Supreme Court - Daily Orders
Om Prakash Ambadkar vs The State Of Maharashtra on 24 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.32 COURT NO.7 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). 1353/2020
(Arising out of impugned final judgment and order dated 16-10-2019
in CRLA(APL) No. 33/2012 passed by the High Court Of Judicature At
Bombay At Nagpur)
OM PRAKASH AMBADKAR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
IA No. 18380/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT & IA No. 18381/2020 - EXEMPTION FROM FILING O.T.)
Date : 24-02-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Kishor Lambat, Adv.
Mr. Harshit Khandar, Adv.
Ms. Subasini Sethy, Adv.
M/S. Lambat And Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned order and from filing official translation are allowed.
Leave granted.
Until further orders, there shall be stay of further proceedings arising from F.I.R.No.1/12 dated 10.01.2012 Police Station Digras, District Signature Not Verified Yavatmal.
Digitally signed by CHARANJEET KAUR Date: 2020.02.25 18:51:02 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER