Supreme Court - Daily Orders
Nileshbhai @ Mohit Khimjibhai Parmar vs The State Of Gujarat on 17 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.29 COURT NO.11 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). 21907/2023
(Arising out of impugned final judgment and order dated 17-02-2018
in CRLA No. 741/2013 passed by the High Court of Gujarat at
Ahmedabad)
NILESHBHAI @ MOHIT KHIMJIBHAI PARMAR Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(IA No.115734/2023-CONDONATION OF DELAY IN FILING and IA
No.115732/2023-EXEMPTION FROM FILING O.T.)
Date : 17-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Vikas Pahwa, Sr. Adv.
(SCLSC) Mr. Brij Bhushan, AOR
Mr. Priyanka Tyagi, Adv.
Mr. Sidharth Yadav, Adv.
Mr. Suraj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel appearing for the petitioner.
Delay condoned.
No case 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 Pending application also stands disposed of. Anita Malhotra Date: 2023.07.18 17:15:58 IST Reason: (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER