Supreme Court - Daily Orders
Ramzan Ali Nabi Shaikh vs The State Of Maharashtra on 4 October, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.18 COURT NO.8 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). 10054/2023
(Arising out of impugned final judgment and order dated 01-08-2023
in CRLBA No. 1598/2023 passed by the High Court of Judicature at
Bombay)
RAMZAN ALI NABI SHAIKH Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.162380/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.162382/2023-EXEMPTION FROM
FILING O.T. )
Date : 04-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Anand Dilip Landge, AOR
Mrs. Anjali Patil, Adv.
Mr. Arun Rajput, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 07.11.2023.
Learned counsel for the petitioner is permitted to serve notice through Standing Counsel for the State of Maharashtra.
(SWETA BALODI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.10.05
16:17:03 IST
Reason: