Supreme Court - Daily Orders
Prakash Babulal Dangi vs The State Of Maharashtra on 10 January, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.20 COURT NO.7 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 for Special Leave to Appeal(Crl.) Nos.10280-10281/2017
(Arising out of impugned final judgment and order dated
10-10-2017 in CRA No. 296/2017 10-10-2017 in CRLWP No.
3791/2016 passed by the High Court Of Judicature At Bombay)
PRAKASH BABULAL DANGI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF)
Date : 10-01-2018 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Shivankar Beher, Adv.
Mr. Ankit Aacharya, Adv.
Ms. Pratiksha Sharma, AOR
For Respondent(s) Ms. Divya Malhotra, Adv.
Mr. Sunil, Adv.
Mr. Vishwa Pal Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, the operation of the impugned judgment(s) and order(s) shall remain stayed, subject to the petitioner's continuing to pay maintenance under the Domestic Violence Act, as ordered earlier.
Signature Not Verified [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Digitally signed by CHARANJEET KAUR Date: 2018.01.10 17:14:41 IST Reason: