Supreme Court - Daily Orders
Munnavavarali Mohammed Sharafat Ali ... vs State Of Maharashtra on 23 September, 2019
Bench: Vineet Saran, A.S. Bopanna
ITEM NO.22 COURT NO.16 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). 31654/2019
(Arising out of impugned final judgment and order dated 01-03-2019
in CRLA No. 78/2017 passed by the High Court of Judicature at
Bombay)
MUNNAVAVARALI MOHAMMED SHARAFAT
ALI KHAN @ MUNNA @ NANGI TALVAR Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.144133/2019-CONDONATION OF DELAY
IN FILING and IA No.144134/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 23-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Ms. Sangeeta Kumar, 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 find no ground to interfere with the impugned order. The Special Leave Petition is dismissed.
(RAJNI MUKHI) Signature Not Verified (INDU KUMARI POKHRIYAL) SENIOR PERSONAL ASSISTANT Digitally signed by ASSISTANT REGISTRAR RAJNI MUKHI Date: 2019.09.23 17:20:59 IST Reason: