Gujarat High Court
Vepari Hanif @ Jadi S/O Kadarbhai ... vs State Of Gujarat on 29 July, 2021
Bench: Mr. Justice Nath, Biren Vaishnav
C/SCA/10638/2020 ORDER DATED: 29/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10638 of 2020
With
CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 10638 of 2020
With
R/SPECIAL CRIMINAL APPLICATION NO. 287 of 2021
With
R/SPECIAL CRIMINAL APPLICATION NO. 630 of 2021
With
R/SPECIAL CIVIL APPLICATION NO. 2097 of 2021
With
R/SPECIAL CRIMINAL APPLICATION NO. 2401 of 2021
With
R/SPECIAL CRIMINAL APPLICATION NO. 3137 of 2021
With
R/SPECIAL CRIMINAL APPLICATION NO. 4544 of 2021
With
R/SPECIAL CRIMINAL APPLICATION NO. 5920 of 2021
With
R/SPECIAL CIVIL APPLICATION NO. 14081 of 2020
==========================================================
MAHMADHUSEN @ MAMU JAHANGIRBHAI MAKRANI (BALOCH)
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR VIRAT G POPAT AND MR TIRTH N BHATT(8487) for the Petitioner(s)
No. 1 in Special Civil Application No. 10638/2020
MR NISARG JAIN for petitioner in Special Criminal Application No.287/2021
MR BHADRISH RAJU AND MR NIMIT SHUKLA for the Petitioner in Special
Criminal Application No.630/2021
MR MIHIR THAKORE, SENIOR ADVOCATE ASSISTED BY MR ASHISH M
DAGLI, MR ANURAG RATHOR AND MR APURVA JANI for the petitioner in
Special Civil Application No.2097/2021 and Special Criminal Application No.
3137/2021
MR CJ GOGDA AND MR AV NAIR for the petitioner in Special Criminal
Application No. 2401/2021
MR VISHAL ANANDJIWALA AND MR KATHAN GANDHI for the Petitioner in
Special Criminal Application No. 4544/2021
MR TEJAS BAROT for Petitioner in Special Criminal Application
No.5920/2021
MR HRIDAY BUCH, MR MASOOM SHAH AND MR MOHSINKHAN KOREJA
for the Petitioner in Special Civil Application No.14081/2020
MR KAMAL TRIVEDI, ADVOCATE GENERAL ASSISTED BY MR VINAY
VISHEN, ASST.GOVERNMENT PLEADER(1) for the Respondent(s) No. 1
MR MITESH AMIN, PUBLIC PROSECUTOR for the Respondent
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C/SCA/10638/2020 ORDER DATED: 29/07/2021
CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
VIKRAM NATH
and
HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 29/07/2021
COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)
We have heard Mr.Virat Popat and Mr.Tirth Bhatt, learned
counsels for the petitioner in Special Civil Application No.10638
of 2020, Mr.Nisarg Jain, learned counsel for the petitioner in
Special Criminal Application No.287 of 2021, Mr.Bhadrish Raju
and Mr.Nimit Shukla, learned counsels for the petitioner in
Special Criminal Application No.630 of 2021, Mr.Mihir Thakore,
learned Senior Advocate assisted by Mr.Ashish Dagli,
Mr.Anurag Rathor and Mr.Apurva Jani, learned counsels for the
petitioners in Special Civil Application No.2097 of 2021 and
Special Criminal Application No.3137 of 2021, Mr.C.J.Gogda
and Mr.A.V.Nair, learned counsels for the petitioner in Special
Criminal Application No.2401 of 2021, Mr.Vishal Anandjiwala
and Mr.Kathan Gandhi, learned counsels for the petitioner in
Special Criminal Application No.4544 of 2021, Mr.Tejas Barot,
learned counsel for the petitioner in Special Criminal
Application No.5920 of 2021, Mr.Hriday Buch, Mr.Masoom Shah
and Mr.Mohsinkhan Koreja, learned counsels for the petitioner
in Special Civil Application No.14081 of 2020, Mr.Kamal Trivedi,
C/SCA/10638/2020 ORDER DATED: 29/07/2021
learned Advocate General assisted by Mr.Vinay Vishen, learned
Assistant Government Pleader and Mr.Mitesh Amin, learned
Public Prosecutor for the State respondents.
Judgment reserved. Learned counsels for the parties, if
they so choose, may submit their brief notes within 10 days.
(VIKRAM NATH, CJ)
(BIREN VAISHNAV, J)
GAURAV J THAKER
