Supreme Court - Daily Orders
Santosh Sahadev Khajnekar vs The State Of Goa on 17 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.44 COURT NO.11 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). 2516/2023
(Arising out of impugned final judgment and order dated 11-11-2022
in CRLA No. 10/2017 passed by the High Court Of Judicature At
Bombay At Goa)
SANTOSH SAHADEV KHAJNEKAR Petitioner(s)
VERSUS
THE STATE OF GOA Respondent(s)
(IA No. 22318/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT ; IA No. 22326/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Ms. Har Karam Jot Kaur, Adv.
Mr. Amrendra Kumar Mehta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
We direct that the appellant shall be enlarged on temporary bail pending the disposal of this appeal.
The appellant has already been granted exemption from surrendering.
Therefore, we direct the appellant to appear before the Trial Court and to complete bail formalities in terms of orders which may be passed by the Trial Court.
Signature Not VerifiedDigitally signed by Indu Marwah Date: 2023.07.17 16:58:29 IST Reason:
(INDU MARWAH) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)