Supreme Court - Daily Orders
Roshan Subhash Hemke vs State Of Maharashtra on 25 August, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.62 COURT NO.12 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3050/2014
(Arising out of impugned final judgment and order dated 20/03/2014
in CRLA (ABL) No. 110/2014 passed by the High Court Of Bombay At
Nagpur)
ROSHAN SUBHASH HEMKE Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(with appln. (s) for anticipatory bail and office report)
Date : 25/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
Mr. Nitin Bhardwaj,Adv.
For Respondent(s)
Mr. Amol Chitale, Adv.
Mr. Aniruddha P. Mayee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We do not find any merit in this special leave petition. The same is, accordingly, dismissed.
The interim order passed by this Court on 21 st April, 2014 shall stand vacated Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2014.08.28 17:12:39 IST Reason: (Sukhbir Paul Kaur) (Sneh Lata Sharma) Court Master Court Master