Supreme Court - Daily Orders
Adnan Misbahuddin Khan vs The State Of Maharashtra on 31 May, 2022
Bench: Ajay Rastogi, B.V. Nagarathna
1
ITEM NO.11 COURT NO.2 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). 5303/2022
(Arising out of impugned interim order dated 04-05-2022 in CRWP
No. 994/2022 passed by the High Court Of Judicature At Bombay)
ADNAN MISBAHUDDIN KHAN & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.80414/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.80415/2022-EXEMPTION FROM
FILING O.T. )
Date : 31-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Ashutosh Ghade, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners. It is submitted by the learned counsel for the petitioners that the bail application of the petitioners was not heard by the High Court at the first instance on 04.03.2022 and it is now listed for hearing on 17.06.2022.
Signature Not Verified
Learned counsel for the petitioners seeks indulgence of this Digitally signed by Rachna Date: 2022.06.01 Court that the bail application of the petitioners may be heard on 16:54:53 IST Reason:
the next date fixed i.e. 17.06.2022.
We are not inclined to entertain the petition at this stage. 2 The special leave petition is dismissed.
However, we consider it appropriate to observe that since the bail application is fixed for hearing on 17.06.2022 before the High Court, it may be heard as expeditiously as possible, on its own merits and in accordance with law.
Pending application(s), if any, stands disposed of.
(BEENA JOLLY) (ASHWANI THAKUR) COURT MASTER (NSH) ASTT. REGISTRAR-cum-PS