Supreme Court - Daily Orders
The State Of Maharashtra vs Konnath Muralidharan on 22 May, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.10 COURT NO.4 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). 4822/2019
(Arising out of impugned final judgment and order dated 25-02-2019
in CRBA No. 488/2018 passed by the High Court of Judicature at
Bombay)
THE STATE OF MAHARASHTRA Petitioner(s)
VERSUS
KONNATH MURALIDHARAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.81762/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.81764/2019-EXEMPTION FROM
FILING O.T.)
Date : 22-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
(VACATION BENCH)
For Petitioner(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Nishant Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned order(s) passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stands disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by NARENDRA PRASAD Date: 2019.05.23 15:42:15 IST Reason: