Supreme Court - Daily Orders
Mustafa Yunus Khan vs The State Of Maharashtra on 6 January, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.2 Court 6 (Video Conferencing) 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). 7956/2021
(Arising out of impugned final judgment and order dated 19-08-
2020 in CRLA No. 610/2015 passed by the High Court Of Judicature
At Bombay)
MUSTAFA YUNUS KHAN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.134379/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 06-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Qurratulain, Adv.
Mr. Shivaji M. Jadhav, AOR
Mr. Anish R. Shah, Adv.
Mr. Brij Kishor Sah, Adv.
Mr. Aditya S. Jadhav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing c/c of the impugned judgment is allowed.
After hearing learned counsel for the petitioner, we find no merit in the contentions sought to be advanced. However, we would like to examine the limited plea of learned counsel for the petitioner that the petitioner who is 26 years of age has been sentenced for life in case of a robbery in view of his past conviction and that sentence may be reduced.
Signature Not VerifiedIssue notice limited to the aforesaid aspect.
Digitally signed by Charanjeet kaur Date: 2022.01.06 17:32:22 IST Reason: (ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)