Supreme Court - Daily Orders
Devidas Loka Rathod vs The State Of Maharashtra on 28 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.59 COURT NO.12 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.) No(s). 5718/2016
(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 and interim relief and
office report)
Date : 28/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Aparna Jha,Adv.
[ SCLSC]
For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. It is contended on behalf of the appellant that the appellant is not of sound mind.
Delay condoned.
Leave granted.
The appellant is granted bail to the satisfaction of the trial Court. The trial Court may impose such conditions as to ensure that having regard to his mental condition, there is no threat to the public Signature Not Verified safety.
Digitally signed by MADHU BALA Date: 2017.04.29 12:28:08 IST Reason: (Madhu Bala) (Veena Khera) Court Master Court Master