Arun Gulab Gawali vs The State Of Maharashtra on 20 February, 2025

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Supreme Court - Daily Orders

Arun Gulab Gawali vs The State Of Maharashtra on 20 February, 2025

Bench: Sudhanshu Dhulia

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                                        IN THE SUPREME COURT OF INDIA

                                       CRIMINAL APPELLATE JURISDICTION


                                      CRIMINAL APPEAL           NO(S). 1873/2024


                      SUNIL SADASHIV GHATE                                           APPELLANT(S)


                                                        VERSUS


                  STATE OF MAHARASHTRA                                             RESPONDENT(S)




                                                      O R D E R

1. In this appeal Sunil Sadashiv Ghate is before us as appellant and he was convicted and sentenced for 10 years RI by the Trial Court for the offences punishable under Sections 3(1)(ii) & 3(4) of the MCOC Act which has been upheld by the High Court.

2. Today, this Court has been informed by the learned counsel for the appellant(s) that this appeal has become infructuous as the said appellant has already undergone the entire period of sentence i.e. 10 years RI of incarceration.

The fact which is admitted by the learned senior counsel for Signature Not Verified the State.

Digitally signed by Nirmala Negi Date: 2025.02.21 16:44:09 IST

Reason: 3. In view of this, the present appeal is dismissed as having become infructuous.

4. Pending application(s), if any, shall stand disposed of.

............... J.

(SUDHANSHU DHULIA) ............... J.

(K. VINOD CHANDRAN) New Delhi;

February 20, 2025.

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ITEM NO.3                  COURT NO.12             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

Criminal Appeal No(s). 1872/2024 ARUN GULAB GAWALI Appellant(s) VERSUS THE STATE OF MAHARASHTRA & ANR. Respondent(s) [ONLY PRAYER FOR BAIL/INTERIM BAIL IS LISTED] (IA No. 136832/2020 - APPLICATION FOR PERMISSION, IA No. 28536/2024

- EXEMPTION FROM FILING O.T.,IA No. 131292/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES & IA No. 137113/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH Crl.A. No. 1873/2024 (II-A) [ONLY PRAYER FOR BAIL/INTERIM BAIL IS LISTED] (IA No. 19248/2021 - EXEMPTION FROM FILING O.T., IA No. 3889/2020 - EXEMPTION FROM FILING O.T., IA No. 19247/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES & IA No. 15082/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Crl.A. No. 1874/2024 (II-A) [ONLY APPLICATION FOR BAIL/PRAYER FOR BAIL IS LISTED] (IA No. 22245/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 22246/2020 - EXEMPTION FROM FILING O.T. & IA No. 3734/2021 - GRANT OF BAIL) Crl.A. No. 1875/2024 (II-A) [ONLY PRAYER FOR BAIL/INTERIM BAIL IS LISTED] (IA No. 48068/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Crl.A. No. 1876/2024 (II-A) [ONLY PRAYER FOR BAIL/INTERIM BAIL IS LISTED] (IA No. 48066/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Crl.A. No. 1877/2024 (II-A) [ONLY APPLICATION FOR BAIL/PRAYER FOR BAIL IS LISTED] (IA No. 68772/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT & IA No. 58514/2022 - GRANT OF BAIL) Crl.A. No. 1878/2024 (II-A) (IA No. 81594/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 20-02-2025 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE K. VINOD CHANDRAN For Appellant(s) Mr. R.Basant, Sr.Adv.

Mr. Braj Kishore Mishra, Adv.

Mr. Shantanu M.Adkar, Adv.

Mr. Makarand B.Adkar, Adv.

Ms. Bharti Tyagi, AOR Ms. Shrutee Ardhana, Adv.

Mr. Abhisth Kumar, AOR Mr. Anand Dilip Landge, AOR Mr. Yuvraj Warghade, Adv.

Mrs. Sangeeta Nenwani, Adv.

Ms. Revati P. Kharde, Adv.

For Respondent(s) Mr. Raja Thakare, A.S.G. Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Akash Kavade, Adv.

Mr. Sourav Singh, Adv.

UPON hearing the counsel the Court made the following O R D E R Criminal Appeal No(s). 1872/2024, 1874/2024, 1875/2024, 1876/2024, 1877/2024 & 1878/2024 Heard learned senior counsel and learned additional solicitor general appearing for the parties.

We are not inclined to grant bail at this stage, as prayed in these matters. Accordingly, the same are dismissed.

List these appeals on 24.04.2025 before the appropriate Court subject to the direction of the Hon’ble the Chief Justice of India.

Criminal Appeal No(s). 1873/2024 The present appeal is dismissed as having become infructuous in terms of the signed order, which is placed on the file.

Pending application(s), if any, shall stand disposed of.

(NIRMALA NEGI) (VEENA RANI NAGPAL) COURT MASTER (SH) COURT MASTER (NSH)

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