Supreme Court - Daily Orders
Devraj Shenfandu Chavan vs The State Of Maharashtra on 19 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
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ITEM NO.32 Court 3 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2820/2020
(Arising out of impugned final judgment and order dated 26-02-2020
in CRLA No. 1723/2019 passed by the High Court Of Judicature At
Bombay)
DEVRAJ SHENFANDU CHAVAN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and IA No.55799/2020-EXEMPTION FROM FILING O.T. and
IA No.55798/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 55799/2020 - EXEMPTION FROM FILING O.T.
IA No. 55798/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No. 2889/2020 (II-A)
(FOR ADMISSION and IA No.56850/2020-EXEMPTION FROM FILING O.T. and
IA No.56849/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 19-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Mohit D. Ram, AOR
For Respondent(s) Mr. Aniruddha Joshi, Adv.
Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, AOR
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
Mr. Sachin Sharma, AOR
Mr. Rahul Gaur, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by DEEPAK SINGH Date: 2021.08.21 12:56:01 IST Reason: Heard learned counsel for the parties According to the learned counsel for the 2 petitioner(s), accused No.1 has already been released on bail. If the petitioner is claiming parity, it will be open to the petitioner(s) to take out a formal bail application before the Trial Court after surrendering before that Court, which can be considered by the concerned Court on its own merits and in accordance with law.
We dispose of these petitions with liberty to the petitioner(s) to appear before the Trial Court within three weeks from today and apply for grant of regular bail, including on the ground of parity, if so advised. That application be considered on its own merits and in accordance with law. Till then, no coercive steps be taken against the petitioner but the petitioner shall make himself available before the Investigating Officer as and when required in connection with the investigation of the subject case. If 48 hours advance notice is given to the local public prosecutor before moving the bail application, the concerned Court may decide the bail application preferably on the same day on its own merits.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
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