Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Sudam Prabhakar Achat vs The State Of Maharashtra on 13 April, 2022

Author: Abhay S. Oka

Bench: Abhay S. Oka

     ITEM NO.1712                              COURT NO.3               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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 26134/2021

     SUDAM PRABHAKAR ACHAT                                             Petitioner(s)

                                                    VERSUS

     THE STATE OF MAHARASHTRA                                          Respondent(s)

     (IA No.148894/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and )

     Date : 13-04-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY S. OKA
                                               [IN CHAMBER]



     For Petitioner(s)                 Ms. Deeplaxmi Subhash Matwankar , AOR
                                       Dr. Ravindra Chingale, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The petitioner is accused no. 2, who was convicted by judgment and order dated 05th December, 2012 as passed by the learned Addl. Sessions Judge I, Malegaon, in Sessions Case No. 76 of 2009. The petitioner preferred an appeal before the High Court. During the pendency of the appeal, the substantive sentence of the petitioner was suspended. By the impugned judgment and order, the High Court dismissed the appeal. This Court has rejected the application made by the petitioner for grant of exemption from surrendering. As the Signature Not Verified criminal appeal preferred by the petitioner has been dismissed, he Digitally signed by Sanjay Kumar Date: 2022.04.18 17:20:28 IST Reason: ought to have surrendered for undergoing the sentence, subject to 1 the orders which may be passed in the Special Leave Petition.

The petitioner is directed to remain present before the learned Addl. Sessions Judge I, Malegaon, on 22 nd April, 2022 at 11:00 A.M. The learned Addl. Sessions Judge shall ensure that the petitioner is taken into custody and sent to Nashik Road Central Prison for undergoing the remaining sentence.

Registry to immediately forward a copy of the order to the learned Addl. Sessions Judge. For reporting and compliance, list the matter on 6th May, 2022.

(HARSHITA UPPAL)                                       (PREETHI T.C.)
SENIOR PERSONAL ASSISTANT                              COURT MASTER (NSH)




                                    2