Supreme Court - Daily Orders
Dhirendra Kumar Hiralal Solanki vs State Of Gujarat on 22 March, 2018
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.99 OF 2010
DR. DHIRENDRAKUMAR HIRALAL SOLANKI ... APPELLANT(S)
VS.
STATE OF GUJARAT ... RESPONDENT(S)
O R D E R
1. Heard learned counsel for the parties.
2. In the peculiar facts that the incident took place in the year 1987, the appellant has undergone sentence for four months and that he has been removed from service, the appellant is directed to deposit an additional fine of Rs.20,000/- (Rupees Twenty Thousand) within two months from today. In case of failure to deposit the aforesaid fine, he has to undergo the sentence as imposed by the High Court.
3. The appeal is partly allowed to the aforesaid extent. Pending application, if any, stands disposed of.
...........................J. [ARUN MISHRA] Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.03.26 15:32:45 IST Reason: ...........................J. [NAVIN SINHA] New Delhi;
22nd March, 2018.
ITEM NO.104 COURT NO.10 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).99/2010 DHIRENDRA KUMAR HIRALAL SOLANKI Appellant(s) VERSUS STATE OF GUJARAT Respondent(s) Date : 22-03-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. B.H. Marlapalle,Sr.Adv.
Mr. Aniruddha P. Mayee,AOR Mr. Avnish Oza,Adv.
Mr. Chirag Jain,Adv.
Mr. Aditya Gaggar,Adv. Mr. Ajit Wagh,Adv.
Mr. Apoorv Shukla,Adv.
For Respondent(s) Ms. Jesal Wahi,Adv.
Ms. Mamta Singh,Adv.
For Ms. Hemantika Wahi,AOR UPON hearing the counsel the Court made the following O R D E R The appeal is partly allowed in terms of the signed order.
(Sarita Purohit) (Jagdish Chander) Court master Branch Officer (Signed order is placed on the file)