Supreme Court - Daily Orders
Lavghanbhai Devjibhai Vasava vs The State Of Gujarat on 13 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.15 COURT NO.6 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). 34540/2017
(Arising out of impugned final judgment and order dated 29-09-2015
in CRLA No. 978/2011 passed by the High Court Of Gujarat At
Ahmedabad)
LAVGHANBHAI DEVJIBHAI VASAVA Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
( IA No.115045/2017-CONDONATION OF DELAY IN FILING and IA
No.115051/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.115049/2017-EXEMPTION FROM FILING O.T.)
Date : 13-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Dr. Sushil Balwada, AOR
Mr. Ajay Singh, Adv.
Mr. Kaushal Yadav, Adv.
Dr. Ajay Kumar, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Mr. Kamlesh Kumar Maurya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in six weeks to the limited aspect whether the conviction under Section 302 IPC is justified or it should be converted into Section 304 IPC.
Dasti, in addition, is permitted.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.11.13 17:19:50 IST Reason: (ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER