Supreme Court - Daily Orders
The State Of Maharashtra vs Mohanlal on 13 November, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.25 COURT NO.6 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
SPECIAL LEAVE PETITION (CRIMINAL)……………. Diary No(s).37618/2018
(Arising out of impugned final judgment and order dated 07-12-2017
in CRLA No.65/2012 passed by the High Court Of Judicature At Bombay
At Nagpur)
STATE OF MAHARASHTRA Petitioner(s)
VERSUS
MOHANLAL S/O TARACHAND PARADHI Respondent(s)
(With appln.(s) for c/delay in filing SLP & exemption from
filing O.T.)
Date : 13-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Suvarna Ganu,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending applications stand disposed of.
(Jagdish Chander) (Sarita Purohit)
Branch Officer AR-cum-PS
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2018.11.15
10:36:56 IST
Reason: