Supreme Court - Daily Orders
Sahdevsinh Anopsinh Jadeja vs State Of Gujarat on 4 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.2 COURT NO.12 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 for Special Leave to Appeal (Crl.) No. 1409/2016
(Arising out of impugned final judgment and order dated 08/10/2015
in CLRA No. 2127/2006 passed by the High Court Of Gujarat At
Ahmedabad)
SAHDEVSINH ANOPSINH JADEJA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(With appln. (s) for exemption from filing O.T., interim relief and
office report)
Date : 04/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P. B. Adhyaru, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
For Respondent(s) Ms. Jesal Wahi, Adv.
Ms. Hemantika Wahi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
The prayer for bail is rejected at this stage. However, the petitioner may renew his request after some time.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.04.06 04:33:09 IST Reason: