Supreme Court - Daily Orders
Bhupatbhai Bachubhai Chavda vs The State Of Gujarat on 27 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.2 COURT NO.13 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
Criminal Appeal No(s). 334/2019
BHUPATBHAI BACHUBHAI CHAVDA & ANR. Appellant(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(IA No. 116404/2023 - INTERIM BAIL)
Date : 27-09-2023 This matter (I.A. NO. 116404 OF 2023 ) was called
on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s) Mr. D. N. Ray, Adv.
Mr. Dillip Kumar Nayak, Adv.
Ms. Disha Ray, Adv.
Mrs. Sumita Ray, AOR
For Respondent(s) Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Mr. Raunak Arora, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO. 116404 OF 2023 Learned counsel for the applicant seeks leave to withdraw this application for interim bail filed on medical grounds.
The application is, accordingly, dismissed as withdrawn.
Crl. Appeal No. 334 of 2019Hearing of the appeal is expedited and the appeal be listed for hearing in the month of November, 2023.
Let copies of the original records be shared with the learned Signature Not Verified counsel for the parties in the meantime.
Digitally signed by Jayant Kumar Arora Date: 2023.09.27 16:20:16 IST Reason:(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER