Supreme Court - Daily Orders
Sachin Ramchandra Arwade vs State Of Maharashtra on 22 August, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.31 COURT NO.3 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.)...... CRLMP No(s).
13422/2016
(Arising out of impugned final judgment and order dated 24/06/2014
in CRLA No.626/2012 passed by the High Court of Bombay)
SACHIN RAMCHANDRA ARWADE Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 22/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Susmita Lal, Adv.(SCLSC)
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.08.22
17:26:26 TLT
Reason: