STATE OF GUJARAT Vs. JAMAL MAHAMMED ISMAIL BLOCH

JUDGEMENT

(1.) Heard learned A.G.P. Ms. Mathur appearing on behalf of appellant-State of Gujarat and learned Advocate Ms. Sejal K. Mandavia appearing on behalf of respondent-Shri Jamal Mahammed Ismail Bloch.

(2.) In this Second Appeal, following substantial question of law has been formulated by this Court (Coram : Hon'ble Mr. Justice K. M. Mehta) while admitting matter on 28-4-2006 :

(3.) Thereafter, on 5-7-2006 this Court (Coram : Hon'ble Justice A. M. Kapadia) has passed following order in Civil Application No. 10131 of 2005.