21 September 2015
Supreme Court
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DR. SHIVRAJ S/O NAMDEO GAIKWAD (LALIKAR) Vs STATE OF MAHARASHTRA

Bench: ANIL R. DAVE,ADARSH KUMAR GOEL
Case number: Crl.A. No.-001257-001257 / 2015
Diary number: 27249 / 2015
Advocates: SUDHANSHU S. CHOUDHARI Vs


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              NON-REPORTABLE                 IN THE SUPREME COURT OF INDIA                  CIVIL APPELLATE JURISDICTION

          CRIMINAL APPEAL NO.1257 OF 2015 (Arising out of SLP(Crl.)No.6815 of 2015)    

       DR. SHIVRAJ S/O NAMDEO GAIKWAD          (LALIKAR)                           ... APPELLANT(S)

                 VS.

       STATE OF MAHARASHTRA & ANR.         ... RESPONDENT(S)

     J U D G M E N T

ANIL R. DAVE, J.

1. Heard the learned counsel. 2. Leave granted. 3. Ad-interim relief granted on 20th August, 2015,  is made absolute. 4. The appeal is disposed of as allowed to the  above extent. 5. The  learned  counsel  appearing  for  the  appellant  has  submitted  that  the  appellant  shall  extend his cooperation to the Investigating Officer.  

        

..............J. [ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 21st September, 2015.

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ITEM NO.7               COURT NO.3               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).6815/2015 (Arising out of impugned final judgment and order dated 22/07/2015  in CRLA No.2130/2015 passed by the High Court Of Bombay At  Aurangabad) DR. SHIVRAJ S/O NAMDEO GAIKWAD (LALIKAR)           Petitioner(s)                                 VERSUS STATE OF MAHARASHTRA & ANR.                        Respondent(s) Date : 21/09/2015 This petition was called on for hearing today. CORAM :           HON'BLE MR. JUSTICE ANIL R. DAVE          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Arvind V. Savant, Sr.Adv.

Mr. Sudhanshu S. Choudhari,Adv. Mr. Vatsalya Vigya, Adv.

                     For Respondent(s) Mr. N.R. Katneshwarkar,Adv.                                UPON hearing the counsel the Court made the following                              O R D E R

Leave granted. The appeal is disposed of as allowed in terms of the  

signed order.

  (Sarita Purohit)                         (Sneh Bala Mehra)      Court Master                          Assistant Registrar

(Signed order is placed on the file)