Supreme Court - Daily Orders
Anil Shankar Dabhole vs The State Of Maharashtra on 21 May, 2026
ITEM NO.803 COURT NO.14 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). 7433/2026
[Arising out of impugned final judgment and order dated 13-03-2026
in CRLBA No. 4638/2025 passed by the High Court of Judicature at
Bombay]
ANIL SHANKAR DABHOLE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
Date : 21-05-2026 This petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Ms. Rohini Wagh, AOR (mentioned by)
Mr. Amar Shankar, Adv.
Ms. Shreya Singh, Adv.
For Respondent(s) :
UPON being mentioned, the Court made the following
O R D E R
List on 26.05.2026.
(KAVITA PAHUJA) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by KAVITA PAHUJA Date: 2026.05.21 18:01:55 IST Reason: