Supreme Court - Daily Orders
Amar Kisan Kasabe vs The State Of Maharashtra on 27 September, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
ITEM NO.6 COURT NO.8 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. 13188/2024
(Arising out of impugned final judgment and order dated 24-07-2024
in ABA No. 1317/2024 passed by the High Court of Judicature at
Bombay)
AMAR KISAN KASABE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(IA No.218989/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.218991/2024-EXEMPTION FROM FILING O.T.)
Date : 27-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. Manav, Adv.
Mr. Suvendu Dash, Adv.
Ms. Swati Vaibhav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1) As prayed, a week’s time to file relevant document is allowed.
2) Relist the matter thereafter.
(NIDHI AHUJA) (NAND KISHOR) AR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2024.09.30 17:10:42 IST Reason: