Supreme Court - Daily Orders
Shamrao Mahadeo Shete vs The State Of Maharashtra on 26 April, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
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ITEM NO.35 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).2333/2019
(Arising out of impugned final judgment and order dated 26-02-2019
in ABA No.277/2019 passed by the High Court Of Judicature At
Bombay)
SHAMRAO MAHADEO SHETE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
Date : 26-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Gaurav Agarwal,Adv.
Mr. Anand Landge,Adv.
Mr. Abhishek Avachat,Adv.
for Mr. Jay Kishor Singh,AOR
For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar,AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We are not inclined to entertain this special leave petition. The special leave petition is, accordingly, dismissed. Pending application, if any, stands disposed of.
We however, expect the investigation to be concluded on expeditious basis, preferably within a period of two months from today.
Needless to say that on the petitioner surrendering and subsequently applying for regular bail, the observations made in Signature Not Verified the impugned order would not come in the way of consideration of Digitally signed by SARITA PUROHIT such an application for regular bail. Date: 2019.05.01 14:02:04 IST Reason:
(Anita Rani Ahuja) (Sarita Purohit) Branch Officer AR-cum-PS