Supreme Court - Daily Orders
Babaso Dhondiba Kattekari vs The State Of Maharashtra on 19 May, 2022
Bench: Ajay Rastogi, Vikram Nath
ITEM NO.15 COURT NO.12 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). 34293/2017
(Arising out of impugned final judgment and order dated 23-06-2014
in CRLA No. 483/2005 passed by the High Court Of Judicature At
Bombay)
BABASO DHONDIBA KATTEKARI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
IA No. 123691/2017 - CONDONATION OF DELAY IN FILING)
Date : 19-05-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Vijay Kumar Sr. Adv.
Ms. Bharti Tyagi, AOR
Mr. R.S. Mishra, Adv.
For Respondent(s) Mr. Sachin Patil, AOR
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Ms. Shewtal Shepal, Adv.
Mr. Risvi Muhammed, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the State/respondents submits that after completing sentence the petitioner was released on 30.11.2019.
Statement is taken on record.
On account of changes in circumstances, the petition has become infructuous.
The special leave petition is dismissed as having become infructuous.
Signature Not Verified Pending application(s), if any, stands disposed of Digitally signed byaccordingly.
Rachna Date: 2022.05.19 17:52:05 IST Reason:(BEENA JOLLY) (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS