Supreme Court - Daily Orders
Shrimant Ganpat Anuse vs The State Of Maharashtra on 13 January, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.23 COURT NO.8 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).1551/2025
[Arising out of impugned final judgment and order dated 26-07-2024
in CRRA No. 574/2019 passed by the High Court of Judicature at
Bombay]
SHRIMANT GANPAT ANUSE Petitioner
VERSUS
THE STATE OF MAHARASHTRA Respondent
I.A. No. 277914/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 13-01-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) :Mr. Laxman Kalel, Adv.
Mr. Suvendu Suvasis Dash, Adv.
Mrs. Swati Vaibhav, Adv.
M/s Vaibhav & Dash Law Associates, AOR For Respondent(s) :Mr. Aaditya Aniruddha Pande, AOR (Not Present) UPON hearing the counsel the Court made the following O R D E R
1. None appears on behalf of the State of Maharashtra.
2. Re-list the special leave petition after three weeks.
3. The benefit of exemption from surrendering granted to the petitioner by this Court shall continue till the next date of hearing.
(RASHMI DHYANI PANT) Signature Not Verified (SUDHIR KUMAR SHARMA) ASST. REGISTRAR-CUM-PS Digitally signed by COURT MASTER (NSH) rashmi dhyani pant Date: 2026.01.13 17:37:55 IST Reason: