Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Writ Petition (Crl.) No. 6 of 2007
Rubabbuddin Sheikh …Petitioner
Versus
State of Gujarat & Ors. …Respondents
With
Writ Petition (Crl.) No. 115 of 2007
Narmada Bai …Petitioner
Versus
State of Gujarat & Ors. …Respondents
With
Contempt Pet. (Crl.) No. 8 of 2007 in W.P.(Crl.) No. 6 of 2007
Rubabbuddin Sheikh …Petitioner
Versus
Narendra Modi & Ors. …Respondents
O R D E R
1. When the aforesaid matters came up for orders, a prayer was made
by the heirs and legal representatives of the deceased Sohrabuddin
namely, Zebunissa, the Mother of the deceased and Brothers
namely (1) Rubabbuddin (2) Shahbuddin (3) Shahnawazuddin (4)
Nayabuddin for grant of interim ex-gratia payment. After hearing
the learned senior counsel for the parties, we thought it fit and
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proper to award some ex-gratia payment to the heirs and legal
representatives of the deceased Sohrabuddin purely as interim
measure. Mr. Mukul Rohtagi, learned senior counsel appearing on
behalf of the State of Gujarat, had taken some time to take
instructions in the matter of payment of ex-gratia to the aforesaid
heirs and legal representatives, for which, we adjourned the
matters for today. When the matters were taken up, Mr. Rohtagi
submitted that they are agreeable on an interim measure for
payment of ex-gratia of Rs. 10 Lakhs to the heirs and legal
representatives of the deceased, to which Mr. Dave, learned senior
counsel for the heirs and legal representatives of the deceased, has
no objection.
2. That being the position, we direct the State of Gujarat to deposit a
sum of Rs. 10 Lakhs with the Secretary General of this Court
within two weeks from this date. After the amount is deposited, the
Secretary General shall proportionately disburse the amount of Rs.
10 Lakhs to the heirs and legal representatives of the deceased on
being satisfied about their respective identities.
nd
These matters shall be listed again on 2 of September, 2009 at 2.00
3.
P.M. for orders.
………………….J.
[Tarun Chatterjee]
………………….J.
[Aftab Alam]
New Delhi;
August 11, 2009
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