Supreme Court - Daily Orders
Suhail Ahmed Shafiq-Ur-Rehman Khan vs State Of Maharashtra on 13 April, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.14 COURT NO.4 SECTION IIA
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). 2586/2015
(Arising out of impugned final judgment and order dated 14/01/2015
in ABA No.40/2015 passed by the High Court of Bombay)
SUHAIL AHMED SHAFIQ-UR-REHMAN KHAN AND ORS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Naveen Chomal, Adv.
Mr.Harikesh Singh, Adv.
Mr. Kamal Mohan Gupta, Adv.
For Respondent(s) Mr.G.R.Pandey, Adv.
Mr.Gopal Jha, Adv.
Mr. Sanjay Kumar Singh, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.04.13
19:11:18 IST
Reason: