Supreme Court - Daily Orders
Jyotiram Annasaheb Kale vs The State Of Maharashtra on 27 February, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
SLP (Crl.) No. 1530/2023
ITEM NO.4 COURT NO.14 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 for Special Leave to Appeal (Crl.) No. 1530/2023
(Arising out of impugned final judgment and order dated 20-09-2022
in ABA No. 1053/2020 passed by the High Court of Judicature at
Bombay at Aurangabad)
JYOTIRAM ANNASAHEB KALE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(IA No. 10594/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 10595/2023 - EXEMPTION FROM FILING O.T.)
Date : 27-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Niteen V. Gaware, Adv.
Mr. Mahesh Prakash Shinde, Adv.
Mr. Vatsalya Vigya, AOR
For Respondent(s) Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
While issuing notice this Court had directed the petitioner to report to the investigating officer on two Signature Not Verified consecutive dates.
Digitally signed byNEETA SAPRA Date: 2023.02.27 17:16:28 IST Reason:
Learned counsel appearing for the State submits that the 1 SLP (Crl.) No. 1530/2023 petitioner has in fact complied with the directions.
In this case, the charge-sheet has been filed and the FIR was lodged on 25.12.2017. Taking into consideration of these facts as well as the circumstance that the other accused have been enlarged on bail, this Court is of the opinion that the petitioner deserves to be granted bail. He is accordingly directed to be enlarged on bail subject to such conditions as the Trial Court may impose.
The petition is disposed of on the above terms. All pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)
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