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Vinodbhai Bhagwatibhai @ Bhagubhai ... vs State Of Gujarat on 27 October, 2020

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     SLP(Crl.)No.3662/20                                       1

     ITEM NO.25                  Court 2 (Video Conferencing)                           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

     Petition(s) for Special Leave to Appeal (Crl.) No(s).3662/2020

     (Arising out of impugned final judgment and order dated 22-07-2020
     in CRLMA No.2/2020 passed by the High Court Of Gujarat at
     Ahmedabad)

     VINODBHAI BHAGWATIBHAI @ BHAGUBHAI PATEL (KOLI)                                 Petitioner(s)

                                                          VERSUS

     STATE OF GUJARAT                                                                Respondent(s)

     IA No.98871/2020 - APPROPRIATE ORDERS/DIRECTIONS

     Date : 27-10-2020 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                     Mr.   Manan Patel, Adv.
                                           Mr.   Palav Agarwal, Adv.
                                           Mr.   KP Jayaram, Adv.
                                           Mr.   Sudhanshu Kaushesh, Adv.
                                           Mr.   Pulkit Agarwal, AOR

     For Respondent(s)                     Mr. Aniruddha P. Mayee, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned counsel appearing on behalf of the petitioner as also learned counsel appearing on behalf of the respondent-State.

We see no reason to interfere with the impugned order passed by the High Court rejecting the third bail application filed by the petitioner herein.

The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.

……..2/-

However, taking into consideration the ill-health of the mother of the petitioner, we grant two weeks’ more time from today to the petitioner to surrender before the concerned jail authorities.

For a period of two weeks from today, no coercive action shall be taken against the petitioner herein.

(SATISH KUMAR YADAV)                                         (RAJ RANI NEGI)
  DEPUTY REGISTRAR                                          DEPUTY REGISTRAR