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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.     

3. These matters shall be listed again on 2nd of September, 2009 at 2.00  

P.M. for orders.          

               ………………….J. [Tarun Chatterjee]

………………….J.   [Aftab Alam]

New Delhi; August 11, 2009

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