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Jagmohan Jitendra Jaiswal vs The State Of Maharashtra on 10 August, 2023

Bench: A.S. Bopanna, Prashant Kumar Mishra

     ITEM NO.4                         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 for Special Leave to Appeal (Crl.) No. 5993/2023
     (Arising out of impugned final judgment and order dated 05-04-2023
     in ABA No. 457/2022 passed by the High Court of Judicature at
     Bombay)

     JAGMOHAN JITENDRA JAISWAL                                       Petitioner(s)

                                               VERSUS

     THE STATE OF MAHARASHTRA                                        Respondent(s)
     (FOR ADMISSION )

     Date : 10-08-2023 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)             Mr. Yudhvir Dalal, Adv.
                                   Mr. Jitendar Singh, Adv.
                                   Ms. Sunaina, Adv.
                                   Mr. Anish R. Shah, AOR

     For Respondent(s)             Mr. Puneet Jain, Adv.
                                   Ms. Christi Jain, AOR
                                   Mr. Umang Mehta, Adv.
                                   Mr. Yogit Kamat, Adv.
                                   Ms. Shruti Singh, Adv.
                                   Ms. Akriti Sharma, Adv.

                                  Mr. Aaditya Aniruddha Pande, AOR
                                  Mr. Siddharth Dharmadhikari, Adv.
                                  Mr. Bharat Bagla, Adv.
                                  Mr. Sourav Singh, Adv.
                                  Mr. Aditya Krishna, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Since the complainant is stated to have appeared as intervenor before the High Court, the complainant is permitted to intervene in the instant proceedings.

Therefore, the objections, if any, be filed by the intervenor, be accepted by the Registry.

List after three weeks.

     (RAJNI MUKHI)                                       (DIPTI KHURANA)
     COURT MASTER (SH)                                  ASSISTANT REGISTRAR