Supreme Court - Daily Orders
State Of Maharashtra vs Mohd. Firoz on 30 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.117 COURT NO.13 SECTION IIA
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). 1685/2012
STATE OF MAHARASHTRA Appellant(s)
VERSUS
MOHD. FIROZ Respondent(s)
(With office report)
Date : 30/09/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s) Mr. Sudheer Voditel, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The criminal appeal is dismissed in terms of signed order.
(Neeta) (Sneh Lata Sharma)
Sr. P.A. Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.10.03 12:13:34 IST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1685 OF 2012 STATE OF MAHARASHTRA Appellant(s) VERSUS MOHD. FIROZ Respondent(s) O R D E R We have heard learned counsel for the parties at length today.
We do not find any reason to interfere with the judgment passed by the High Court.
In view of that, we find no merit in the criminal appeal.
Accordingly, the criminal appeal is dismissed.
…......................J. ( PINAKI CHANDRA GHOSE ) ….......................J. ( R.K. AGRAWAL ) New Delhi;
September 30, 2015