Supreme Court - Daily Orders
Rajendra Walchand Shinde vs The State Of Maharashtra on 8 August, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.44 COURT NO.9 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(s) for Special Leave to Appeal (Crl.) No(s). 5268/2017
(Arising out of impugned final judgment and order dated 07-06-2017
in CRLA No. 2192/2017 passed by the High Court of Judicature at
Bombay, Bench at Aurangabad)
RAJENDRA WALCHAND SHINDE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.58446/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.58449/2017-EXEMPTION FROM
FILING O.T. and IA No.64629/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sanjay Kharde,Adv.
Mr. Prashant Chaudhari,Adv.
Mr. Sunil Kumar Verma, AOR
For Respondent(s) Mr. Arpit Rai,Adv.
Mr. Nishant R.Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel appearing for the petitioner and perused the impugned order passed by the High Court declining to grant anticipatory bail to the petitioner.
We are not inclined to interfere in the impugned Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.08.10 order passed by the High Court. The special leave 14:57:06 IST Reason: petition is, accordingly, dismissed. 1 We make it clear that if the petitioner surrenders within two weeks from today and an application seeking regular bail is filed, the same shall be decided expeditiously on merits in accordance with law.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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