Supreme Court - Daily Orders
Latifkhan Jabbar Khan Pathan vs The State Of Maharashtra on 17 November, 2021
Bench: L. Nageswara Rao, B.V. Nagarathna
ITEM NO.7 COURT NO.5 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).8572/2021
(Arising out of impugned final judgment and order dated 16-02-2021
in CRLBA No.578/2020 passed by the High Court Of Judicature At
Bombay)
LATIFKHAN JABBAR KHAN PATHAN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.144976/2021-EXEMPTION FROM FILING
O.T. )
Date : 17-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Ms. Misbaah Sokkar,Adv.
Mr. Amin Solkar, Adv.
M/S.Shakil Ahmad Syed, AOR
Mr. Pervez Dabas,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the order passed by the High Court refusing to grant bail to the petitioner. The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
If the trial does not commence within a period of one year from today, the petitioner is at Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.11.17 liberty to move an application for bail. 16:59:54 IST Reason:
(B.Parvathi) (Anand Prakash)
Court Master Court Master