Bombay High Court
Suraj Ranga Kulathoor And Anr vs The State Of Maharashtra And Anr on 5 December, 2018
Bench: R. M. Savant, N. J. Jamadar
apeal-823-18(502).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.823 OF 2018
Suraj Rangakulathoor & Ors ..Appellants
Vs.
The State of Maharashtra & Ors ..Respondents
Mr. S. P. Kadam for the Appellants Mrs. P. P. Shinde APP for the Respondent State CORAM :R. M. SAVANT, & N. J. JAMADAR, JJ DATE : 5th DECEMBER, 2018 P.C. 1 Not on board. Mentioned for continuation of the ad-interim relief. 2 The Learned Counsel for the Appellant states that the challenge to the validity of the amended Section 18-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act 1989 in Writ Petition (Civil) No. 1015 of 2018 (Prathvi Raj Chauhan Vs. Union of India) is to come up before the Apex Court in the third week of January 2019. By recording the said fact the above Criminal Appeal was adjourned for today on 22-10-2108. Ad- interim relief granted earlier vide order 5-10-2018 was continued up to date. In view of the fact that the challenge before the Apex Court is to come up in the third week of January 2019, we deem it appropriate to defer the hearing of the above Appeal to 6-2-2019. Ad-interim relief to continue up to 5-2-2019.
[N. J. JAMADAR, J] [R.M.SAVANT, J]
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