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Xyz vs The State Of Maharashtra on 21 August, 2023

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     ITEM NO.24                              COURT NO.3                    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(s). 22957/2023

     (Arising out of impugned final judgment and order dated 20-08-2022
     in CRLA(APL) No. 187/2021 passed by the High Court of Judicature at
     Bombay At Nagpur)

     XYZ                                                                    Petitioner(s)

                                                       VERSUS

     THE STATE OF MAHARASHTRA & ANR.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.155920/2023-CONDONATION OF DELAY
     IN FILING and IA No.155922/2023-EXEMPTION FROM FILING O.T. and IA
     No.155921/2023-CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS and IA No.155923/2023-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 21-08-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE S.V.N. BHATTI


     For Petitioner(s)                 Mr. Yogesh Subhash Kolte, AOR
                                       Ms. Varsha Sawant, Adv.
                                       Mr. Salil V Dabke, Adv.

     For Respondent(s)

                               UPON hearing the counsel, the Court made the following
                                                 O R D E R

Delay condoned.

During the course of hearing, learned counsel appearing on behalf of the petitioner has drawn our attention to page no. 96 of the paperbook and made submissions. Signature Not Verified

We believe that the said Digitally signed by SWETA BALODI Date: 2023.08.22 submission(s) 18:06:43 IST Reason: relate to the disputed facts which cannot be adjudicated at this stage.

The petitioner will be entitled to file an application for suppression of identity. If any such application is filed, the same would be considered in accordance with law. Recording the aforesaid, the special leave petition is dismissed without making any comments on the merits of the case, (BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR