Supreme Court - Daily Orders
Rajesh Sakaldev Yadav vs The State Of Maharashtra on 20 November, 2018
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.9 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9686/2018
(Arising out of impugned final judgment and order dated 17-10-2018
in CRLAB No. 1984/2018 passed by the High Court Of Judicature At
Bombay)
RAJESH SAKALDEV YADAV Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.161843/2018-EXEMPTION FROM FILING
O.T.)
Date : 20-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Pramod Swarup, Sr. Adv.
Mr. D.K. Chaubey, Adv.
Mr. Prerana Chaturvedi, Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meanwhile, no coercive action be taken against the petitioner in connection with FIR No. 0626/2018, dated 17.07.2018, P.S. Waliv, Dist. Palghar, Maharashtra.
(DEEPAK SINGH) Signature Not Verified (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH) Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.11.20 17:43:50 IST Reason: