Supreme Court - Daily Orders
Asif Khan vs State Of Maharashtra on 22 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.15 COURT NO.7 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). 1238/2016
(Arising out of impugned final judgment and order dated 13/01/2016
in CRLA No. 4779/2014 in CRLA No. 5028/2012 passed by the High
Court of Bombay at Aurangabad)
ASIF KHAN Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T., interim relief and
office report)
Date : 22/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Zahid Hussain, Adv.
Mr. M.Z. Chaudhary, Adv.
Mr. Aftab Ali Khan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified(Neetu Khajuria) (Asha Soni) Digitally signed by NEETU KHAJURIA Date: 2016.02.24 Sr.P.A. Court Master 16:41:43 IST Reason: