Supreme Court - Daily Orders
State Of Maharashtra vs Ravi @ Rahul Dinesh Dangore Etc. on 13 October, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.119 COURT NO.13 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1353/2013
STATE OF MAHARASHTRA Appellant(s)
VERSUS
RAVI @ RAHUL DINESH DANGORE ETC. Respondent(s)
(With appln.(s) for stay and office report)
Date : 13/10/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s)
Mr. Sudheer Voditel, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.10.14 16:48:42 EASST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1353/2013 STATE OF MAHARASHTRA Appellant(s) VERSUS RAVI @ RAHUL DINESH DANGORE ETC. Respondent(s) O R D E R We have heard learned counsel appearing for the appellant - State of Maharashtra at length today. We do not find any reason to interfere with the impugned Judgment and Order dated 22-11-2010 so passed by the High Court of Bombay at Nagpur.
In view of that, we find no merit in the appeal filed by the appellant - State of Maharashtra. Accordingly, the Criminal Appeal is dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
13TH OCTOBER, 2015.