Supreme Court - Daily Orders
Ku. Sumitra Bhashkar Wankhade vs The State Of Maharashtra on 22 January, 2021
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.8 Court 2 (Video Conferencing) 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).314/2021
(Arising out of impugned final judgment and order dated 16-12-2020
in CRLA(ABA) No.344/2020 passed by the High Court of Judicature at
Bombay at Nagpur)
KU. SUMITRA BHASHKAR WANKHADE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.3647/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 22-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. M.A. Vaishnav, Adv.
For M/S. Lambat and Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we are not inclined to interfere with the impugned order passed by the High Court dismissing the anticipatory bail application of the petitioner herein.
The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.
In case the petitioner surrenders before the trial court and files an application for regular bail, the trial court is Signature Not Verified directed to consider the same on its own merit and in accordance Digitally signed by SATISH KUMAR YADAV Date: 2021.01.22 16:48:12 IST with law expeditiously.
Reason: (SATISH KUMAR YADAV) (RAJ RANI NEGI)
DEPUTY REGISTRAR DEPUTY REGISTRAR