Supreme Court - Daily Orders
Chandraprakash Wadhwani vs The State Of Maharashtra on 1 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.45 COURT NO.4 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). 8062/2018
(Arising out of impugned final judgment and order dated 29-08-2018
in CRLWP No. 849/2018 passed by the High Court of Judicature At
Bombay At Nagpur)
CHANDRAPRAKASH WADHWANI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.137582/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 01-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Anzu. K. Varkey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.10.03
11:36:08 IST
Reason: