Supreme Court - Daily Orders
Fatima Chandpasha Buwaji vs State Of Maharashtra on 11 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
SLP(Crl)....CRLMP 7830/2015
ITEM NO.36 COURT NO.7 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)No........./2015
CRLMP No. 7830/2015
(Arising out of impugned final judgment and order dated 02/12/2014
in CRLA No. 487/2014 and CRLA No. 1466/2014 passed by the High
Court of Judicature at Bombay)
FATIMA CHANDPASHA BUWAJI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With application for condonation of delay in filing SLP)
Date : 11/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Sudhanshu S. Choudhari, A.O.R.
Mr. Vatsalya Vigya, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain these Special Leave Petitions against rejection of suspension of sentence pending appeal. We, however, request the High Court to expedite the appeals as directed in Signature Not Verified Digitally signed by the impugned order and dispose of the appeals Kalyani Gupta Date: 2015.05.18 17:09:36 IST Reason: itself within a period of six months from today. PAGE NO. 1of 2 SLP(Crl)....CRLMP 7830/2015 If the appeals are not heard within six months the petitioner will be at liberty to renew his prayer for bail before the High Court.
The Special Leave Petitions stand disposed of on the above terms.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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