Supreme Court - Daily Orders
Pankaj @ Rahul Ramgopal Jagaria vs The State Of Maharashtra on 6 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.51 COURT NO.11 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). 28935/2017
(Arising out of impugned final judgment and order dated 19-03-2015
in CRLA No. 1057/2013 passed by the High Court Of Judicature At
Bombay)
PANKAJ @ RAHUL RAMGOPAL JAGARIA Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.11321/2018-CONDONATION OF DELAY
IN FILING and IA No.11323/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.11325/2018-EXEMPTION FROM FILING O.T.
and IA No.11320/2018-CONDONATION OF DELAY IN REFILING)
Date : 06-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sushil Karanjkar,Adv.
Mr. Yatin M. Jagtap,Adv.
Mr. Deshmukh R.,Adv.
Mr. Rabin Majumder, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also Signature Not Verified Digitally signed by stand disposed of. MADHU BALA Date: 2018.02.07 12:27:59 IST Reason: (MADHU BALA) (SUMAN JAIN) COURT MASTER (SH) BRANCH OFFICER