Supreme Court - Daily Orders
Akshay Mohan Ghuge vs The State Of Maharashtra on 11 May, 2021
Bench: Vineet Saran, Dinesh Maheshwari
1
ITEM NO.5 Court 10 (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
CRIMINAL APPEAL Diary No(s). 10337/2021
(Arising out of impugned final judgment and order dated 16-02-2021
in CRLA No. 470/2020 passed by the High Court Of Judicature At
Bombay At Nagpur)
AKSHAY MOHAN GHUGE & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No. 56618/2021 - EXEMPTION FROM SURRENDERING WITHIN TIME)
WITH
Diary No(s). 10598/2021 (II-A)
FOR EXEMPTION FROM SURRENDERING WITHIN TIME ON IA 58490/2021
IA No. 58490/2021 - EXEMPTION FROM SURRENDERING WITHIN TIME)
Diary No(s). 10629/2021 (II-A)
FOR EXEMPTION FROM SURRENDERING WITHIN TIME ON IA 58633/2021
IA No. 58633/2021 - EXEMPTION FROM SURRENDERING WITHIN TIME)
Date : 11-05-2021 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Rohit Anil Rathi, AOR (NP)
Mr. Anshuman Ashok, AOR
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
Mr. Satya Kam Sharma, Adv.
For Respondent(s)
Mr. Kshitij Mudgal, Adv.
Signature Not Verified
Mr. Ekansh Bansal, Adv.
Mr. Deepak Khatri, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2021.05.11
19:42:39 IST
Reason: Mr. Parmanand Gaur, AOR
UPON hearing the counsel the Court made the following
O R D E R
2 Diary No(s). 10598/2021 and 10629/2021 Learned counsel for the petitioner(s) prays and is granted eight weeks’ time to surrender. List the matter after eight weeks. (DEEPAK SINGH) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)