Supreme Court - Daily Orders
Raosaheb S/O Raghuji Kakade vs State Of Maharashtra And Ors Etc on 11 March, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.11 COURT NO.7 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).
1821-1822/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 06/10/2015
IN CRL.APP. NO. 437/2008 WITH CRL.APP. NO. 3665/2009 PASSED BY THE
HIGH COURT OF BOMBAY AT AURANGABAD)
RAOSAHEB S/O RAGHUJI KAKADE PETITIONER(S)
VERSUS
STATE OF MAHARASHTRA AND ORS ETC RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND EXEMPTION FROM FILING O.T. AND PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND INTERIM RELIEF AND OFFICE REPORT)
Date : 11/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sandeep Deshmukh, Adv.
Mr. Nar Hari Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing certified copy of the impugned judgment and O.T. is granted.
Permission to file additional documents is granted. We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.03.11 [VINOD LAKHINA] [ASHA SONI] 16:09:50 IST Reason: COURT MASTER COURT MASTER