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Amol Anandrao Patil vs The State Of Maharashtra on 3 March, 2023

Bench: V. Ramasubramanian, Pankaj Mithal

     ITEM NO.2                          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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 6667/2023

     (Arising out of impugned final judgment and order dated 10-10-2022
     in CRLBA No. 1708/2022 passed by the High Court Of Judicature At
     Bombay)

     AMOL ANANDRAO PATIL                                                Petitioner(s)

                                                  VERSUS

     THE STATE OF MAHARASHTRA                                           Respondent(s)

     (IA   No.40729/2023-CONDONATION   OF  DELAY   IN FILING and   IA
     No.40731/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.40733/2023-EXEMPTION FROM FILING O.T.)

     Date : 03-03-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
                         HON'BLE MR. JUSTICE PANKAJ MITHAL


     For Petitioner(s)             Mr. Kunal Cheema, AOR
                                   Mrs. Aditi Deshpande Parkhi, Adv.
                                   Mr. Shivam Dube, Adv.


     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Issue notice, returnable in four weeks.

Liberty is granted to the learned counsel for the petitioner to serve the petition papers on the standing counsel for the respondent-State.

(RADHA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)