Supreme Court - Daily Orders
Suhasini Nandkumar Borade vs State Of Maharashtra on 29 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.1 COURT NO.6 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(s) for Special Leave to Appeal (Crl.) No(s). 4478/2015
(Arising out of impugned final judgment and order dated
24/03/2015 in ABA No. 327/2015 passed by the High Court of Bombay)
SUHASINI NANDKUMAR BORADE Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
order and exemption from filing O.T.)
Date : 29/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sudhanshu S. Choudhari,Adv.
For Respondent(s) Mr. Arvind S. Avhad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing official translation and from filing certified copy of the judgment are allowed.
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified(Neetu Khajuria) (Asha Soni) Digitally signed by NEETU KHAJURIA Date: 2016.08.31 Court Master Court Master 17:37:56 IST Reason: