Supreme Court - Daily Orders
Anil Shankar Dabhole vs The State Of Maharashtra on 30 April, 2026
ITEM NO.6 COURT NO.13 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). 7433/2026
[Arising out of impugned final judgment and order dated 13-03-2026
in CRLBA No. 4638/2025 passed by the High Court of Judicature at
Bombay]
ANIL SHANKAR DABHOLE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
IA No. 125268/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 125269/2026 - EXEMPTION FROM FILING O.T. Date : 30-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) :
Ms. Rohini Wagh, AOR Rohini Wagh, Adv.
Mr. Aalekh Wagh, Adv. Mr. Amar Shankar, Adv. Mrs. Shreya Singh, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Issue notice, returnable in three weeks.
(CHETAN ARORA) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by CHETAN ARORA Date: 2026.05.02 12:53:39 IST Reason: