Supreme Court - Daily Orders
State Of Maharashtra vs Mohammad Taher Abdul Anis on 14 October, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.110 COURT NO.13 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1110/2013
STATE OF MAHARASHTRA Appellant(s)
VERSUS
MOHAMMAD TAHER ABDUL ANIS & ANR. Respondent(s)
(With appln. (s) for stay and office report)
WITH
Crl.A. No. 1111/2013
Date : 14/10/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Sushil Karanjkar, Adv.
Mr. K. N. Rai,Adv.
For Respondent(s)
Mr. Ratan Kumar Choudhuri,Adv.
Mr. Sudhanshu S. Choudhari,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeals are dismissed in terms of the signed order.
Pending application(s), if any, are also disposed of.
(VISHAL ANAND) (SNEH LATA SHARMA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
(Signed Order is placed on the file) Vishal Anand Date: 2015.10.14 16:52:39 EASST Reason:
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1110/2013 STATE OF MAHARASHTRA Appellant(s) VERSUS MOHAMMAD TAHER ABDUL ANIS & ANR. Respondent(s) WITH Criminal Appeal No. 1111/2013 ABDUL MAJID Appellant(s) VERSUS MOHAMMAD TAHER ABDUL ANIS & ANR. Respondent(s) O R D E R We have heard Mr. Sushil Karanjkar, learned counsel appearing for the appellant – complainant in Criminal Appeal No.1111 of 2013 at length today.
We do not find any reason to interfere with the impugned Judgment and Order dated 8-12-2010 so passed by the High Court of Judicature at Bombay Bench at Aurangabad. In view of that, we find no merit in the appeal filed by the appellant – complainant.
Since the appeal filed by the complainant is dismissed, nothing remains in the Criminal Appeal filed by the State of Maharashtra and hence the same is also dismissed. Accordingly, both the Criminal Appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
14TH OCTOBER, 2015.