Supreme Court - Daily Orders
Farooque Mohammed Yusuf Shaikh vs The State Of Maharashtra on 13 January, 2014
Author: Chief Justice
Bench: Chief Justice
\234
ITEM NO.15 COURT NO.1 SECTION IIA
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).10661/2013
(From the judgement and order dated 19/07/2013 in CRLA No.1168/2012
of The HIGH COURT OF BOMBAY)
FAROOQUE MOHAMMED YUSUF SHAIKH Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln(s) for bail, exemption from filing O.T. and
office report)
Date: 13/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Ms. Kamini Jaiswal, AOR
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed.
Issue notice, both on the special leave petition, as well as on the application for bail.
Tag with S.L.P.(Crl.) No.8486 of 2013.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |