Supreme Court - Daily Orders
Sunil Ratnakar Gutte vs The State Of Maharashtra on 22 January, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran, Ajay Rastogi
ITEM NO.37 Court 10 (Video Conferencing) 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). 595/2021
(Arising out of impugned final judgment and order dated 11-01-2021
in CRLWP No. 866/2018 passed by the High Court Of Judicature At
Bombay At Nagpur)
SUNIL RATNAKAR GUTTE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.8326/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.8323/2021-EXEMPTION FROM
FILING O.T. and IA No.8327/2021-EXEMPTION FROM FILING AFFIDAVIT )
Date : 22-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Shraddhanand Bhutada, Adv.
Mr. Yash Maheshwari, Adv.
Mr. Rohit Anil Rathi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.01.22 16:39:45 IST Reason: