Supreme Court - Daily Orders
Aliya Khan vs State Of Maharashtra on 18 March, 2026
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.1 COURT NO.17 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). 19512/2025
[Arising out of impugned final judgment and order dated 06-08-2025
in BA No. 849/2025 passed by the High Court of Judicature at
Bombay]
ALIYA KHAN Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
IA No. 299762/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 299763/2025 - EXEMPTION FROM FILING O.T. Date : 18-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Mr. Ajay Prabu. S, Adv.
Ms. R. Shase, AOR Mr. Sibi Kargil.V, Adv.
For Respondent(s) :Mr. Anand Dilip Landge, Adv.
Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv.
Mr. Nishad Nevgi, Adv. (Through VC) Mrs. Samaa Shah, Adv.
Ms. Shubhangi Pandey, Adv.
Mr. Junaid Badgujar, Adv.
Ms. Gargi Nandapurkar, Adv.
Ms. Keesha Kumar, Adv.
Mr. Udayaditya Banerjee, AOR UPON hearing the counsel the Court made the following O R D E R Signature Not Verified
1. Learned counsel for the petitioner is permitted to Digitally signed by RAJESH KUMAR CHAURASIA Date: 2026.03.19 13:15:13 IST Reason: place on record the docket order of the trial Court to 1 apprise this Court about the present status of the trial.
2. List the matter on 09.04.2026.
(RAJESH KUMAR CHAURASIA) (CHETNA BALOONI) PS to Addl. Registrar COURT MASTER (NSH) 2