STATE OF GUJARAT Vs. TURABALI GULAMHUSSIAN HIRANI

JUDGEMENT

(1.) Heard learned A.P.P. Mr. K.C. Shah for the applicant " State.

(2.) It appears that this Court (Coram : R.S. Garg, J.) by its order dated 11-4-2007 directed the Secretary, Legal Department and the Chief Secretary, State of Gujarat to file their affidavit in the matter and to remain in attendance before the Court.

(3.) The order was challenged before the Hon'ble Supreme Court. The Hon'ble Supreme Court by the order dated 4-10-2007 passed in Criminal Appeal No. 1338 of 2007 arising out of SLP (Cri.) No.2252 of 2007 set aside the interim order dated 11-4-2007 passed by this Court and condoned the delay of 25 days caused in filing the criminal appeal and also passed the order to proceed to hear the criminal appeal in accordance with law.