Supreme Court - Daily Orders
Chetan Namdev Paratne vs The State Of Maharashtra on 8 September, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.43 COURT NO.11 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6625/2017
(Arising out of impugned final judgment and order dated 04-05-2017
in CRL.R.A. No. 124/2016 passed by the High Court Of Judicature At
Bombay At Aurangabad)
CHETAN NAMDEV PARATNE Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR EXEMPTION FROM FILING O.T. - IA 59287/2017)
Date : 08-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Satyajit Desai,Adv.
Ms. Anagha S. Desai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
If the petitioner makes a deposit of Rs.15,00,000/- (Rupees Fifteen Lakhs) before the trial court within three months from today, the sentence of imprisonment will stand set aside. The amount, so deposited, may be disbursed to respondent No.2. In case the deposit is not made by the petitioner, this petition be treated to have been dismissed.
The special leave petition is accordingly disposed of. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by MAHABIR SINGH Date: 2017.09.09 13:28:46 IST Reason: