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The State Of Maharashtra Thane Crime ... vs Tasneem Rizwan Siddiquee on 9 April, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     SLP(Crl.)No.2846/18                                     1

     ITEM NO.9                           COURT NO.1                       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).2846/2018

     (Arising out of impugned final judgment and order dated 21-03-2018
     in WP No.1353/2018 passed by the High Court of Judicature at
     Bombay)

     THE STATE OF MAHARASHTRA THANE CRIME BRANCH & ORS.                          Petitioner(s)

                                                    VERSUS

     TASNEEM RIZWAN SIDDIQUEE                                                    Respondent(s)

     Date : 09-04-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)             Mr.Mukul Rohatagi, Sr.Adv.
                                   Mr. Nishant Ramakantrao Katneshwarkar, AOR

     For Respondent(s)             Mr.C.A.Sundaram, Sr.Adv.
                                   Ms.Rohini Musa, Adv.
                                   Mr.Abhishek Gupta, AOR
                                   Mr.Nikhil Singhvi, Adv.
                                   Mr.K.Bose, Adv.
                                   Mr.Rizwan Merchant, Adv.
                                   Mr.Shaikh Mohd.Ibrahim, Adv.
                                   Ms.Ankita Chatterjee, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Issue notice.

As Mr.C.A.Sundaram, learned senior counsel being assisted by Mr.Abhishek Gupta, learned counsel has entered appearance on behalf of the sole respondent, no further notice need be issued to Signature Not Verified Digitally signed by the said respondent.

Date: 2018.04.10 17:30:49 TLT Reason:

Counter affidavit be filed within four weeks hence. Rejoinder affidavit, if any, be filed within two weeks therefrom. SLP(Crl.)No.2846/18 2

List in the second week of July, 2018.

As an interim measure, it is directed that the directions issued in paragraph 6 of the impugned order for departmental proceedings shall remain stayed. We have passed this order as the sole respondent has been released, in the meantime.

(Chetan Kumar)                                            (H.S.Parasher)
 Court Master                                          Assistant Registrar