Supreme Court - Daily Orders
Nikhil@ Bunty Balasaheb Bibawe vs The State Of Maharashtra on 29 January, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.5 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(s). 2310/2019
(Arising out of impugned final judgment and order dated 25-07-2018
in CRL.BAIL.APPLN. No. 1174/2018 passed by the High Court Of
Judicature At Bombay)
NIKHIL @ BUNTY BALASAHEB BIBAWE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(IA No.11845/2019-CONDONATION OF DELAY IN FILING and
IA No.11846/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.11847/2019-EXEMPTION FROM FILING O.T. )
Date : 29-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Sachin Patil, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is disposed of giving liberty to the petitioner to approach the High Court for appropriate relief in accordance with law.
Pending applications, if any, shall also stand disposed of.
Signature Not Verified(MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2019.01.29 (PARVEEN KUMARI PASRICHA) COURT MASTER 16:45:04 IST Reason: BRANCH OFFICER