Supreme Court - Daily Orders
Vasanta Sampat Dupare vs State Of Maharashtra on 12 April, 2016
Bench: Dipak Misra, Rohinton Fali Nariman, Uday Umesh Lalit
R.P.(Crl.) 637-638/15
1
ITEM NO.301 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(Crl.) Nos.637-638/2015 In Crl.A. Nos.2486-2487/2014
VASANTA SAMPAT DUPARE Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln.(s) for c/delay in filing Review Petition and exemption
from filing c/c of the impugned judgment and exemption from filing
O.T.)
Date : 12/04/2016 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anup Bhambhani, Sr. Adv.
Mr. Nishant Gokhale, Adv.
Ms. Shreya Rastogi, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Mr. Himanshu Agarwal, Adv.
For Respondent(s)
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
This Court on 10th February, 2016, had passed the Signature Not Verified following order:
Digitally signed by GULSHAN KUMAR ARORA“Having heard the learned counsel appearing for Date: 2016.04.12 16:51:11 IST Reason:
the parties, we direct the learned counsel appearing for the State to furnish the copies of the evidence of the witnesses and the exhibited documents before the Trial Court to Mr. Anup R.P.(Crl.) 637-638/15 2 Bhambhani, learned senior counsel appearing for the petitioner assisted by Mr. Nishant Gokhale, learned counsel and Mr. Senthil Jagadeesan, Advocate-on-Record.
That apart, three copies thereof shall be filed before the Registry of this Court.
Let the above exercise be done within four weeks hence.
The matter be listed on 12.04.2016 at 2.00 p.m. As an interim measure, there shall be stay of execution of death sentence, as awarded to the petitioner till further orders.” Mr. Nishant Ramakantrao Katneshwarkar, learned counsel for the respondent-State submits that he has received the documents and the depositions of all the witnesses. He undertakes to file English translation thereof within eight weeks hence.
Let the matter be listed for further hearing on
14th July, 2016, at 2.00 p.m.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master