Supreme Court - Daily Orders
Manojbhai Jethabhai Parmar (Rohit) vs The State Of Gujarat on 15 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.35 COURT NO.9 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).30968/2023
(Arising out of impugned final judgment and order dated 05-04-2016
in CRLA(AC) No. 448/2016 passed by the High Court Of Gujarat At
Ahmedabad)
MANOJBHAI JETHABHAI PARMAR (ROHIT) Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
( IA No.175888/2023-CONDONATION OF DELAY IN FILING )
Date : 15-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Vijay Kumar, AOR
Ms. Vithika Garg, Adv.
Ms. Vidushi Garg, Adv.
Mr. Ashwani Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As the petitioner is serving life sentence in jail, the delay stands condoned.
Mr. Vijay Kumar, the learned counsel refers to the evidence of the child victim and submits that her testimony was tutored. The evidence of the father is also read by the counsel to say that the police had informed the witness and his is the police version.
Leave granted.
Signature Not VerifiedScanned copies of lower Court records be called. Digitally signed by Jayant Kumar Arora Date: 2023.09.16 13:06:04 IST Reason:
[DEEPAK JOSHI] [KAMLESH RAWAT]
COURT MASTER ASSISTANT REGISTRAR