Supreme Court - Daily Orders
Sandip Balwant Yadav vs The State Of Maharashtra on 20 December, 2024
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.10 COURT NO.17 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(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 17635/2024
[Arising out of impugned final judgment and order dated 02-09-2024
in BA No. 3083/2024 passed by the High Court of Judicature at
Bombay]
SANDIP BALWANT YADAV PETITIONER(S)
VERSUS
THE STATE OF MAHARASHTRA RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.290891/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.290892/2024-EXEMPTION FROM
FILING O.T. )
Date : 20-12-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Prakash Naik, Sr. Adv.
Mr. Vaibhav Yeshwant Kulkarni, AOR
Mr. Abhishek Jare, Adv.
Mr. Prathamesh Deshpande, Adv.
Mr. Yash Agarwal, Adv.
Ms. Disha Rathod, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Learned counsel for the petitioner is permitted to file additional documents showing the status of the investigation/trial within a month.
2. List thereafter.
Signature Not Verified Digitally signed by geeta ahuja Date: 2024.12.20(Ram Subhag Singh) (Geeta Ahuja) 17:50:09 IST Reason:
Court Master (NSH) Assistant Registrar-cum-PS