Supreme Court - Daily Orders
Jalinder @ Janardhan Mahadeo Mali vs State Of Maharashtra on 10 April, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.22 COURT NO.11 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.)...... CRLMP No(s).
5638/2015
(Arising out of impugned final judgment and order dated 03/05/2013
in CRLA No. 1282/2008 passed by the High Court Of Bombay)
JALINDER @ JANARDHAN MAHADEO MALI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Ms. Susmita Lal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.04.11
11:56:08 IST
Reason: