Supreme Court - Daily Orders
Kashinath Baban Palkar vs The State Of Maharashtra on 23 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.34 COURT NO.5 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). 13039/2018
(Arising out of impugned final judgment and order dated 24-09-2014
in CRLA No. 944/2009 passed by the High Court Of Judicature At
Bombay)
KASHINATH BABAN PALKAR Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.55402/2018-CONDONATION OF DELAY
IN FILING and IA No.55403/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. V. Sivasubramanian,Adv. (SCLSC)
Mr. Abhishak Ray,Adv.
Mr. Md. Azam Ansari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.04.24 17:18:05 IST Reason: