Supreme Court - Daily Orders
Suyog vs The State Of Maharashtra on 9 December, 2022
Bench: A.S. Bopanna, Bela M. Trivedi
ITEM NO.56 COURT NO.13 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 31805/2022
(Arising out of impugned final judgment and order dated 12-09-2022
in ABA No. 868/2022 passed by the High Court Of Judicature At
Bombay At Aurangabad)
SUYOG Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.181836/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.181838/2022-EXEMPTION FROM
FILING O.T. and IA No.181835/2022-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 09-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Vinay Navare, Sr. Adv.
Mr. Adith Deshmukh, Adv.
Mr. Samir Choudhary, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice to the respondent(s).
In the meanwhile, there shall be interim protection against arrest of the petitioner subject to the petitioner diligently participating in the investigation and complying with the requirements of Section 438(2) Cr.P.C. Signature Not Verified Digitally signed by SNEHA DAS Date: 2022.12.09
Tag with SLP (Crl.) D. No. 31809 of 2022. 17:41:13 IST Reason:
(SNEHA DAS) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR