Supreme Court - Daily Orders
Akshay Mohan Ghuge vs The State Of Maharashtra on 23 July, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.1 Court 10 (Video Conferencing) 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…………….. Diary No(s).10337/2021
(Arising out of impugned final judgment and order dated 16-02-2021
in CRLA No.470/2020 passed by the High Court Of Judicature At
Bombay At Nagpur)
AKSHAY MOHAN GHUGE & ANR. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
([FOR CONSIDERATION OF BAIL]
IA No. 56623/2021 - EXEMPTION FROM FILING AFFIDAVIT, IA
No.56619/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No. 56620/2021 - EXEMPTION FROM FILING O.T., IA No.56618/2021 -
EXEMPTION FROM SURRENDERING WITHIN TIME)
WITH
Diary No(s).10598/2021 (II-A)
(IA No.58487/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.58488/2021 - EXEMPTION FROM FILING O.T., IA
No.58490/2021 - EXEMPTION FROM SURRENDERING WITHIN TIME, IA
No.58486/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No.58493/2021 - PERMISSION TO FILE
LENGTHY LIST OF DATES)
Diary No(s). 10629/2021 (II-A)
(IA No.58635/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No.58636/2021 - EXEMPTION FROM FILING O.T., IA
No.58633/2021 - EXEMPTION FROM SURRENDERING WITHIN TIME, IA
No.58637/2021 - GRANT OF BAIL, IA No.58634/2021 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 12878/2021 (II-A)
(FOR ADMISSION and IA No.65977/2021-STAY APPLICATION and IA
No.65979/2021-EXEMPTION FROM FILING O.T. and IA No.65976/2021-
EXEMPTION FROM SURRENDERING WITHIN TIME)
Date : 23-07-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
Signature Not Verified
HON'BLE MR. JUSTICE DINESH MAHESHWARI
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.07.23
For Petitioner(s)
16:36:07 IST
Reason: Mr. Shree Prakash Sinha, Adv.
Mr. O.A. Siddiqui, Adv.
Ms. Monua Sinha, Adv.
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Mr. Nawalendra Kumar,
Mr. Shekhar Kumar, AOR
Mr. Anshuman Ashok, AOR
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
Mr. Satya Kam Sharma, Adv.
Mr. Rohit Anil Rathi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellants in the main appeal as well as in the connected appeals have submitted that the appellants have already surrendered and prays for two weeks time to produce surrender certificate. Prayer is allowed. List after two weeks.
(POOJA SHARMA) (PRADEEP KUMAR)
(COURT MASTER (SH) (BRANCH OFFICER)
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