Supreme Court - Daily Orders
Aliya Khan vs State Of Maharashtra on 9 April, 2026
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.3 COURT NO.16 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 19512/2025
[Arising out of impugned final judgment and order dated 06-08-2025
in BA No. 849/2025 passed by the High Court of Judicature at
Bombay]
ALIYA KHAN Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
IA No. 299762/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 299763/2025 - EXEMPTION FROM FILING O.T. Date : 09-04-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Mr. Ajay Prabu.s, Adv.
Ms. R. Shase, AOR Mr. Sibi Kargil V, Adv.
For Respondent(s) :Mr. Anand Dilip Landge, Adv.
Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv.
Mr. Udayaditya Banerjee, AOR Mr. Nishad Nevgi, Adv.
Mrs. Samaa Shah, Adv.
Ms. Shubhangi Pandey, Adv.
Mr. Junaid Badgujar, Adv.
Ms. Gargi Nandapurkar, Adv.
Ms. Keesha Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified
1. We are informed that the trial has already been Digitally signed by MINI Date: 2026.04.09 17:02:44 IST Reason: expedited by the High Court and respondent No.2 was granted bail by the High Court after he had suffered incarceration 1 for about four years.
2. Upon hearing learned counsel for the parties, we are not inclined to entertain this Special Leave Petition.
Accordingly, the Special Leave Petition is dismissed.
3. Pending application(s), if any, shall stand disposed of.
(MINI) (AKSHAY KUMAR BHORIA) COURT MASTER (SH) COURT MASTER (NSH) 2