Supreme Court - Daily Orders
Jafar Fazal Khan @ Jafar Supari @ ... vs The State Of Maharashtra on 20 January, 2026
ITEM NO.56 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).962/2026
[Arising out of impugned final judgment and order dated 14-11-2025
in BA No.2718/2025 passed by the High Court of Judicature at
Bombay]
JAFAR FAZAL KHAN @ JAFAR SUPARI @
JAFARBHAI @JAFARCHACHA @CHACHA@BHARAT
@ BHARATBHAI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R.)
(IA No. 16195/2026 - EXEMPTION FROM FILING O.T.)
Date : 20-01-2026 This matter was called for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Mr. Sherali Khan, Adv.
Ms. Radha Rajput, Adv.
Mr. Adarsh Verma, AOR
For Respondent(s) Mr. Samrat K. Shinde, Adv.
O R D E R
Having considered the matter in its entirety and the period of incarceration, we are not inclined to allow the prayer for bail to the petitioner, for the present. Accordingly, the Special Leave Petition stands dismissed.
2. Signature Not Verified Pending application(s), if any, shall stand disposed of. Digitally signed by SAPNA BISHT Date: 2026.01.21 10:03:08 IST Reason:
(SAPNA BISHT) (ANJALI PANWAR)
COURT MASTER (SH) ASSISTANT REGISTRAR