Supreme Court - Daily Orders
Devidas Loka Rathod vs The State Of Maharashtra on 22 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.20 COURT NO.8 SECTION IIA
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.)...... CRLMP No(s).
11349/2016
(Arising out of impugned final judgment and order dated 05/05/2014
in CRLA No. 360/2011 passed by the High Court Of Bombay At Nagpur)
DEVIDAS LOKA RATHOD Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 22/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s)
Ms. Aparna Jha,Adv. [SCLSC]
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable by four weeks, on the application for condonation of delay in filing SLP, interim prayer for bail as well as on the special leave petition.
Signature Not Verified Digitally signed by (VINOD KUMAR JHA) (SUMAN JAIN) VINOD KUMAR Date: 2016.07.23 11:25:18 IST COURT MASTER COURT MASTER Reason: