Supreme Court - Daily Orders
Aher Khima Manda vs State Of Gujarat on 4 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.19 COURT NO.4 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).7141/2015
(Arising out of impugned final judgment and order dated 05/05/2015
in CRLAP No.427/1996 passed by the High Court of Gujarat at
Ahmedabad)
AHER KHIMA MANDA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.H.P.Rawal, Sr.Adv.
Mr. Anirudh Sharma, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior 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. As a sequel to the above, the application for exemption from filing O.T. stands disposed of.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.09.04
16:22:13 IST
Reason: