Supreme Court - Daily Orders
Amar Sing Alias Angya Pita Pawara vs The State Of Maharashtra Thr. Its P.S.O. ... on 27 April, 2018
Bench: Ranjan Gogoi, R. Banumathi, A.M. Khanwilkar
ITEM NO.34 COURT NO.3 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). 3505/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18-01-2018
IN CRLA NO. 220/2006 PASSED BY THE HIGH COURT OF JUDICATURE AT
BOMBAY AT AURANGABAD)
AMAR SING ALIAS ANGYA PITA PAWARA PETITIONER(S)
VERSUS
THE STATE OF MAHARASHTRA RESPONDENT(S)
Date : 27-04-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s)
Mr. Sudhanshu S. Choudhari, AOR
Ms. Surabhi Guleria, Adv.
Mr. Shakul R. Ghatole, Adv.
Mr./Ms. Ashwarya Nabh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY] Signature Not Verified AR-cum-PS BRANCH OFFICER Digitally signed by VINOD LAKHINA Date: 2018.04.27 17:54:30 IST Reason: