Supreme Court - Daily Orders
Baban Shankar Daphal vs The State Of Maharashtra on 13 September, 2021
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.3 Court 4 (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
IA 25408/2021, in Criminal Appeal No(s).1675/2015
BABAN SHANKAR DAPHAL & ORS. Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(IA No. 25408/2021 - INTERIM BAIL)
Date : 13-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s) Mr. Ravindra Keshavrao Adsure, AOR
Mr. Sideshwar Namdev Biradar, Adv.
Mr. Yash Prashant Sonavane, Adv.
Mr. Yogesh Ramesh Joshi, Adv.
For Respondent(s) Mr. Sachin Patil, AOR.
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Mr. Vijay S. Khamkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No.25408/2021 – Application for interim bail on behalf of appellant Nos. 3 and 4 is rejected.
However, in view of the order dated 02.11.2018 passed by this Court allowing the application for early hearing, this appeal may be listed for hearing in the month of January, 2022.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.09.14 16:53:00 IST Reason: (B.Parvathi) (Anand Prakash) Court Master Court Master