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Supreme Court - Daily Orders

Suresh Dattu Bhojane vs The State Of Maharashtra on 31 August, 2023

Bench: Abhay S. Oka, Pankaj Mithal

                                                        1


     ITEM NO.101                             COURT NO.7                  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).   412/2012

     SURESH DATTU BHOJANE & ANR.                                         Appellant(s)

                                                    VERSUS

     THE STATE OF MAHARASHTRA                                            Respondent(s)

     ([ PART-HEARD BY : HON'BLE ABHAY S. OKA AND HON'BLE PANKAJ MITHAL ,
     JJ. ] )

     WITH
     Crl.A. No. 651/2013 (II-A)
     ( FOR GRANT OF BAIL ON IA 181672/2019)

     Date : 31-08-2023 This appeal was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ABHAY S. OKA
                            HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Appellant(s)                  Mr. Sudhanshu S. Choudhari, AOR

                                       Mr. Nitin S.tamwekar, Adv.
                                       Mr. Sesatalpa Sai Bandharu, Adv.
                                       Mr. K. Rajeev, AOR

     For Respondent(s)                 Mr. Siddharth Dharmadhikari, Adv.
                                       Mr. Aaditya Aniruddha Pande, AOR
                                       Mr. Bharat Bagla, Adv.
                                       Mr. Sourav Singh, Adv.
                                       Mr. Aditya Krishna, Adv.
                                       Ms. Yamini Singh, Adv.
                                       Mr. Anoop Raj, Adv.

                         UPON hearing the counsel the Court made the following
                                               O R D E R

The Registry to provide a scanned copy of the Signature Not Verified documents at Exhibit 145 from the record of the Trial Digitally signed by Charanjeet Kaur Date: 2023.09.01 17:00:19 IST Reason: Court to the learned counsel for the appellants in Crl.A. 412/2012 Etc. 2 Criminal Appeal No. 651/2013.

We permit the appellants to place on record the said copy along with its English translation.

List as part heard on 06.09.2023 as a first item.

       [CHARANJEET KAUR]                          [AVGV RAMU]
       ASTT. REGISTRAR-cum-PS              COURT MASTER (NSH)




Crl.A. 412/2012 Etc.