Supreme Court - Daily Orders
Bhupesh@ Rinku vs The State Of Maharashtra on 8 February, 2021
Bench: Indira Banerjee, Hemant Gupta
ITEM NO.17 Court 14 (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). 8131/2018
(Arising out of impugned final judgment and order dated 05-06-2018
in CRLA No. 254/2015 passed by the High Court Of Judicature At
Bombay At Nagpur)
BHUPESH@ RINKU Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
IA No. 126079/2020 - INTERIM BAIL
IA No. 107175/2020 - SUSPENSION OF SENTENCE)
WITH
SLP(Crl) No. 3126/2020 (II-A)
( FOR EXEMPTION FROM FILING PAPER BOOKS ON IA 54573/2020
IA No. 54573/2020 - EXEMPTION FROM FILING PAPER BOOKS)
Date : 08-02-2021 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Siddharth Luthra, Sr. Adv.
Mr. Sumit Teterwal, AOR
Mr. Ankita Tiwari, Adv.
Mr. Lakshya Mehta, Adv.
Mr. Ravi Panwar, AOR
For Respondent(s) Mr. Sachin Patil, AOR
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition be listed for final hearing along with the bail application on a non-miscellaneous day in the week Signature Not Verified commencing 01.03.2021.
Digitally signed by JAGDISH KUMAR Date: 2021.02.10 10:08:47 IST Reason: (JAGDISH KUMAR) (MATHEW ABRAHAM)
COURT MASTER (SH) COURT MASTER (NSH)