Supreme Court - Daily Orders
Sandip Balwant Yadav vs The State Of Maharashtra on 7 February, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.4 COURT NO.15 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)
( IA No.290891/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.290892/2024-EXEMPTION FROM FILING O.T. )
Date : 07-02-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Prakash Naik, Sr. Adv.
Mr. Vaibhav Yeshwant Kulkarni, AOR
Mr. Abhishek Jare, Adv.
For Respondent(s) Mr. Anand Dilip Landge, AOR
Mr. Prashant Raul, Adv.
UPON hearing the counsel the court made the following
O R D E R
On the request for adjournment made on behalf of the petitioner, list on 14.02.2025.
(Ram Subhag Singh) (Geeta Ahuja)
Assistant Registrar Assistant Registrar-cum-PS
Signature Not Verified
Digitally signed by
geeta ahuja
Date: 2025.02.07
17:43:45 IST
Reason: