Supreme Court - Daily Orders
Milind Dnyandeorao Sawant vs The State Of Maharashtra on 4 July, 2019
Bench: Chief Justice, Deepak Gupta
SLP(Crl.) 5092/19
1
ITEM NO.38 COURT NO.1 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.5092/2019
(Arising out of impugned final judgment and order dated 25-04-2019
in CRLA No. 859/2018 passed by the High Court of Judicature at
Bombay at Aurangabad)
MILIND DNYANDEORAO SAWANT Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T. and interim relief)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s)
Mr. Atul Babasaheb Dakh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We find that no case for pre-arrest bail is made Signature Not Verified out. However, the petitioner will be at liberty to surrender Digitally signed by CHETAN KUMAR Date: 2019.07.04 and seek regular bail, in which event his prayer for bail 17:04:02 IST Reason:
will be considered in accordance with law. As and when prayer for bail is made before the trial court, naturally, the trial court will hear and dispose of the same as expeditiously as SLP(Crl.) 5092/19 2 possible and uninfluenced by any observation that may be recorded in the impugned order.
We make it clear that we have not expressed any opinion on the entitlement or otherwise of the petitioner to regular bail.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master