Supreme Court - Daily Orders
Kinnaresh Trimbak Borkar vs The State Of Goa on 10 January, 2022
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.15 Court 8 (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 for Special Leave to Appeal (Crl.) No. 10155/2021
(Arising out of impugned final judgment and order dated 04-03-2021
in CRLWP No. 114/2018 passed by the High Court Of Judicature At
Bombay At Goa)
KINNARESH TRIMBAK BORKAR Petitioner
VERSUS
THE STATE OF GOA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.170142/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 10-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Siddhesh Borkar, Adv.
Mr. Aniruddha Deshmukh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner.
We find no grounds to interfere with the impugned judgment and order passed by the High Court in exercise of the jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Pending application (s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.01.11 15:26:58 IST Reason: (ARUSHI SUNEJA) (MATHEW ABRAHAM)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)