Supreme Court - Daily Orders
Sikandar Ali vs State Of Maharashtra on 14 February, 2014
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ITEM NO.15 COURT NO.5 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).984/2014
(From the judgement and order dated 21/10/2013 in CRLA No. 315/2011 of The
HIGH COURT OF BOMBAY AT AURANGABAD)
SIKANDAR ALI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With application for exemption from filing certified copy of the impugned
Judgment, exemption from filing Official Translation and office report)
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Tripurari Ray, Adv.
Mr. B.S. Billowria, Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Rajinder Singh, Adv.
Mr. Vishnu Sharma, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |Application seeking exemption from filing official translation is allowed. | |Leave granted. |
|Tag with Criminal Appeal No. D36089 of 2013. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |