Supreme Court - Daily Orders
Mehboob Mohammad Salim Qureshi (Wasim ... vs The State Of Maharashtra on 27 February, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.7 COURT NO.17 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(s) for Special Leave to Appeal (Crl.) No(s). 2499/2023
(Arising out of impugned final judgment and order dated 06-12-2022
in ABA No. 2864/2022 passed by the High Court Of Judicature At
Bombay)
MEHBOOB MOHAMMAD SALIM QURESHI (WASIM SHAIKH) Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(IA No.38560/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 27-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Sarthak Ghonkrokta, AOR
Mr. Ashish Chauhan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case for interference is made out under Article 136 of the Constitution. The Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(INDU MARWAH) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2023.03.01
17:13:14 IST
Reason: