Supreme Court - Daily Orders
Vinaykumar Radhamohan Singh vs The State Of Maharashtra on 16 June, 2020
Bench: N.V. Ramana, Surya Kant
ITEM NO.11 Virtual Court 2 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 for Special Leave to Appeal (Crl.) No.2672/2020
(Arising out of impugned final judgment and order dated 02032020
in CRABA No. 515/2020 passed by the High Court of Judicature at
Bombay)
VINAYKUMAR RADHAMOHAN SINGH Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(IA No.52793/2020EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.52790/2020EXEMPTION FROM FILING O.T.)
Date : 16062020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. Anjani Kumar Jha, AOR
Mr. Vivek Solshe, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard the learned counsel appearing for the petitioner and perusing the material available on record, we see no reason to interfere with the impugned order passed by the High Court rejecting the anticipatory bail application of the petitioner.
The Special Leave Petition is, accordingly, dismissed. However, the petitioner is directed to surrender before the concerned Trial Court and upon surrender, if he files an Signature Not Verified application for regular bail, the said Court is directed to deal Digitally signed by GEETA AHUJA Date: 2020.06.16 19:08:39 IST and decide the said application independently and in accordance Reason: with law.
2 Pending applications filed in the matter also stand disposed of.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR