/2014 passed by the HIGH COURT OF
GUJARAT AT AHMEDABAD)
URVESH BALDEVBHAI PATEL Petitioner(s)
VERSUS
STATE OF GUJRAT & ANR. Respondents(s)
(With appln.(s) for cancellation of bail and exemption from
filing c/c of the impugned judgment and exemption from filing
O.T.)
Date : 02/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE C NAGAPPAN
(VACATION BENCH)
For Petitioner(s) Mr. Nachiketa Joshi,Adv.
Mr.Hardik Jani, Adv.
Mr.Bhushan M.Oza, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.06.02 17:09:25 IST Reason: (SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR