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X vs The State Of Maharashtra on 31 July, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

                                                                        Diary No. 26002/2023

     ITEM NO.32                              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

                          SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 26002/2023

     (Arising out of impugned final judgment and order dated 07-08-2021
     in ABA No. 2295/2019 passed by the High Court of Judicature at
     Bombay)

     X                                                                   Petitioner(s)

                                                    VERSUS

     THE STATE OF MAHARASHTRA & ANR.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.133841/2023-CONDONATION OF DELAY
     IN FILING and IA No.133835/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.133836/2023-EXEMPTION FROM FILING O.T.
     and   IA   No.133838/2023-EXEMPTION  FROM  FILING   O.T.   and   IA
     No.133833/2023-PERMISSION         TO        FILE         ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 31-07-2023 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. Gaurav Agrawal, Adv.
                                       Mr. Manav, Adv.
                                       Ms. Swati Vaibhav, AOR

     For Respondent(s)


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

Delay condoned.

This Court is of the opinion that the impugned order does not call for interference.

However, the concerned trial court shall Digitally signed by SWETA BALODI Date: 2023.08.01 ensure that the accused/respondent does not disseminate any news 17:19:05 IST Reason:

about the trial or in any manner the name of the petitioner/victim in any communication, social media and other public domain. The special leave petition is accordingly disposed of. All pending applications are disposed of.

    (BABITA PANDEY)                               (BEENA JOLLY)
    COURT MASTER (SH)                           COURT MASTER (NSH)




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