Supreme Court - Daily Orders
Akshay Mohan Ghuge vs The State Of Maharashtra on 13 September, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.22 Court 8 (Video Conferencing) 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
Criminal Appeal No(s).768/2021
AKSHAY MOHAN GHUGE & ANR. Appellant(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
([FOR CONSIDERATION OF BAIL]
IA No.56623/2021 - EXEMPTION FROM FILING AFFIDAVIT, IA
No.56619/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No.56620/2021 - EXEMPTION FROM FILING O.T.)
WITH
Crl.A. No.769/2021 (II-A)
(IA No.58487/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.58488/2021 - EXEMPTION FROM FILING O.T., IA
No.58486/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No.58493/2021 - PERMISSION TO FILE
LENGTHY LIST OF DATES)
Crl.A. No.822/2021 (II-A)
(FOR EXEMPTION FROM SURRENDERING WITHIN TIME ON IA 58633/2021, IA
No.58635/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No.58636/2021 - EXEMPTION FROM FILING O.T., IA No.58637/2021 -
GRANT OF BAIL, IA No.58634/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Crl.A. No.766/2021 (II-A)
(IA No.65979/2021 - EXEMPTION FROM FILING O.T., IA No.94153/2021 -
GRANT OF BAIL, IA No.65977/2021 - STAY APPLICATION)
Crl.A. No.739/2021 (II-A)
(IA No.50402/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.50400/2021 - EXEMPTION FROM FILING O.T.)
Date : 13-09-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. Shree Prakash Sinha, Adv.
Signature Not Verified
Ms. Mohua Sinha, Adv.
Digitally signed by
Rachna
Date: 2021.09.13
Mr. Rakesh Mishra, Adv.
16:25:19 IST
Reason: Mr. Nawalendra Kumar, Adv.
Mr. Sidharth Singh, Adv.
Mr. Shekhar Kumar, AOR
1
Mr. Anshuman Ashok, AOR
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
Mr. Satya Kam Sharma, Adv.
Mr. Rohit Anil Rathi, AOR
Mr. Pratik R. Bombarde, AOR
Mr. Abhishek Kumar, Adv.
Mr. Devendra Kumar Singh, Adv.
Mr. Manish Pratap Singh, Adv.
For Respondent(s) Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, AOR
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Rahul Chitnis, learned counsel appears for the respondent/State. Learned counsel for the respondent/State is granted two weeks time to file counter affidavit. Petitioners shall have one week thereafter to file rejoinder affidavit, if any. List after three weeks.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS 2