Supreme Court - Daily Orders
Sajidbeg Asifbeg Mirza vs State Of Gujarat on 1 October, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.18 COURT NO.2 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). 771/2015
(Arising out of impugned final judgment and order dated 12/12/2014
in CRA No. 522/2009 passed by the High Court Of Gujarat At
Ahmedabad)
SAJIDBEG ASIFBEG MIRZA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 01/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Rajesh Inamdar,Adv.
Mr. Jayedur Rahman,Adv.
Mr. Sumeet Nagpal,Adv.
Mr. Gautam Talukdar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
Exemption from surrender granted to the petitioner vide order dated 27th January, 2015 shall consequently stand recalled. The petitioner shall surrender to custody within two weeks from today failing which the trial court shall take steps through the jurisdictional police station for having the petitioner apprehended and committed to jail to undergo the remainder of the sentence awarded to him. A copy of this order shall be forwarded to the trial court for compliance.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.10.03 12:52:12 IST (MAHABIR SINGH) Reason: (VEENA KHERA) COURT MASTER COURT MASTER