Supreme Court - Daily Orders
Javed Ahmad Hajam vs The State Of Maharashtra on 1 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
1
ITEM NO.30 COURT NO.10 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 20359/2023
(Arising out of impugned final judgment and order dated 10-04-2023
in CRWP No. 94/2023 passed by the High Court Of Judicature At
Bombay)
JAVED AHMAD HAJAM Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.163528/2023-EXEMPTION FROM FILING
O.T. and IA No.163525/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS )
Date : 01-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Adil Muneer Andrabi, AOR
Mr. Javed R Shaikh, Adv.
Mr. Towseef Ahmad Dar, Adv.
Mr. Yasser Jilani, Adv.
Mr. Bisma Rashid, Adv.
Mr. Waseem Rasool, Adv.
Mr. Saddam Hussain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable on 20.10.2023. Liberty is granted to serve the Standing Counsel for the respondent(s)-State, in addition.
Signature Not VerifiedDigitally signed by Anita Malhotra Date: 2023.09.01 17:06:22 IST Reason: In the meanwhile, we direct that no further steps shall be taken on the basis of FIR No. 295 of 2022 against the petitioner. 2 Liberty is also granted to file a correct copy of the translated version of FIR before the next date of hearing.
(POOJA SHARMA) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)