Supreme Court - Daily Orders
Vinayak Deorao Bhagat vs State Of Maharashtra on 29 April, 2015
Bench: T.S. Thakur, R.K. Agrawal, R. Banumathi
ITEM NO.601 COURT NO.2 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). 3497/2015
(Arising out of impugned final judgment and order dated 07/04/2015
in CRLAP No. 96/2015 passed by the High Court Of Bombay At Nagpur)
VINAYAK DEORAO BHAGAT Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date: 29/04/2015 This petition was called on for mentioning today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Amol Nirmalkumar Suryawanshi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.04.29 16:26:16 IST Reason: