Supreme Court - Daily Orders
Mohd. Ayub Alimuddin Shaikh @ Ayub ... vs State Of Maharashtra on 12 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.3 COURT NO.1 SECTION IIA
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).2840/2017
(Arising out of impugned final judgment and order dated 18/01/2017
in Criminal Application No.1282/2016 in Criminal Appeal No.70/2016
passed by the High Court Of Bombay)
MOHD. AYUB ALIMUDDIN SHAIKH @ AYUB CHIKNA Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file additional documents and interim relief)
Date : 12/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Pradeep Kumar Mittal,Adv.
Mr. Ashwani Kumar,Adv.
Mr. Vivek Singh,Adv.
For Mrs. Mona K. Rajvanshi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) Signature Not Verified (Renuka Sadana) Court Master Digitally signed by Assistant Registrar SARITA PUROHIT Date: 2017.04.12 17:30:15 IST Reason: