Supreme Court - Daily Orders
Hardik Bharatbhai Patel vs The State Of Gujarat on 25 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
1
ITEM NO.1 COURT NO.3 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). 9429/2015
(Arising out of impugned final judgment and order dated 27/10/2015
in CRLMA No. 19858/2015 passed by the High Court Of Gujarat At
Ahmedabad)
HARDIK BHARATBHAI PATEL Petitioner(s)
VERSUS
STATE OF GUJARAT AND ANR. Respondent(s)
(with appln(s) for exemption from filing c/c of the impugned
judgment, exemption from filing OT, c/delay and interil relief and
office report)
WITH
SLP(Crl) No. 9572-9576/2015
(With appln.(s) for stay/direction and appln.(s) for exemption from
filing c/c of the impugned judgment and Interim Relief and Office
Report)
SLP(Crl) No. 10606-10610/2015
(With Interim Relief and Office Report)
Date : 25/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. B.M. Mangukiya, Adv.
Mr. Puneet Jain, Adv.
Ms. Chhaya Kirti, Adv.
Ms. Bela M. Prajapati, Adv.
for Ms. Pratibha Jain,AOR
For Respondent(s) Mr. Mukul Rohatgi, AG
Mr. Tushar Mehta, ASG
Ms. Hemantika Wahi,Adv.
Mr. Mitesh Amin, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
PARVEEN KUMAR
Date: 2016.02.25
O R D E R
16:55:28 IST Reason:
At the commencement of hearing, we required the media not to report the proceedings of this case, which are sensitive in 2 nature. We are recording the same in our order and hereby affirming our direction that the media (electronic as well as print) shall not report the proceedings of this case till the final decision.
We have heard learned counsel for the rival parties. During the course of hearing, learned counsel for the petitioner invited our attention to the decision of this Court in Destruction of Public & Private Properties, In Re vs. State of Andhra Pradesh and others, (2009) 5 SCC 212, wherein the issue, which is subject matter of consideration, was debated upon. We are also informed by learned counsel, that the above matter was dealt with by a Division Bench of three Judges. Since the issue under consideration is important, and the earlier matter was also considered by a Bench of three Judges, we are of the view, that this matter should also be placed before a Division Bench of three Judges.
The Registry is accordingly directed to seek appropriate instructions in this behalf from Hon'ble the Chief Justice of India for listing of this case.
List for further consideration in the first week of April, 2016.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS