Supreme Court - Daily Orders
Akshay Mohan Ghuge vs The State Of Maharashtra on 25 May, 2021
Bench: Vineet Saran, B.R. Gavai
ITEM NO.12 Court 9 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL Diary No(s). 10337/2021
(Arising out of impugned final judgment and order dated 16-02-2021
in CRLA No. 470/2020 passed by the High Court Of Judicature At
Bombay At Nagpur)
AKSHAY MOHAN GHUGE & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No. 56623/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 56619/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 56620/2021 - EXEMPTION FROM FILING O.T. IA No. 56618/2021 - EXEMPTION FROM SURRENDERING WITHIN TIME) Date : 25-05-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Mr. Rohit Anil Rathi, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellants submits that the appellants shall surrender before the police authorities within eight weeks from today and file proof thereof.
List the matter immediately after eight weeks for consideration of bail.
Signature Not Verified (ASHWANI KUMAR) Digitally signed by ASHWANI KUMAR Date: 2021.05.25 (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS 20:45:08 IST Reason: COURT MASTER (NSH)