Supreme Court - Daily Orders
Aliya Khan vs State Of Maharashtra on 1 December, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.5 COURT NO.16 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(s). 54111/2025
[Arising out of impugned final judgment and order dated 06-08-2025
in BA No. 849/2025 passed by the High Court of Judicature at
Bombay]
ALIYA KHAN Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
IA No. 299764/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 299762/2025 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT AND IA No. 299763/2025 - EXEMPTION FROM FILING
O.T.
Date : 01-12-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) :
Mr. Ajay Prabu .s, Adv.
Ms. R. Shase, AOR
Mr. Sibi Kargil.v, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice, returnable in six weeks.
3. Liberty is granted to serve the Standing Counsel representing the respondent-State.
4. In addition, service through dasti mode is also Signature Not Verified permitted.
Digitally signed by NISHA KHULBEY Date: 2025.12.01 17:22:11 IST Reason:(NISHA KHULBEY) (CHETNA BALOONI) SENIOR PERSONAL ASSISTANT COURT MASTER(NSH)