Supreme Court - Daily Orders
Kailas B. Jadhav vs The State Of Maharashtra on 29 August, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.1 COURT NO.6 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). 33555/2023
(Arising out of impugned final judgment and order dated 18-04-2023
in BA No. 69/2023 passed by the High Court of Judicature at Bombay)
KAILAS B. JADHAV Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.169723/2023-CONDONATION OF DELAY
IN FILING and IA No.169725/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.169726/2023-EXEMPTION FROM FILING O.T.)
Date : 29-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Ms. Manju Jetley, AOR
Mr. Dhairyashil Salunkhe, Adv.
Ms. Mrunal Dattatraya Buva, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioner. We see no reason to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, also stand closed.
(KAPIL TANDON) Signature Not Verified (KAMLESH RAWAT) COURT MASTER (SH) Digitally signed by Rajni Mukhi Date: 2023.08.29 ASSISTANT REGISTRAR 17:55:52 IST Reason: